Rajasthan High Court - Jaipur
Smt. Sapna D/O Late Smt. Maya Devi vs University Of Rajasthan on 1 December, 2020
Bench: Chief Justice, Prakash Gupta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 9686/2020
Smt. Sapna D/o Late Smt. Maya Devi
----Petitioner
Versus
University Of Rajasthan & Ors.
----Respondents
For Petitioner(s) : Mr. Sudhindra Kumawat (through VC) HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PRAKASH GUPTA Order 01/12/2020 Learned counsel for the petitioner drew attention of the Court to averments made in para 11 of the writ application, where he asserts that this Court (Rajasthan High Court) in the case of Smt. Pinki Versus State of Rajasthan came to hold in favour of the widowed daughter-in-law viz-a-viz compassionate appointment. The details of the said case are not available on record.
Learned counsel for the petitioner undertakes to provide number and details of the case including the date of disposal, if any, to the Court Master, in course of the day.
List this case day after tomorrow i.e. on 3.12.2020 alongwith connected judgment, that may exist, of this Court, on the said issue.
(PRAKASH GUPTA),J (INDRAJIT MAHANTY),CJ DK/5 (Downloaded on 03/12/2020 at 09:03:39 PM) Powered by TCPDF (www.tcpdf.org)