Rajasthan High Court - Jaipur
Vijay Jangid vs State (Rural Develop An Panchayati ) Anr on 3 January, 2018
Author: Ajay Rastogi
Bench: Ajay Rastogi
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
D.B. Special Appeal Writ No. 2000 / 2017
Vijay Jangid S/o Shri Dinesh Jangid, Aged About 29 Years, R/o
Village & Post Khatkad, Tehsil Hindaun City, District Karauli
----Appellant
Versus
1. The State of Rajasthan Through Its Secretary-cum-
commissioner, Rural Development & Panchayati Raj, Government
of Rajasthan, Secretariat, Jaipur.
2. The Additional Examination Controller & Chief Executive Officer,
Zila Parishad, Karauli.
----Respondents
_____________________________________________________ For Appellant(s) : Mr. Rakesh Kumar Saini, Adv. _____________________________________________________ HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE DINESH CHANDRA SOMANI Order 03/01/2018 Counsel for the appellant submits that the self same controversy which has been raised in the instant special appeal has been examined by a Coordinate Bench of Principal Seat at Jodhpur in D.B. Special Appeal Writ No.584/2017 and that came to be dismissed vide order dt.04.07.2017.
In the light of the order passed in D.B. Special Appeal Writ No.584/2017, the present special appeal also stands dismissed.
The application u/Sec.5 of the Limitation Act seeking condonation of delay & stay application also stand dismissed. (DINESH CHANDRA SOMANI),J. (AJAY RASTOGI),J. R.Vaishnav 8.