Rajasthan High Court - Jaipur
Murari Lal vs State Of Raj And Ors on 27 February, 2020
Bench: Sabina, Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Misc. Application No.50/2015
In
D.B. Special Appeal Writ No. 38/2015
In
S.B. Civil Writ Petition No.13529/2010
Murari Lal S/o Shri Narottam Lal, aged about 44 years, Syorano
Ki Dhani, Post Devroad, Tehsil Chirawa, District Jhunjhunu Raj.
----Appellant
Versus
1. The State Of Rajasthan Through Secretary, Elementary
And Secondary Education, Government Of Rajasthan,
Secretariat, Jaipur
2. The Director, Elementary Education, Rajasthan, Bikaner
3. The Rajasthan Public Service Commission, Ajmer Through
Its Secretary
----Respondents
For Appellant(s) : Mr. Sandeep Garssa, Advocate For Respondent(s) : Mr. Kapil Bardhar, Advocate HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 27/02/2020 Heard.
Application is allowed for the reasons stated therein.
Delay in filing the appeal is condoned.
(NARENDRA SINGH DHADDHA),J (SABINA),J Jatin/Gourav /16 (Downloaded on 05/03/2020 at 09:17:45 PM) Powered by TCPDF (www.tcpdf.org)