Rajasthan High Court - Jodhpur
Chandu Lal Asoda vs State Of Rajasthan on 27 June, 2019
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
S.B. Civil Writ Petition No. 9136/2019
Chandu Lal Asoda S/o Shri Kala Ji Asoda, Aged About 52 Years, Vpo
Harshavada, Tehsil Kherwada, District Udaipur, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department Of
Secondary Education, Government Of Rajasthan, Jaipur,
Rajasthan.
2. The Secretary, Department Of Rural Development And
Panchayati Raj, Government Of Rajasthan, Jaipur, Rajasthan.
3. The Director, Secondary Education, District Bikaner, Rajasthan.
4. The District Education Officer (Headquarter), Secondary
Education, Udaipur, District Udaipur, Rajasthan.
5. The District Education Officer, (Headquarter), Elementary
Education, Udaipur, District Udaipur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Kailash Jangid
For Respondent(s) : Mr. Hemant Choudhary, Government
counsel assisted by Mr. Vishal Jangid, Dy.
Government Counsel
HON'BLE MR. JUSTICE MANOJ KUMAR GARG (VACATION JUDGE)
Judgment / Order 27/06/2019 Heard.
Issue notice to the respondents. Mr. Hemant Choudhary, Government Counsel accepts notice on behalf of the respondents and prays for two weeks time.
Time prayed for is granted. Put up after two weeks, as prayed. In the meanwhile and till next date of hearing, the effect and operation of the list Annexure-6 dated 22.06.2019 qua the petitioner shall remain stayed.
(MANOJ KUMAR GARG), VJ 241-MS/-
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