Rajasthan High Court - Jodhpur
State Of Rajasthan & Ors vs Babita Choudhary on 12 March, 2018
Bench: Chief Justice, Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 550 / 2018
1. State of Rajasthan Through the Principal Secretary,
Department of Rural Development and Panchayat Raj
(Panchayat Raj., Government of Rajasthan, Jaipur.
2. The Deputy Secretary, Administrative Reforms (Group-3),
Department, Government of Rajasthan, Jaipur (Raj.)
3. The Additional Commissioner, Rural Development and
Panchayati Raj Department, Government of Rajasthan, Jaipur
4. The Chief Executive Officer, Zila Parishad, Bhilwara,
Rajasthan.
----Appellants
Versus
Babita Choudhary D/o Sukhram Bajiya, Aged About 27 Years, R/o
Behind Goredi Chancha, Ajmer Road, Degana (Raj.)
----Respondent
_____________________________________________________
For Appellant(s) : Mr. Sunil Joshi for
Mr. Rajesh Panwar, AAG.
_____________________________________________________
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 12/03/2018 Civil Misc. Application No.300/2018:
1. For the reasons stated in the application delay of 13 days in filing the appeal is condoned.
2. The application is disposed of.
Special Appeal (Writ) No.550/2018:
1. We find no infirmity in the impugned order which only shifts the date of verification of the documents for the reason the writ petitioners were not intimated the date fixed by the Department (2 of 2) [SAW-550/2018] for verification of the documents.
2. The appeals is dismissed in limine.
(VINIT KUMAR MATHUR)J. (PRADEEP NANDRAJOG)CJ. Ashutosh