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[Cites 1, Cited by 64]

Rajasthan High Court - Jodhpur

Dara Singh Sunda vs State Of Rajasthan & Ors on 22 January, 2018

Bench: Gopal Krishan Vyas, Vinit Kumar Mathur

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                D.B. Spl. Appl. Writ No. 204 / 2018
Dara Singh Sunda S/o Shri Shivram, aged about 36 years, R/o
Village Ratanpura, Post Hadiyal, Tehsil Rajgarh, Churu, Roll No.
55228975.
                                                         ----Appellant
                              Versus
1. The State of Rajasthan through Secretary, Department of Rural
Development and Panchayat Raj, Government of Rajasthan,
Jaipur.
2. The Chief Executive Officer - Cum - Additional Examination
Controller, Zila Parishad, Barmer.
3. The District Establishment Committee, Zila Parishad, Barmer.
4. Devi Sahai Banshiwal S/o Shri Ganga Sahai Banshiwal, at
present posted at Panchayat Samiti, Chohatan as Teacher Gr. III
Level II, Subject Social Studies, through Chief Executive Officer,
Zila Parishad, Barmer. Roll No. 55256904.

5. Sona Ram S/o Shri Ganga Ram, at present posted at Panchayat
Samiti, Bayatu as Teacher Gr. III Level II, Subject Social Studies,
through Chief Executive Officer, Zila Parishad Barmer, Roll No.
55251678
                                                    ----Respondents
_____________________________________________________
For Appellant(s)   :   Mr. Manoj Bhandari
_____________________________________________________
        HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 22/01/2018 An application for condonation of delay is filed. For the reasons mentioned in the application, the same is allowed and the delay in filing the appeal is condoned.

Learned counsel appearing for the appellants submits that the identical special appeal arising out of the common order (2 of 2) [SAW-204/2018] impugned in the present appeal already stands dismissed by a Bench of this Court vide order dated 04.07.2017 passed in D.B. Special Appeal Writ No.584/2017; Mukh Ram Vs. State of Raj. & Anr. and, therefore, this appeal also deserves to be dismissed.

Accordingly, the present special appeal is dismissed in light of the order passed by this Court in the matter of Mukh Ram Vs. State of Raj. & Anr. (supra).

(VINIT KUMAR MATHUR)J. (GOPAL KRISHAN VYAS),J. Ramesh/14