Rajasthan High Court - Jaipur
State Of Raj And Ors vs Smt Anju Bala Sharma on 8 February, 2018
Author: Ajay Rastogi
Bench: Ajay Rastogi
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
D.B. Special Appeal Writ No.1957/2017
1. The State of Rajasthan Through the Chief Secretary,
Secretariat, Jaipur.
2. The Principal Secretary, Primary & Secondary Education,
Secretariat, Jaipur.
3. The Commissioner, Elementary (Primary) Education, Bikaner.
----Appellants
Versus
Smt. Anju Bala Sharma W/o Late Shri Om Prakash Sharma, R/o
Plot No. 114, Bapu Nagar, Newai, District Tonk.
----Respondent
_____________________________________________________ For Appellant(s) : Sh. N.M. Lodha Advocate General, with Sh. Kunal Jaiman Adv.
For Respondent(s) : Sh. S.P. Mathur Adv. _____________________________________________________ HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE DINESH CHANDRA SOMANI Order 08/02/2018 Sh. N.M. Lodha Advocate General in the given facts & circumstances, on instructions, does not want to press the appeal.
The appeal stands dismissed as prayed for, as a consequence the exparte interim order passed by the Court dt.14-12-2017 stands vacated.
(DINESH CHANDRA SOMANI),J. (AJAY RASTOGI),J. VS Shekhawat, PS 41