Rajasthan High Court - Jodhpur
State & Ors vs Kamini Roat on 11 November, 2016
Author: Govind Mathur
Bench: Govind Mathur
[1]
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
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D.B. CIVIL SPECIAL APPEAL (WRIT) NO.648/2016
APPELLANTS :
1. State of Rajasthan through the Principal Secretary,
Rural Development and Panchayati Raj Department,
Government of Rajasthan, Jaipur (Raj.)
2. Director, Elementary Education, Rajasthan, Bikaner
3. Chief Executive Officer, Zila Parishad, Dungarpur
4. Block Development Officer, Panchayat Samiti,
Simalwara, District Dungarpur
Versus
RESPONDENTS :
Kamini Roat D/o Shri Nathu Lal Roat, aged about 23
years, by caste Meena, R/o Village Gudawara, Tehsil
Simalwara, Distt. Dungarpur
Date of Judgment : 11.11.2016
HON'BLE MR. GOVIND MATHUR,J.
HON'BLE MR. KAILASH CHANDRA SHARMA,J.
Mr. Sajjan Singh Rathore, assisting counsel to Dr.
Pushpendra Singh, Additional Advocate General, for the
appellants
JUDGMENT
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BY THE COURT :
Learned counsel for the appellants admits [2] that the order impugned is an interlocutory order and does not suffer from any jurisdictional error. Learned Single Bench while passing the order aforesaid fixed the writ petition for final disposal in first week of September, 2016. The writ petition now is listed for final disposal at admission stage on 24.11.2016.
In this factual background, we are not inclined to interfere with the order impugned. The appeal is dismissed.
(KAILASH CHANDRA SHARMA),J. (GOVIND MATHUR),J. Pramod