Rajasthan High Court - Jodhpur
Jugal Kishore Sharma vs State Of Rajasthan on 21 February, 2019
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ No. 2509/2019
1. Jugal Kishore Sharma S/o Shri Shukdev Sharma, Aged
About 33 Years, Vpo Gadh Bhopji, Via Thoi, Tehsil
Khandel, District Sikar, Rajasthan.
2. Mahaveer Bhil S/o Shri Nana Lal Bhil, Aged About 31
Years, Vpo Balicha, Tehsil Kherwada, District Udaipur,
Rajasthan.
3. Mool Nath S/o Shri Santa Nath, Aged About 33 Years,
Jogiya Basti, Ward No. 9, Loonkaransar, District Bikaner.
4. Virendra Singh S/o Shri Rotan Singh, Aged About 43
Years, Vpo Lisadiya, Tehsil Shrimadhopur, District, Sikar,
Rajasthan.
5. Ankita Pandiya D/o Shri Madan Lal Pandiya, Aged About
40 Years, E-16, Ashoknagar, Housing Board -3, District
Dungarpur, Rajasthan.
6. Ajay Sen S/o Shri Radheyshyam Sen, Aged About 35
Years, Azad Nagar, Gajsingh Ki Badi, Rampura Road,
District Udaipur, Rajasthan.
7. Richa Kumari Sharma D/o Shri Arvind Kumar Sharma,
Aged About 33 Years, C-25, Aadarsh Nagar, University
Road, District Udaipur, Rajasthan.
8. Jai Shree Meena D/o Shri Bhagwan Das Meena, Aged
About 33 Years, Masaro Li Oari, Tehsil Rishabhdev, District
Udaipur, Rajasthan.
9. Pushpa Kumari Meena D/o Shri Prem Narayan Meena,
Aged About 26 Years, Village Mithi Mahudi, Post Chhani,
Tehsil Kherwara, District Udaipur, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Education, Government Of Rajasthan, Jaipur,
Rajasthan.
2. The Secretary, Rural Development And Panchayati Raj
Department, Government Of Rajasthan, Jaipur.
3. Director, Elementary Education, Bikaner.
(2 of 2) [CW-2509/2019]
4. The District Education Officer (Elementary Education),
Udaipur.
----Respondents
For Petitioner(s) : Mr. Tanwar Singh Rathore.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 21/02/2019 It is submitted by learned counsel for the petitioners that the issue raised in the present writ petition is similar to issue raised in SBCW No.2161/2019, wherein notices have been issued and interim orders have been granted by this Court.
In view of the submissions made, issue notice. Issue notice of the stay application also, returnable in four weeks.
Notices when issued be given 'dasti' to the learned counsel for the petitioners.
In the meanwhile and until further orders, recovery against the petitioners pursuant to the orders dated 01.02.2019 (Annexure-4) and 04.02.2019 (Annexure-5), shall remain stayed.
Connect to SBCW Nos. 2161/2019 & 2210/2019.
(ARUN BHANSALI),J 182-Rmathur/-
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