Meenakshi Sharma vs The State Of Rajasthan ...

Citation : 2024 Latest Caselaw 7819 Raj
Judgement Date : 6 September, 2024

Rajasthan High Court - Jodhpur

Meenakshi Sharma vs The State Of Rajasthan ... on 6 September, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:37006]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 14317/2024

Meenakshi Sharma W/o Shri Satya Prakash, D/o Shyamsunder
Sharma, Aged About 36 Years, R/o Village Bugalia, Tehsil
Nawalgarh, Dist Jhunjhunu, Raj.
                                                                         ----Petitioner
                                         Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         School Education, Secretariat, Jaipur.
2.       The Director, Secondary Education, Bikaner, Raj.
3.       The Deputy Director, Churu, Raj.
                                                                      ----Respondents


For Petitioner(s)              :    Mr. Vinod Jhajharia
For Respondent(s)              :    --



                HON'BLE MR. JUSTICE FARJAND ALI

Order 06/09/2024

1. Learned counsel for the petitioner submits that the controversy involved in the present case is squarely covered by the judgment rendered by a co-ordinate Bench of this Court at Jaipur in the case of Manoj Khandelwal & Ors. Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.7283/2014).

2. Learned counsel, therefore, prays that the petitioner may be permitted to file a detailed representation before the competent authorities for redressal of her grievances.

3. In view of the above, the present writ petition is disposed of with liberty to the petitioner to file a representation to the competent authorities of the Department and the competent (Downloaded on 20/09/2024 at 09:37:27 PM) [2024:RJ-JD:37006] (2 of 2) [CW-14317/2024] authorities of the department are directed to decide the same within a period of four weeks from the date of receipt of such representation; and if the case of the petitioner falls within the purview of the law laid down by this Court in the case of Manoj Khandelwal (supra); the same shall be decided in terms of the judgment above.

4. The order has been passed based on the submissions made in the petition, the respondents would be free to examine the veracity of the submissions made in the petition and only in case the averments made therein are found to be correct, the petitioner would be entitled to the relief sought.

5. Stay application also stands disposed of, accordingly.

(FARJAND ALI),J 51-Ashutosh/-

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