Pooja Midha vs State Of Rajasthan And Ors
2021 Latest Caselaw 13039 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4111/2018 Pooja Midha Daughter Of Shri Madan Gopal, By Caste Arora, Resident Of E-22, Bhujia Factory Road, Bhoop Colony, Tehsil And District Sriganganagar Raj..

----Petitioner Versus

1. State Of Rajasthan Through The Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur Raj..

2. The Secretary, Department Of Elementary Education, Government Of Rajasthan, Secretariat, Jaipur Raj..

3. The Director, Elementary Education, Zone Bikaner, Bikaner Raj..

4. The Chief Executive Officer, Zila Parishad, District Pali Raj..

5. The Chief Executive Officer, Zila Parishad, District Sriganganagar Raj..

                                                                     ----Respondents


For Petitioner(s)           :     Mr. Himmat Jagga
For Respondent(s)           :     Mr. Rishi Soni



                       JUSTICE DINESH MEHTA

                                       Order

24/08/2021

1. By way of the present writ petition, petitioner has sought

direction to the respondents to reshuffle the appointment/select

list as various candidates have not joined or has joined in other

subjects.

2. A reply to the writ petition has been filed indicating therein

that the exercise of reshuffle has been done and the candidate

have been allotted posting in accordance with the merit position

they were entitled to.

(2 of 2) [CW-4111/2018]

3. Mr. Jagga, learned counsel for the petitioner submits that in

identical writ petition being SB Civil Writ Petition No.2902/2018

rendered in case of Manju Kumari Vs. State of Rajasthan & Ors.

was pending before Jaipur Bench of this Court and the same may

have some bearing.

4. In response to petitioner's above referred contention, Mr.

Rishi Soni, learned counsel appearing for the respondents submits

that issue in case of Manju Kumari (supra) was entirely different

and the same involved a question relating to additional subject -

English in the graduation. He submits that said writ petition too

has been disposed of by the judgment of Jaipur Bench vide order

dated 21.08.2018 and the same has hardly any bearing on the

issue in hand.

5. Having regard to facts and circumstances of the case, since

petitioner's basic grievance has been appropriately addressed, the

writ proceedings are hereby closed.

6. Needless to observe that in case the petitioner is not

satisfied with the posting provided to her (Kota), she shall be free

to agitate her cause by way of preferring a fresh writ petition.

7. Stay petition also stands disposed of accordingly.

(DINESH MEHTA),J 14-Amar/-

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