Kavita Rani vs State Of Rajasthan
2021 Latest Caselaw 18647 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9897/2018

Kavita Rani D/o Shri Norang Lal, Aged About 30 Years, W/o Shri Sher Chand, Chak 19 Spd, Post Badopal Via Suratgarh Tehsil Pilibanga District Hanumangarh

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Education (Gr.2), Government Of Rajasthan, Secretariat, Rajasthan, Jaipur

2. The Director, Elementary Education, Rajasthan, Bikaner

3. The District Education Officer, (Elementary) Bikaner

----Respondents

For Petitioner(s) : None.

For Respondent(s) : Mr. Pankaj Sharma, AAG.

Mr. Deepak Chandak, AGC.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

08/12/2021

This writ petition has been filed by the petitioner seeking a

direction to the respondents to allow the petitioner in counseling

pursuant to the advertisement dated 12.04.2018 and to provide

her appointment on the post of Teacher Grade - III Level-1 in SC

(Female) category.

By interim order dated 12.07.2018, the respondents were

directed to permit the petitioner to participate in selection process

provisionally for the post of Teacher Grade - III Level-1 in SC

(Female) category. It was further directed that appointment shall

not be given without permission of the Court.

(2 of 2) [CW-9897/2018]

None was present for the petitioner on 20.11.2021. Today

also, no one is present on behalf of the petitioner.

Learned AAG made submissions that the result of the

selection process was declared on 25.04.2019 and in the list

pertaining to the absentee' candidates and those, whose

candidature has been rejected after participation in the selection

process, the name of the petitioner appears in the list of

candidates, whose candidature has been rejected.

Further submissions have been made that issue raised in the

present writ petition is squarely covered by judgment of Hon'ble

Supreme Court in Ranjana Kumari v. State of Uttarakhand & Ors.:

(2019) 15 SCC 664, followed in Anita v. State of Raj. & Ors.:

DBSAW No. 86/2021, decided on 21.10.2021.

In view of the above fact situation, wherein candidature of

the petitioner has been rejected way back in the year 2019, the

counsel for the petitioner has not appeared on last date as well as

today and the fact that issue raised in the present petition stands

squarely covered by judgment in the case of Ranjana Kumari

(surpa) and Anita (supra), the petition filed by the petitioner is

dismissed.

(ARUN BHANSALI),J

151-PKS/-

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