Smt. Chhama Meena D/O Shri Murari ... vs Director, Elementary Education ...
2021 Latest Caselaw 7672 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 12701/2019

                                    Smt. Chhama Meena D/o Shri Murari Lal Meena W/o Shri Jai
                                    Narayan Meena, Aged About 25 Years, R/o Chainpura Tehsil And
                                    District Dausa (Rajasthan)

                                                                                                           ----Petitioner

                                                                             Versus

                                    1.         Director,   Elementary          Education         Department,    Bikaner,
                                               (Rajasthan)

                                    2.         District Education Officer (Elementary), Barmer (Rajasthan)

                                    3.         Block Elementary Education Officer, Panchayat Samiti Baytu,
                                               District Barmer, (Rajasthan)

                                    4.         Principal, Government Upper Primary School, Sindhiyon-Ki-
                                               Dhani (Bhimji), Baytu District Barmer (Rajasthan)

                                                                                                         ----Respondents

For Petitioner(s) : Mr. Shobhit Vyas For Respondent(s) : Mr. Aditya Sharma Dy. G.C.

HON'BLE MS. JUSTICE REKHA BORANA Order

15/12/2021

Counsel for the petitioner states that the matter is squarely

covered by the judgment of this Court passed in SB Civil Writ Petition

No.4384/2020; Smt. Neeraj Vs. State of Rajasthan and affirmed

by Division Bench of this Court in DB Special Appeal Writ No.

376/2021; State of Rajasthan Vs. Smt. Neeraj decided on

04.08.2021.

Counsel for the respondents does not controvert the fact.

Therefore, the present petition is allowed in terms of SB Civil

Writ Petition No.4384/2020; Smt. Neeraj Vs. State of Rajasthan.

(REKHA BORANA),J ashu /117

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