Rajasthan High Court - Jodhpur
Pooja Sharma vs State Of Rajasthan on 19 February, 2021
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 1790/2021
1. Pooja Sharma W/o Manoj Kumar Sharma, Aged About 41
Years, 6 Champa Colony South Ayad, Girwa, Udaipur.
2. Chhavi Kumari Joshi D/o Roshan Lal Joshi, Aged About 32
Years, Nandwel Udaipur.
3. Versha Dashora D/o Shyam Sunder Dashora, Aged About
41 Years, 496, Ambamata Scheme, Behind Ambamata
Sec School, Girwa Udaipur.
4. Vandana Joshi D/o Khem Shanker Joshi, Aged About 34
Years, 181, Ward No.16, Shiv Nagar, Udaipur.
5. Kusum Joshi W/o Hukmi Chandra Joshi, Aged About 41
Years, Joshiyon Ki Bavdi, Lakhawali, Udaipur.
6. Reena Deora W/o Bharat Singh Ranawat, Aged About 32
Years, Mandir Mohalla, Barodiya, Udaipur.
7. Rani Jhatoliya D/o Bhanwar Lal Jhatoliya, Aged About 31
Years, Udaipur.
8. Meenal Vashishtha D/o Gandev Vashishtha, Aged About
38 Years, Udaipur.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Education, Government Of Rajasthan, Secretariat,
Jaipur.
2. The Secretary, Rajasthan Public Service Commission,
Ajmer, Rajasthan.
3. The Director, Elementary Education, Bikaner, Rajasthan.
----Respondents
For Petitioner(s) : Ms. Deepika Soni
For Respondent(s) : Mr. Manish Vyas, AAG
(2 of 3) [CW-1790/2021]
JUSTICE DINESH MEHTA
Judgment
19/02/2021
1. The petitioners, having degree of B.Sc. (Home Science), are
seeking right of consideration to compete the REET - 2021
Examination.
2. Apparently, the controversy involved in the present writ
petition has already been decided by the Coordinate Bench of this
Court in the case of Vidya Vs. State of Rajasthan & Ors. (SB Civil
Writ Petition No.13425/2018), decided on 27.05.2019, wherein
this Court has observed thus :
"A perusal of the advertisement (Annex.3) indicates
the following eligibility requirements for the post of
Teacher Gr.III (Level-II):-
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[email protected] 60 izfr'kr vadksa ds lkFk mRrh.kZ fd;k gqvk
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It is fairly admitted by learned counsel for the
petitioner that the petitioner had not studied any of the
subjects indicated in the eligibility requirement i.e.
History, Geography, Economics, Political Science,
Social Science, Public Administration and Philosophy
during her graduation / post graduation. In view of the
above, the petitioner being ineligible on account of the
requirements indicated in the advertisement, which are
in consonance with the Rule 266 of the Rajasthan
Panchayati Raj Rules, 1996, no case for interference is
made out. There is no substance in the writ petition.
The same is, therefore, dismissed."
(3 of 3) [CW-1790/2021]
3. Following the judgment aforesaid in the case of Vidya
(supra), the present writ petition is also dismissed.
4. Stay application too stands dismissed accordingly.
(DINESH MEHTA),J
135-A.Arora/-
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