Vikram Janwa vs State Of Rajasthan
2021 Latest Caselaw 2350 Raj

Citation : 2021 Latest Caselaw 2350 Raj
Judgement Date : 28 January, 2021

Rajasthan High Court - Jodhpur

Vikram Janwa vs State Of Rajasthan on 28 January, 2021

(1 of 2) [CW-1385/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1385/2021

Vikram Janwa S/o Bagdi Ram, Aged About 27 Years, R/o Village Karju District Pratapgarh, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Education, Govt. Secretariat, Jaipur (Raj.).

2. The Director, Secondary Education Rajasthan Bikaner (Raj.).

3. The Chief District Education Officer, (Headquarter), Secondary Education, Pratapgarh, (Raj.).

4. Principal, Government Senior Secondary School, Bhandala Block Dhariyawad, District Pratapgarh (Raj.).

----Respondents

For Petitioner(s) : Mr. Binja Ram for Mr. VLS Rajpurohit For Respondent(s) : Mr. Hemant Choudhary

JUSTICE DINESH MEHTA

Order

28/01/2021

1. Mr. Choudhary, learned counsel for the respondents, at the

outset submitted that the controversy involved in the present writ

petition has already been set at rest by this Court vide judgment

dated 27.01.2021, rendered in case of Laxmi Meena Vs. State of

Rajasthan & Ors. (SB Civil Writ Petition No.801/2021), whereby

the identical writ petition filed by the petitioner therein has been

dismissed.

2. Relevant para 17 of the judgment aforesaid is reproduced

hereunder :-

(2 of 2) [CW-1385/2021]

"17. Having regard to the mandate of law, the petitioner cannot claim study leave as a matter of right. The petitioner's request cannot be acceded to even on the basis of the undertaking she has offered that she would not claim salary for the period of sanctioned leave and that her probation period be extended accordingly, because the foundational condition is not fulfilled - the qualification (B.Ed.) is not going to help her in discharge of her duties in any manner."

3. In view of above and while following the judgment rendered

in case of Laxmi Meena (supra), the present writ petition stands

dismissed.

4. Stay petition also stands disposed of accordingly.

(DINESH MEHTA),J 54-Amar/-