Pooja Sangela D/O Late Ramesh ... vs State Of Rajasthan
2021 Latest Caselaw 714 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 425/2021

Pooja Sangela D/o Late Ramesh Chand Sangela, Aged About 30
Years, R/o Plot No. 278, Nehru Nagar, Near Neha Clinic College
Road, Beawar, Ajmer (Raj.)
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through The Principal Secretary,
        Department      Of     Education,         Govt      Secretariat,   Jaipur,
        Rajasthan.
2.      Director Secondary Education, Rajasthan, Bikaner (Raj.)
3.      Joint Director, Secondary Education, School Education
        Udaipur Range, Udaipur (Raj.)
                                                                 ----Respondents

For Petitioner(s) : Mr. Yogesh Pujari For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

22/01/2021 The order passed by this court on 19.1.2021 relies upon an

earlier judgment passed by this court on 16.12.2020 in the case

of Indu Arrawatia Vs. State of Rajasthan & Ors., SBCWP

NO.11047/2020. However, this court finds that the petitioner was

working as Teacher Gr.III Level II and did not join for the reason

that she had not completed her probation period on the post of

Teacher Gr.III before joining on the post of Teacher Gr.II. Grounds

given in the writ petition are frivolous and on account of illness of

mother, the petitioner cannot take advantage and cannot be

granted 7 days time to join as given in the order dated 19.1.2021.

(2 of 2) [CW-425/2021]

After the aforesaid order was passed, learned counsel for the

petitioner prays for withdrawal of the writ petition. He may be

allowed to withdraw the petition.

The writ petition is accordingly dismissed as withdrawn.

(SANJEEV PRAKASH SHARMA),J

Anu /225

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