Pooja Pandya vs State Of Rajasthan
2021 Latest Caselaw 10802 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8811/2021 Pooja Pandya W/o Navin Pandya, Aged About 43 Years, R/o - Old Palace Road, District - Banswara.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Education, Govt Of Rajasthan, Jaipur.

2. Director, Elementary Education Department, Bikaner, District Bikaner.

3. Zila Parishad, Through The Chief Executive Officer, Zila Parishad, Pratapgarh.

4. District Education Officer (Elementary), Pratapgarh.

----Respondents

For Petitioner(s) : Mr. SK Chouhan

JUSTICE DINESH MEHTA Order

14/07/2021

Learned counsel for the petitioner relies upon the judgment

dated 18.08.2021 passed in Rayji Manju Mandroop Vs. Rajasthan

Public Service Commission & Anr. (SBCWP No.4475/2020) submits

that the issue involved in the present writ petition is squarely

covered by the judgment aforesaid.

Issue notice. Issue notice of the stay application also,

returnable within six weeks.

Meanwhile, one post in petitioner's category (TSP-Female-

General) for subject English, pursuant to recruitment notice dated

31.07.2018 shall be kept vacant.

(DINESH MEHTA),J 52-Rahul/-

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