Girish Shrimali vs State Of Rajasthan
2021 Latest Caselaw 11314 Raj

(1 of 2) [CW-4257/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4257/2021

Girish Shrimali S/o Keshav Lal Shrimali, Aged About 25 Years, Vpo Bhutala, Tehsil Badgaon, Dist. Udaipur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Rural Development And Panchayati Raj Department Government Of Raj. Of Jaipur. Secretariat Jaipur.

2. The Secretary, Department Of Education, Government Of Rajasthan, Jaipur, Rajasthan.

3. Director, Elementary Education, Bikaner.

4. The District Education Officer (Elementary Education), Udaipur.

----Respondents

For Petitioner(s) : Mr. Tanwar Singh For Respondent(s) : Mr. Rishi Soni for Mr. Mr. Pankaj Sharma

JUSTICE DINESH MEHTA Order

22/07/2021

1. Mr. Tanwar Singh, learned counsel for the petitioner submits

that the issue involved in the present writ petition is squarely

covered by the judgment passed by this Court on 11.04.2019, in

the case of Priyanka Menaria Vs. State of Rajasthan & Ors

(SBCWP No.16664/2018).

2. Mr. Rishi Soni, associate to Mr. Pankaj Sharma, learned

counsel appearing for the respondents is not in a position to

dispute the aforesaid position of facts and law.

3. In the case of Priyanka Menaria (supra), this Court has held

as under:

(2 of 2) [CW-4257/2021]

"Consequently, the writ petition filed by the petitioner is allowed. It is held that the petitioner, who has studied Banking and Business Economics in her graduation (B.Com) would be eligible for appointment on the post of Teacher Gr.III (Level-II) in subject Social Science.

The respondents would take steps for according appointment to the petitioner, in case, the petitioner is found otherwise eligible. The petitioner would be entitled to all consequential benefits regarding her seniority etc. However, monetary benefits would be paid to the petitioner from the date of her appointment."

4. Following the aforesaid adjudicating, the present writ

petition is also allowed.

5. The petitioner having studied Banking and Business

Economics in his graduation (B.Com) is declared eligible for

appointment on the post of Teacher Gr.III (Level- II) in

subject Social Science.

6. The respondents are directed to accord appointment to

the petitioner within a period of six weeks from today, if he

is otherwise eligible.

7. Petitioner would be entitled for all consequential

benefits notionally.

8. Stay application also stands disposed of accordingly.

(DINESH MEHTA),J

42-pooja/-

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