Neetu Aggarwal vs The State Of Rajasthan
2021 Latest Caselaw 6541 Raj

Citation : 2021 Latest Caselaw 6541 Raj
Judgement Date : 4 March, 2021

Rajasthan High Court - Jodhpur

Neetu Aggarwal vs The State Of Rajasthan on 4 March, 2021

Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7618/2019

Neetu Aggarwal D/o Shri Bhimsen, Aged About 44 Years, W/o Late Shri Sanjay Singhal, R/o House No. 96, Gangaur Nagar, Street No. 2, Near Durgesh Cinema, District Sri Ganganagar.

----Petitioner Versus

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

2. The Director, Secondary Education, Rajasthan, Bikaner.

3. The Deputy Director, Secondary Education, Bikaner Division, Bikaner.

4. The Deputy Director, School Education, Jodhpur Division, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Kailash Jangid For Respondent(s) : Mr. Vishal Jangid

JUSTICE DINESH MEHTA Judgment 04/03/2021 Learned counsel for the petitioner submits that the issue involved in the present writ petition is squarely covered by a decision dated 14.9.2020, rendered by this Court in the case of Nirmala Jat Vs. State & Ors. (SBCWP No.5753/2020).

The petitioner may file her representation. In case petitioner's representation is filed, the respondents shall decide the same strictly in accordance with the enunciation made in the case of Nirmala Jat (supra).

The writ petition so also the stay application stands disposed of.

(DINESH MEHTA),J

5-CPGoyal/-