Manoj Kumari vs State Of Rajasthan
2021 Latest Caselaw 6678 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3589/2021

Manoj Kumari W/o Shri Anil Kumar, Aged About 36 Years, Bycaste Jat, R/o 84, Malviya Nagar, Ratanada, Jodhpur (Rajasthan).

----Petitioner Versus

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

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

3. Joint Director, Secondary Education, Jodhpur Division, Jodhpur (Rajasthan).

4. C B E O (City), Secondary Education, Jodhpur (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Ravi Bhansali, Sr. Advocate with Mr. MS Godara For Respondent(s) : Mr. Vishal Jangid

JUSTICE DINESH MEHTA

Judgment

05/03/2021

1. By way of the present writ petition, the petitioner has

challenged the show cause notice dated 22.2.2021, whereby the

petitioner was asked to furnish her explanation within a period of

3 days from the date of notice.

2. Mr. Bhansali, learned Senior Advocate appearing for the

petitioner submitted that the inquiry sought to be conducted

against the petitioner is based upon order dated 8.2.2021, issued

by the Director, Secondary Education, whereby he has asked all

(2 of 2) [CW-3589/2021]

the Subordinate Officers to seek her consent/approval in relation

to compliance of any order passed by the Tribunal or High Court.

3. Learned Senior Advocate informed that the order dated

8.2.2021 has been withdrawn by the Director, Secondary

Education on 23.2.2021, as noticed in proceedings of SBCWP

No.2110/2021 and prayed for a limited indulgence that the

petitioner be permitted to file her response and time of 3 days

given in the notice dated 22.2.2021 be extended.

4. Having regard to the facts and circumstances of the case,

the petitioner may appear before the respondent no.3 - Joint

Director, Secondary Education, Jodhpur Division, Jodhpur on or

before 10.3.2021 and furnish her response, including making

reference of the order dated 23.2.2021, passed in SBCWP

No.2110/2021.

5. On receipt of the response of the petitioner, the respondent

No.3 shall take appropriate decision in accordance with law

ignoring the time given in the notice dated 22.2.2021.

6. The writ petition is disposed of in above terms.

7. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

127-CPGoyal/-

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