Vinita Panwar vs State And Ors
2021 Latest Caselaw 8278 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14483/2017

Vinita Panwar W/o Shri Jitendra Jeengar, R/o 77, Ganesh Gahati, Udaipur, District Udaipur, Rajasthan.

----Petitioner Versus

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

2. Director Elementary Education Department, Bikaner, Rajasthan.

3. District Education Officer, Elementary Education Department, Udaipur, Rajasthan.

4. Block Education Officer, Elementary Education, Panchayat Samiti Jhadol, Udaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. VikramSingh Bhati For Respondent(s) : Mr. Kailash Jangid

JUSTICE DINESH MEHTA

Judgment

25/03/2021 Ms. Vikram Singh Bhati, learned counsel for the petitioner

submits that the issue raised in the present writ petition is

squarely covered by judgment of this Court in Vipin Kumar

Upadhyaya v. State of Rajasthan & Ors.: S.B.C.W.P. No.

14134/2017, decided on 26.04.2018.

Mr. Choudhary, Associate of Mr. Manish Vyas, learned AAG is

not in a position to dispute the submissions made in this regard.

In the case of Vipin Kumar Upadhyaya (supra) a coordinate

Bench of this Court, inter alia, held as under:-

(2 of 2) [CW-14483/2017]

"36.In light of the aforesaid observations, the present writ petitions are allowed and the termination order passed against the petitioners by the respondents are quashed and set aside, while directing the respondents to treat them in continuous service which they available on record already in."

In view of the above fact situation, the writ petition filed by

the petitioner is allowed. The termination order dated 27.10.2017

passed by the respondents is quashed and set aside. The

petitioner would be treated continuous in service.

The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

91-CPGoyal/-

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