Vijayshree Sharma vs State Of Rajasthan
2021 Latest Caselaw 15890 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 13972/2021

Vijayshree Sharma W/o Sh. Rajeev Kumar Sharma, Aged About
57 Years, 1-Kh-13, Pawanpuri, Bikaner, District Bikaner (Raj.).
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through The Secretary, Department
        Of Education (Group-2), Secretariat, Rajasthan, Jaipur
        (Raj.).
2.      Director, Secondary Education Rajasthan, Bikaner (Raj.).
3.      District Education Officer (Seconary), Bikaner, District
        Bikaner.
4.      Sh. Ramesh Kumar Deora, Lecturer Hindi, At Present
        Posted As A Lecturer At Govt. Senior Secondary School
        Karmisar, Bikaner, District Bikaner.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Hamir Singh Sandhu
For Respondent(s)        :     Mr. Vishal Jangid for Mr. Hemant
                               Choudhary
                               Mr. RN Choudhary



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

21/10/2021

     In wake of second surge in the COVID-19 cases, abundant

caution is being maintained, while hearing the matters in Court,

for the safety of all concerned.

     Learned counsel for the petitioner submits that the petitioner

is holding the post of Lecturer and is going to retire on

31.05.2023, which is less than two years.

     Learned counsel for the petitioner has relied upon the

judgment of Pushpa Mehta v. Rajasthan Civil Services



                    (Downloaded on 22/10/2021 at 08:30:51 PM)
                                                                             (2 of 2)                [CW-13972/2021]



                                   Appellate Tribunal & Ors. (reported in RLW 2000(1) (Raj.)

                                   233) decided on 16.12.1999.

                                         Learned counsel for the petitioner has also relied upon the

                                   judgment of this Court passed in S.B. Civil Writ Petition

                                   No.11111/2020; Karni Singh Vs. State of Rajasthan & Ors.,

                                   decided on 24.03.2021.

                                         Issue notice to the respondents.

                                         Since Counsel      is   already appearing on behalf of the

                                   respondents, therefore, no need to issue notices to respondents.

                                         Learned counsel for the respondent no.4 seeks some time to

                                   file reply to the writ petition.

                                         Time prayed for is allowed.

                                         List after four weeks.

                                         In the meanwhile, effect and operation of the order dated

                                   29.09.2021 (P/2) and order dated 25.09.2021 (P/4) shall remain

                                   stayed qua the petitioner.

                                                                  (DR.PUSHPENDRA SINGH BHATI),J.

57-Sudheer/-

Powered by TCPDF (www.tcpdf.org)