Nisha Singh vs State Of Rajasthan
2021 Latest Caselaw 16161 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 14863/2021

Nisha Singh W/o Jaidev Singh, Aged About 58 Years, A-11, Tulsi
Nagar, Shastri Nagar, Jaipur Presently Working On The Post Of
Principal At Govt. Sr. Secondary School Jhotwara Pulia Ke Niche,
Jaipur
                                                                   ----Petitioner
                                   Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Education Department, Govt. Of Rajasthan, Secretariat,
         Jaipur.
2.       The Director, Secondary Education, Bikaner (Raj.)
3.       Amit Kumar Garg, Presently Working On The Post Of
         Principal In Gov.t Sr. Secondary School Bhagatpura
         (Kushalgarh) District Banswara
                                                                ----Respondents


For Petitioner(s)        :     Mr.VS Bhawla.
For Respondent(s)        :     Mr.Vishal Jangid.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

25/10/2021

     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 to retire on 30.04.2023, which is less than two years.

     Learned counsel for the petitioner has relied upon the

judgment of Pushpa Mehta v. Rajasthan Civil Services

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

233) decided on 16.12.1999.



                    (Downloaded on 26/10/2021 at 09:29:37 PM)
                                                                             (2 of 2)                [CW-14863/2021]



                                        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 learned counsel is already appearing on behalf of the

                                   respondents no.1 & 2, therefore, no need to issue notices to

                                   respondents no.1 & 2. He seeks some time to complete the

                                   instructions.

                                        Issue notice to the respondent no.3, returnable in four

                                   weeks.

                                        In the meanwhile, effect and operation of the order dated

                                   29.09.2021 shall remain stayed qua the petitioner.



                                                                  (DR.PUSHPENDRA SINGH BHATI),J.

281-SPhophaliya/-

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