Kavita Regar vs State Of Rajasthan
2022 Latest Caselaw 5218 Raj

(1 of 2) [CW-5035/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5035/2022

Kavita Regar D/o Shri Nathulal Regar, Aged About 33 Years, By Caste Regar, Resident Of Regar Mohalla, Rajnagar, Tehsil And District Rajsamand (Rajasthan)

----Petitioner Versus

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

2. Director, Directorate Of Elementary Education And Panchayati Raj (Elementary Education), Rajasthan, Bikaner

3. District Education Officer (Headquarter), Elementary Education, Rajsamand

4. Chief Executive Officer, Zila Parishad, Rajsamand

----Respondents

For Petitioner(s) : Mr. Nimba Ram Choudhary. For Respondent(s) : Mr. Kunal Upadhyay for Mr. Sunil Beniwal.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

07/04/2022

Learned counsel for the petitioner submits that the

candidature of the petitioner has been rejected on account of the

fact that he has obtained his eligibility qualification from Singhania

University, Jhunjhunu.

Submissions have been made that this Court in Shanti Lal

Vs. State of Rajasthan: SBCWP No. 9198/2017, decided on

21.02.1998, has inter-alia directed the respondents to consider

the candidature of the petitioner by holding that the said

(2 of 2) [CW-5035/2022]

University cannot be said to be not recognized and, therefore, the

rejection of petitioner's candidature is not justified.

Learned counsel appearing for the respondents made

submissions that the judgment in the case of Shanti Lal was taken

in appeal and in D.B. Civil Special Appeal (Writ) No. 1180/2018

while admitting the appeal, interim order has been granted by the

Division Bench.

In view of the above fact situation, issue notice. A copy of

the writ petition be served on Mr. Sunil Beniwal, AAG, who puts in

appearance on behalf of the respondents, he may complete his

instructions in the matter/file reply.

In the meanwhile and until further orders, the rejection of

petitioner's candidature is stayed and the respondents are directed

to consider the case of the petitioner for appointment to the post

of Teacher Grade III Level I, if found otherwise eligible. However,

if selected, order for appointment shall not be made.

Office is directed to reflect the name of Mr. Sunil Beniwal,

AAG as counsel appearing for the respondents in the cause list.

(ARUN BHANSALI),J 140-sumer/-

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