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Neelam W/O Arvind Midha vs Rajasthan Staff Selection Board
2022 Latest Caselaw 1211 Raj/2

Citation : 2022 Latest Caselaw 1211 Raj/2
Judgement Date : 2 February, 2022

Rajasthan High Court
Neelam W/O Arvind Midha vs Rajasthan Staff Selection Board on 2 February, 2022
Bench: Mahendar Kumar Goyal
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 14536/2020
Neelam W/o Arvind Midha, Aged About 51 Years, R/o 153K,
Ward No. 9, Gali No. 3, Shakti Nagar, Purani Abadi, Ganganagar,
Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.     Rajasthan Staff Selection Board, Through Its Chairman,
       State Institute of Agriculture Management Premises,
       Durgapura, Jaipur 302018, Rajasthan.
2.     State Of Rajasthan, Through Director, Women And Child
       Development Department, 2, Jal Path, Gndhi Nagar,
       Jaipur.
3.     The Deputy Director (Administration), Integrated Child
       Development Services, 2, Jal Path, Gandhi Nagar, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini through VC For Respondent(s) : Ms. Sheetal Mirdha, AAG through VC Ms. Shweta Pareek Mr. Nalin G. Narain, GC through VC Mr. Sandeep Taneja through VC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

02/02/2022

This writ petition has been filed by the petitioner seeking

appointment on the post of Pre-Primary Teacher in pursuance of

advertisement dated 21.08.2018.

Learned counsel for the petitioner submits that controversy

involved herein is no more res integra and stands resolved by a

judgment of this Court dated 17.01.2022 passed in S.B. Civil

Writ Petition 13209/2020, Archana Bugaliya & Ors. VS.

RSSB & Ors. as the petitioner has obtained two years Teacher

(2 of 2) [CW-14536/2020]

Training course from an institution not recognized by the National

Council for Teacher Education (NCTE) and prays that this writ

petition may also be decided in terms thereof.

In view thereof, this writ petition is also dismissed in view of

dismissal of the writ petition in case of Archana Bugaliya & Ors.

(supra).

(MAHENDAR KUMAR GOYAL),J

Manish/s-233

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