Smt. Nirjara Singhvi vs State Of Rajasthan
2022 Latest Caselaw 2510 Raj

(1 of 1) [CW-2291/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2291/2022

Smt. Nirjara Singhvi W/o Late Vinit Singhvi, Aged About 35 Years, D-431, Azad Nagar, Bhilwara.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Education Department, Rajasthan, Jaipur.

2. The Director, Secondary Education, Bikaner, Rajasthan.

3. The Joint Director (School Education), Udaipur Division, Udaipur.

4. The District Education Officer (Headquarter), Secondary Education Chittorgarh.

5. Smt. Monika Jain W/o Gaurav Lalwani, 56, Ratnaraj Parisar, Opp Dadabadi, Khachrod Road, Jaora, District Ratlam, (Mp)

----Respondents

For Petitioner(s) : Mr. Khet Singh Rajpurohit.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI Order

11/02/2022

Learned counsel for the petitioner relies on judgment in Smt.

Pinki v. State of Rajasthan & Ors. : 2012(1) WLC (Raj.) 431.

In view of the submissions made, issue notice. Issue notice

of the stay application also, returnable within four weeks.

In the meanwhile & till further orders, the respondents shall

not grant compassionate appointment to any one other than the

petitioner on account of death of Smt. Santosh Singhvi.

(ARUN BHANSALI),J 64-Rmathur/-

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