Sushila Meena vs State Of Rajasthan
2022 Latest Caselaw 991 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15329/2019

Sushila Meena D/o Shri Heera Lal Meena, Aged About 24 Years, By Caste Meena (St), Resident Of Village Khaludi Magari, Tehsil Sarada, District Udaipur (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

2. Director, Elementary Education, Rajasthan, Bikaner.

3. Chief Executive Officer, Zila Parishad Udaipur.

----Respondents

For Petitioner(s) : Mr. Bharat Singh through V.C. For Respondent(s) : Mr. Pankaj Sharma, AAG through V.C.

HON'BLE MS. JUSTICE REKHA BORANA

Order

20/01/2022

Counsel for the parties consensually submit that the

controversy involved in the present writ petition rests decided by

the judgment in the case of Priyanka Menaria V/s. State & Ors

(S.B. Civil Writ Petition No.16664/2018 - decided on 11.04.2019.

In view of ratio laid down in the above judgment, the present

writ petition is allowed on the same terms. It is held that the

petitioner, who has studied Banking and Business Economics in

her graduation (B.Com) would be eligible for appointment on the

post of Teacher Gr.III (Level-II) in subject Social Science.

The respondents would take steps for according appointment

to the petitioner, in case, the petitioner is found otherwise eligible.

The petitioner would be entitled to all consequential benefits

(2 of 2) [CW-15329/2019]

regarding her seniority etc. However, monetary benefits would be

paid to the petitioner from the date of her appointment.

Needful may be done by the respondents within a period of

four weeks from today.

(REKHA BORANA),J 40-a.asopa/-

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