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Rachna Lakhera vs State Of Rajasthan
2022 Latest Caselaw 8110 Raj

Citation : 2022 Latest Caselaw 8110 Raj
Judgement Date : 3 June, 2022

Rajasthan High Court - Jodhpur
Rachna Lakhera vs State Of Rajasthan on 3 June, 2022
Bench: Pushpendra Singh Bhati

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8242/2022

Rachna Lakhera W/o Kamlesh Laxkar, Aged About 26 Years, Brajlal Nagar, Ram Nagar, Malpura, Tonk, Rajasthan Currently Posted At Govt. Primary School, Choti Sadri, Pratapgarh, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Education Department, Govt. Secretariat, Jaipur (Raj.).

2. Director, Primary Education, Bikaner (Raj.).

3. District Education Officer (Headquarter), Primary Education, Pratapgarh (Raj.).

                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. D.S. Pidiyar, on V.C
                                   For Respondent(s)         :



HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI (VACATION JUDGE)

Judgment / Order 03/06/2022

Counsel for the petitioner at the outset makes a limited

submission that the respondents may be directed to consider and

decide the representation of the petitioner.

In light of such limited submission, the present writ petition

is disposed of with a direction to the respondents to decide the

representation of the petitioner strictly in accordance with law.

All pending applications also stand disposed of accordingly.

(DR.PUSHPENDRA SINGH BHATI), VJ 425-Sanjay/-

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