Sangeeta Godara vs The State Of Rajasthan
2022 Latest Caselaw 3492 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12523/2020 Sangeeta Godara D/o Shri Hari Godara, Aged About 32 Years, Resident Of Village Jagadwas Tehsil Degana, District Nagaur.

----Petitioner Versus

1. The State Of Rajasthan, Through The Principal Secretary, Women And Child Development Department, Government Of Rajasthan, Jaipur.

2. The Director, Integrated Child Development Services, Women And Child Development Department, Rajasthan, Jaipur.

3. Rajasthan Employees Selection Board, Through Its Secretary, Stat Agriculture Management Institute Premises, Durgapura, Jaipur.

----Respondents

For Petitioner(s) : Mr. Surendra Singh Choudhary. For Respondent(s) : Mr. A.K. Gaur, AAG.

Mr. Akshay Singh Rajpurohit for Mr. Vinit Sanadhya.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 07/03/2022

Learned counsel for the parties submit that the issue raised

in the present writ petition is squarely covered by judgment in

Chetan Datla & Ors. v. State of Rajasthan & Ors.: S.B. Civil Writ

Petition No.13837/2020 & other connected matters, decided on

22.2.2022 at Jaipur Bench, wherein similar nature petitions have

been allowed and, therefore, the present writ petition may also be

decided in terms of the said judgment.

In the case of Chetan Datla (supra), a Coordinate Bench of

this Court inter alia directed as under:-

"The writ petitions are allowed accordingly. It is held that the petitioners with two years Pre-Primary Teacher Training course from the institutions recognized by the NCTE with nomenclature different

(2 of 2) [CW-166/2022]

from the NTT course, are entitled for appointment in pursuance of advertisement dated 21.8.2018. The respondents are directed to accord them appointment with all consequential benefits from the date persons less meritorious than them have been given appointment barring actual monetary benefits. Compliance to be made within a period of eight weeks from the date of receipt of a certified copy of the order."

In view of the above, the present writ petition filed by the

petitioner is allowed with similar directions as given in the case of

Chetan Datla (supra).

(ARUN BHANSALI),J

24-Sumit/-

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