Raashida Tabassum Pathan vs The State Of Rajasthan
2022 Latest Caselaw 7652 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 1084/2019

Raashida Tabassum Pathan D/o Mehabub Khan, Aged About 30 Years, R/o 3016, Bhur Ji Ki Sadak, Ward No. 13, Shahpura, Bhilwara (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through Secretary Cum Commissioner, Rural Development And Panchayati Raj Department, Secretariat, Jaipur (Raj.).

2. The Director, Elementary Education, Bikaner (Raj.).

3. The District Education Officer, Elementary Education, Distt. Bhilwara (Raj.).

4. The Chief Executive Officer, Zila Parishad Bhilwara (Raj.).

---Respondents

For Petitioner(s) : Mr. Pritam Joshi For Respondent(s) : Ms. Bhavan Jangid.

HON'BLE MS. JUSTICE REKHA BORANA

Order

23/05/2022

Counsel for the petitioner submits that the controversy in the

present writ petition rests decided by the Division Bench judgment

passed by this Court in S.B. Civil Writ Petition

No.16853/2015; Tarannum Khan vs. State of Rajasthan and

Ors. decided on 21.04.2017.

Counsel for the respondents does not refute the above

submission.

(2 of 2) [CW-1084/2019]

In view of the submission made and in view of the ratio laid

down in case of Tarannum Khan (supra), the present writ

petition is allowed.

The respondents are directed to afford appointment to the

petitioner on the post which was already kept vacant in pursuance

of the order dated 23.01.2019 passed by this Court. The petitioner

would be afforded appointment and would be granted notional

benefits with effect from the date the person lower to her in merit

had been afforded appointment.

All the pending applications also stand disposed of.

(REKHA BORANA),J

Ashutosh-135(S)

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