Neeraj Kumari Purawat vs State Of Rajasthan
2022 Latest Caselaw 12290 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3689/2019

Neeraj Kumari Purawat D/o Sajjan Singh Purawat, Aged About 37 Years, Resident Of Rupahali House, Near Mahila Ashram School, Bhilwara (Raj.).

----Petitioner Versus

1. State of Rajasthan, through The Secretary, Panchyati Raj Department, Govt. of Rajasthan, Secretariat, Jaipur.

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

3. The Chief Executive Officer and Additional Controller of Examination, Zila Parishad, Bhilwara.

4. Zila Parishad, Bhilwara through its Chief Executive Officer.

5. The District Education Officer, Primary Education, Bhilwara.

----Respondents

For Petitioner(s) : Mr. T.S. Champawat For Respondent(s) : Mr. Utkarsh Singh for Mr. Sunil Beniwal, AAG

HON'BLE MS. JUSTICE REKHA BORANA

Order

13/10/2022

Learned counsel for the petitioner submits that the

controversy in the present petition is covered by the judgment

passed in the case of Smt. Raj Rani Vs. State of Rajasthan &

Ors (S.B. Civil Writ Petition No.10182/2012) decided on

10.10.2012 and affirmed by the Division Bench in D.B. Special

Appeal Writ No.1022/2013 (State Vs. Raj Rani & Ors.)

decided on 07.09.2018.

(2 of 2) [CW-3689/2019]

Learned counsel for the respondents is not a position to

refute the above submission.

In view of the submissions made, the present writ petition is

allowed.

The respondents are directed to accord appointment to the

petitioner on the post of Teacher Grade-III without insisting upon

the requirement of 45% marks in the Higher Secondary/ Senior

Secondary Examination. The petitioner be accorded appointment,

if she is otherwise found eligible and finds place in merit. It is

made clear that the petitioner would not be entitled to monetary

benefits but would be entitled to notional benefits from the date

the person junior in merit to her had been accorded appointment.

The necessary action be taken by the respondent-Department

within a period of two months from the date of receipt of copy of

the present order.

All the pending applications stand disposed of.

(REKHA BORANA),J 42-Dharmendra/-

Powered by TCPDF (www.tcpdf.org)