Sunita Meena Wife Of Late Shri Ram ... vs State Of Rajasthan
2022 Latest Caselaw 6637 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 15057/2022

                                    Sunita Meena Wife Of Late Shri Ram Singh Meena, Aged About
                                    30 Years, Resident Of Village Sureth, Tehsil Rajgarh, District
                                    Alwar (Raj.)
                                                                                                              ----Petitioner
                                                                              Versus
                                    1.       State Of Rajasthan, Through Its Secretary, Education
                                             Department, Govt. Secretariat, Jaipur (Raj.)
                                    2.       Director, Secondary Education, Bikaner, Rajasthan.
                                    3.       Joint Director, School Education, Jaipur Division, Jaipur
                                    4.       Head Master, Government Upper Primary School, Imarti
                                             Ka Bas, Kathumar, District Alwar (Raj.)
                                                                                                           ----Respondents

For Petitioner(s) : Ms. Komal Kumari Giri Mr. Bajrang Sepat For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH Order

13/10/2022

Counsel for the petitioner submits that prior to approaching

this Court, the petitioner has filed an appeal before the Rajasthan

Civil Services Appellate Tribunal. Counsel further submits that

after hearing the arguments, the judgment has been reserved by

the Tribunal in the appeal.

In that view of the matter, I dispose of this writ petition with

the direction to the Tribunal to decide the appeal filed by the

petitioner within a period of two weeks after receiving the certified

copy of this order.

(INDERJEET SINGH),J

Upendra Pratap Singh /100

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