Ramkanaya Meena vs State Of Rajasthan ...
2023 Latest Caselaw 3745 Raj

[2023/RJJD/012400]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6012/2021

Ramkanaya Meena D/o Shri Khatiya, Aged About 30 Years, R/o Village Semelkhedi, Post Moto Khedi, Tehsil Pipalkhunt, City Semelkhedi, District Pratapgarh, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Secondary Education, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. Director, Secondary Education, Department Of Secondary Education, Bikaner, Rajasthan.

3. Secretary, Rajasthan Public Service Commission, Jaipur Road, Ajmer Rajasthan.

----Respondents

For Petitioner(s) : Mr. Navneet Singh Birkh For Respondent(s) : Mr. Vinit Sanadhya

JUSTICE DINESH MEHTA

Order

27/04/2023

1. Learned counsel for the petitioners submits that a Coordinate

Bench of this Court in identical writ petitions led by S.B. Civil Writ

Petition No.8306/2021 : Manju Vishnoi Vs. State of Rajasthan &

Ors. vide order dated 18.01.2023, has decided said petitioner's

rights in a way that her case shall also be governed by the result

of D.B. Special Appeal Writ No.410/2021 : The Secretary,

Rajasthan Public Service Commission Vs. Anuradha Vyas & Ors.

2. Learned counsel for the respondents does not dispute the

above mentioned fact and law.

[2023/RJJD/012400] (2 of 3) [CW-6012/2021]

3. In the case of Manju Vishnoi Vs. State of Rajasthan & Ors,

decided on 18.01.2023, a Coordinate Bench of this Court has

passed the following order:-

"Learned counsel for the parties jointly pray that the controversy is exactly the same as raised in the matter of D.B. Special Appeal Writ No.410/2021; The Secretary, Rajasthan Public Service Commission Vs. Anuradha Vyas & Ors., which is pending adjudication before the Division Bench of this Hon'ble Court. The order dated 07.12.2021, as passed by the Hon'ble Division Bench in the said pending appeal, reads as under as under:-

"Shri Pankaj Sharma, AAG puts in appearance on behalf of the proforma respondents Nos.2 & 3. Thus, service is complete.

The instant special appeal (writ) has already been admitted.

The ad interim stay order dated 26.08.2021 is confirmed to last till disposal of the appeal. The stay application is disposed of.

Connect with D.B. Civil Special Appeal (Writ) Nos.1180/2018 and 384/2021 and list the appeal for hearing in due course."

In light of such joint submission, the present writ petitions are disposed of, with a direction that as soon as the final order/judgment is passed by the Hon'ble Division Bench in the aforementioned pending appeal, the respondents shall abide by the same, in regard to the present matters also, at the appropriate stage. However,

[2023/RJJD/012400] (3 of 3) [CW-6012/2021]

in case any issue still remains thereafter, the petitioners shall be at liberty to approach this Court again.

All pending applications also stand disposed of."

4. The present writ petition is also disposed of in the same

terms.

5. Stay petition also stands disposed of.

(DINESH MEHTA),J 206-Ramesh/-

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