Chetna Sharma vs The State Of Rajasthan ...
2023 Latest Caselaw 6606 Raj

[2023:RJ-JD:27396]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11560/2023

Chetna Sharma D/o Dinesh Kumar Sharma, Aged About 28 Years, R/o Near Satyanarayan Temple, Dei, Ward No.16, Bundi, Rajasthan.

----Petitioner Versus

1. The State Of Rajasthan, Through Principal Education Secretary, Govt. Secretariat, Jaipur, Rajasthan.

2. The Director, Primary Education, Rajasthan, Bikaner, Rajasthan.

                                                                  ----Respondents


For Petitioner(s)           :    Mr. S.S. Choudhary
For Respondent(s)           :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

29/08/2023

Heard learned counsel for the petitioner.

Learned counsel for the petitioner submits that the petitioner

may be permitted to approach the respondents by way of filing a

representation for redressal of her grievances in light of the

judgment rendered by this Court in the case of Kuldeep Kumar

& Ors. Vs. State of Rajasthan & Ors. [S.B. Civil Writ Petition

No.2094/2019] decided on 20.07.2020.

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

disposed of with liberty to the petitioner to approach the

respondents by way of filing an appropriate representation for

redressal of her grievances in light of the judgment dated

20.07.2020 passed in the case of Kuldeep Kumar (supra). In teh

[2023:RJ-JD:27396] (2 of 2) [CW-11560/2023]

event of filing of such representation by the petitioner, the

respondents shall decide the same within a period of six weeks

form the date of receipt of such representation, strictly in

accordance with law.

(VINIT KUMAR MATHUR),J 56-/Vivek/-

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