Ms. Preety vs The State Of Rajasthan ...
2023 Latest Caselaw 10343 Raj

Rajasthan High Court - Jodhpur

Ms. Preety vs The State Of Rajasthan ... on 2 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:41756]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18572/2023

Ms. Preety D/o Shri Rajesh Kumar, Aged About 29 Years,
Presently Working On The Post Of Teacher Grade-Iii, Level-I,
Government Upper Primary School, 2 B.h.d., Pipera (Malkisar),
Loonkaransar, District Bikaner.
                                                                      ----Petitioner
                                      Versus
1.       The State Of Rajasthan, Through Secretary, Education
         Department,       Government            Of     Rajasthan,     Secretariat,
         Jaipur.
2.       The Director, Secondary Education, Bikaner.
3.       District    Education       Officer       (Headquarter),       Secondary
         Education, District Bikaner.
4.       District    Education       Officer      (Headquarter),       Elementary
         Education, District Bikaner.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Dheerendra Singh Sodha
For Respondent(s)           :     Mr. Hemant Choudhary, G.C.



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

02/12/2023

1. Learned counsel for the petitioner submits that the petitioner

would be satisfied if her representation is considered and decided

by the respondents, while keeping into consideration the judgment

rendered by a Coordinate Bench of this Hon'ble Court at Jaipur in

Rajesh Kumar Yadav & Ors. Vs. State of Rajasthan & Ors. ;

S.B. Civil Writ Petition No.15541/2022 on 19.07.2023 by

passing a speaking order.

2. In view of the above, the present writ petition is disposed of

with a direction to the respondents to consider and decide the

[2023:RJ-JD:41756] (2 of 2) [CW-18572/2023]

representation of the petitioner, while keeping into consideration

the order passed in Rajesh Kumar Yadav (supra) by passing a

speaking order, strictly in accordance with law. All pending

applications, if any, also stands disposed of.

(DR.PUSHPENDRA SINGH BHATI), J.

36-Zeeshan

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