Smt. Dhanwanti Sharma @ Dhanwanti ... vs State Of Rajasthan ...
2023 Latest Caselaw 1959 Raj

[2023/RJJD/006048]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1323/2021

Smt. Dhanwanti Sharma @ Dhanwanti Audichya W/o Shri Tarun Sharma, Aged About 37 Years, R/o 29, Krishna Villa Colony, Kheda Road, Savina, Udaipur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Education, Secretariat, Jaipur (Raj.)

2. The Director, Directorate Of Elementary Education, Bikaner (Raj.)

----Respondents

For Petitioner(s) : Ms. Dhanwanti Sharma (petitioner present-in-person) For Respondent(s) : Mr. Pankaj Sharma, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

27/02/2023

The case comes up on an application (01/2023) for early

hearing of the matter.

For the reasons mentioned in the application, the same is

allowed. The matter is being heard and decided finally today itself.

The petitioner who is present-in-person submits that the

controversy involved in the present case is squarely covered by a

judgment of this Court passed in a bunch of writ petitions led by

S.B. Civil Writ Petition No.8888/2020 "Chetna Tripathi Vs.

State of Rajasthan" decided on 23.01.2023.

The submission made by the petitioner is gracefully accepted

by the learned Additional Advocate General.

[2023/RJJD/006048] (2 of 2) [CW-1323/2021]

In view of the submissions made before this Court, the

present writ petition is allowed in terms of the order passed by

this Court on 23.01.2023 in the case of Chetna Tripathi (supra).

(VINIT KUMAR MATHUR),J 156-/Vivek/-

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