Smt. Sneh Lata vs State Of Rajasthan ...
2023 Latest Caselaw 8270 Raj

[2023:RJ-JD:34004]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13878/2023

Smt. Sneh Lata D/o Shri Meghraj Joshi, Aged About 59 Years, R/o Keekani Vyaso Ka Chowk, Bikaner. At Present Lecturer In Public Administration, Shri Jain P.g. Girls College, Bikaner.

----Petitioner Versus

1. State Of Rajasthan, To Be Served Through Secretary, Department Of College Education, Government Of Rajasthan, Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur-302015.

2. The Commissioner, College Education, Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur- 302015.

3. Maharaja Ganga Singh University, Through Its Registrar, Nh 15, Jaisalmer Road, Bikaner, District Bikaner-334004 (Rajasthan)

4. Shri Jain Kanya P.g. Mahavidhyalya, Through Its President And Secretary, Shri Jin Kushal Suri Bhawan, Outside Bidasar Bari, Bikaner-334001

----Respondents

For Petitioner(s) : Mr. Sourabh Kant Vyas

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/10/2023

Heard learned counsel for the petitioner.

Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by a

Division Bench judgment of this Court rendered in the case of

State of Rajasthan & Anr. Vs. The Management Committee

Sh. Bhagwan Das Todi College (D.B. Special Appeal (Writ)

No.663/2015), decided on 06.11.2015.

[2023:RJ-JD:34004] (2 of 2) [CW-13878/2023]

Learned counsel for the petitioner submits that the petitioner

will be satisfied, if she is given liberty to approach the respondents

by way of filing a representation for redressal of her grievances in

light of the Division Bench judgment rendered in the case of

State of Rajasthan & Anr. Vs. The Management Committee

Sh. Bhagwan Das Todi College (supra) and the respondents

may be directed to decide the same at the earliest.

Considering the limited prayer of the petitioner, the present

writ petition is disposed of with liberty to the petitioner to file an

appropriate representation to the respondent No.4 for redressal of

her grievances.

In the event of filing such representation by the petitioner,

the respondent No.4 shall consider and decide the same within a

period of six weeks from the date of receipt of such

representation, strictly in accordance with law.

(VINIT KUMAR MATHUR),J 292-Shahenshah/-

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