Ramila Kumari Khant vs The State Of Rajasthan ...
2024 Latest Caselaw 4736 Raj

Rajasthan High Court - Jodhpur

Ramila Kumari Khant vs The State Of Rajasthan ... on 27 May, 2024

[2024:RJ-JD:24007]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 11078/2018

Ramila Kumari Khant D/o Shri Kishore Khant, Aged About 32
Years, Village Pujakhuladi, Post Mundari, Tehsil Anandpuri,
District Banswara (Raj.)
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of      Rajasthan,          Through       The   Director,
         Department Of Elementary Education, Bikaner (Raj.)
2.       The Chief Executive Officer, Zila Parishad Banswara (Raj.)
                                                                    ----Respondents


For Petitioner(s)            :     None present
For Respondent(s)            :     Mr. Deepak Chandak


               HON'BLE MR. JUSTICE ARUN MONGA

Order 27/05/2024

1. Writ petition was filed in the year 2018, when petitioner was

seeking appropriate directions and issuance of writ by this court

directing the respondent to select him on the post of Teacher

Grade-III Level-I in ST TSP (Deserted Women) category, for which

he had competed pursuant to an advertisement dated 12.04.2018.

2. During pendency of the writ proceedings following order

dated 06.08.2018 was passed by a co-ordinate Bench of this

Court:

"Issue notice to the respondents.

Mr. P.R. Singh, learned Additional Advocate General is directed to accept notice on behalf of the respondents, which he accepts. Hence, service is complete. He seeks some time to complete his instructions. Time prayed for is allowed.

In the meanwhile and until further orders, the respondents are directed to consider the petitioner on the post of Teacher Grade-III Level-I in ST TSP (Deserted Women) Category."

[2024:RJ-JD:24007] (2 of 2) [CW-11078/2018]

3. In any case, it so appears that case of the petitioner is

adversely hit by a judgment dated 10.11.2022 of Division Bench

in D.B. Special Appeal (Writ) No.72/2022 (The Secretary,

RPSC & Anr. Vs. Sangeeta Varhat & Ors.) as well as judgment

dated 27.01.2022 rendered by Division Bench in D.B. Civil Writ

Petition No.1004/2022 (Parul Khanna Vs. High Court of

Judicature for Rajasthan at Jodhpur & Anr.).

5. Learned counsel for the respondents would urge that

controversy is since no more res-integra, therefore even on

merits, the petition is liable to be dismissed.

6. Be that as it may, in view of no representation on behalf of

the petitioner, no grounds to interfere.

7. Dismissed.

8. Pending application(s), if any, stand(s) disposed of.

(ARUN MONGA),J 180-AnilKC/-

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