Vidhya Gawariya vs State Of Rajasthan (2024:Rj-Jd:39857)
2024 Latest Caselaw 8537 Raj

Rajasthan High Court - Jodhpur

Vidhya Gawariya vs State Of Rajasthan (2024:Rj-Jd:39857) on 25 September, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:39857]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 14960/2024

Vidhya Gawariya W/o Dilip Gwariya, Aged About 30 Years, R/o
1072 Dev Somnath Bhawan Gokul Pura North Aayad, District
Udaipur, Rajasthan.
                                                                          ----Petitioner
                                           Versus
1.       State       Of    Rajasthan,          Through         Secretary,    Education
         Department, Government Of Rajasthan, Jaipur.
2.       Director, Elementary Education Rajasthan, Bikaner.
3.       Deputy Director, Elementary Education, Udaipur.
4.       District         Education         Officer,       Elementary       Education,
         Dungarpur.
5.       Chief Executive Officer, Zila Parishad, Dungarpur.
                                                                       ----Respondents


For Petitioner(s)               :     Dr. Pratishtha Dave
For Respondent(s)               :     --



                 HON'BLE MR. JUSTICE FARJAND ALI

Order

25/09/2024

1. At the outset, it is submitted by learned counsel for the

petitioner that the issue raised in the present writ petition is

covered by an order dated 23.01.2023 rendered by a Co-

ordinate Bench of this Court in batch of writ petitions led by

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

Vs. State of Rajasthan. He submits that the respondents

may be directed to consider the representation of the

petitioner in light of the aforesaid judgment.

2. In view of the submissions made, without commenting on

the merits of the case, the petition filed by the petition is

[2024:RJ-JD:39857] (2 of 2) [CW-14960/2024]

disposed of with a direction to the competent authority to

decide the representation of the petitioner, in accordance

with law, keeping in view of the observations made in the

case of Chetna Tripathi (supra), within a period of 60

days, if the case of the petitioner falls within the four corners

of the above judgment.

3. Nothing will preclude the petitioner to approach this Court

again if her grievances persist.

4. Stay application also stands disposed of, accordingly.

(FARJAND ALI),J 94-Ashutosh/-

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