Rekha Kumari Meena vs State Of Rajasthan ...
2025 Latest Caselaw 8615 Raj

Rajasthan High Court - Jodhpur

Rekha Kumari Meena vs State Of Rajasthan ... on 10 March, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:13261-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Spl. Appl. Writ No. 801/2022

Rekha Kumari Meena D/o Banshi Lal Meena, Aged About 30
Years, R/o Village Uncha, Tehsil Jhazapur, District Bhilwara,
Rajasthan.
                                                                         ----Appellant
                                       Versus
1.       State Of Rajasthan, Through Principal Secretary Rural
         Development             And       Panchayati           Raj      Department,
         Government Of Rajasthan Secretariat, Jaipur.
2.       Principal Secretary, Education Department (Elementary)
         Government Of Rajasthan Secretariat, Jaipur.
3.       The Director, Elementary Education Rajasthan Bikaner.
4.       National Council For Teacher Education, Hans Bhawan,
         Wing No. 2, 1 Bahadur Shah Zafar Marg, New Delhi
         110002, Through Its Secretary.
5.       Karamveer Singh S/o Dalel Singh Poonia, R/o Vpo Kalri,
         Tehsil Rajgarh, District Churu, Rajasthan.
                                                                      ----Respondents


For Appellant(s)             :     Mr. Sushil Bishnoi with
                                   Mr. Rahul Mandan
For Respondent(s)            :     Mr. B.L. Bhati, AAG assisted by
                                   Mr. Deepak Chandak, AAAG &
                                   Ms. Sonal Parihar
                                   Mr. Vivek Shrimali



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE CHANDRA PRAKASH SHRIMALI

Order

10/03/2025

1. Learned counsel for the appellant submits that out of 132

candidates, this appeal against the impugned judgment dated

26.05.2022 has been preferred only by the present appellant. He

further submits that the issue is of eligibility for appointment as

[2025:RJ-JD:13261-DB] (2 of 2) [SAW-801/2022]

Teacher Grade-III, Level-1, (General Education) with two years

diploma in Education (Special Education).

2. Learned counsel for the respondent submits that the

selection process is of the year 2021 and all the seats have been

filled wherein, no interim order or any protection is there and

fresh recruitment has already been initiated, thus, the cause of

action no more survives.

3. Learned counsel for the appellant submits that one seat can

be created by this Court.

4. In the given circumstances, when the selection process is

complete and no protection is available to the appellant and all the

seats in question have already been filled; and also the fresh

selection process is also at the stage of completion, this Court is

not inclined to interfere in the matter.

5. Consequently, the special appeal (writ) is dismissed while

leaving the issue open at the stage of Division Bench to be

challenged appropriately, in case required in subsequent selection

process.

(CHANDRA PRAKASH SHRIMALI),J (DR.PUSHPENDRA SINGH BHATI),J

6-nirmala/-

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