Vidhya Gawariya vs State Of Rajasthan (2025:Rj-Jd:14372)
2025 Latest Caselaw 8956 Raj

Rajasthan High Court - Jodhpur

Vidhya Gawariya vs State Of Rajasthan (2025:Rj-Jd:14372) on 18 March, 2025

[2025:RJ-JD:14372]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
            S.B. Civil Writ Petition No. 11999/2020

Vidhya Gawariya W/o Dilip Gawariya, Aged About 26 Years, 1072
Dev Somnath Bhawan, Gokulpura, Northa Aayad, Udaipur (Raj.)
                                                                    ----Petitioner
                               Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Education, Govt. Of Rajasthan, Jaipur.
2.       Director, Elementary Education, Rajasthan, Bikaner.
3.       The Dy. Director, Elementary Education, Udaipur.
4.       District   Education   Officer,    Elementary     Education,
         Dungarpur.
5.       The Chief Executive Officer, Zila Parishad, Dungarpur.
                                                     ----Respondents


For Petitioner(s)           :     None.
For Respondent(s)           :     Mr. Sandeep Soni for
                                  Mr. B.L. Bhati, AAG


         HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 18/03/2025

1. While none appears for the petitioner, on the other hand,

learned counsel for the respondents submits that on the same

cause of action, petitioner subsequently preferred another writ

petition being SBCWP No.14960/2024, which was disposed of vide

order dated 25.09.2024.

2. For ready reference, the order dated 25.09.2024 is

reproduced hereinbelow:-

"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 Coordinate 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 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

[2025:RJ-JD:14372] (2 of 2) [CW-11999/2020]

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/"

3. In view of the aforesaid, the instant writ petition does not

survive for adjudication and is disposed of accordingly.

4. Pending application(s), if any, shall also disposed of.

(ARUN MONGA),J 113-Sumit/Rmathur/-

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