Smt. Sushila Gaur vs State And Ors (2025:Rj-Jd:23364)
2025 Latest Caselaw 1270 Raj

Rajasthan High Court - Jodhpur

Smt. Sushila Gaur vs State And Ors (2025:Rj-Jd:23364) on 14 May, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:23364]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 8518/2016

Smt. Sumitra Sodani w/o Shri Suresh Chandra, aged 50 years,
by caste Sodani, R/o Sindhi Colony, Goshala Road, Gulabpura,
District Bhilwara, at present working as Teacher Gr.II, Govt.
Adarsh Sr. Secondary School, Gagera, Block Hurda, District
Bhilwara.
                                                                    ----Petitioner
                                    Versus
1. The State of Rajasthan through the Secretary, Department of
Elementary Education, Govt. of Rajasthan Jaipur.
2. The Director, Elementary Education, Rajasthan, Bikaner.
3. The District Education Officer, Elementary Education, Bhilwara.
4. The Block Elementary Education Officer, Panchayat Samiti-
Hurda, District Bhilwara.
                                                                 ----Respondents
                              Connected With
                 S.B. Civil Writ Petition No. 8517/2016
Smt. Sushila Gaur w/o Shri Rajendra Kumar Sharma, aged 59
years, by caste Brahmin, r/o 39 Govardhan Colony, Baral-II,
Bijay Nagar, District Ajmer, at present working as Teacher Gr.III,
Govt. Sr. Secondary School, Khejari, Block Hurda, District
Bhilwara.
                                                                    ----Petitioner
                                    Versus
1. The State of Rajasthan through the Secretary, Department of
Elementary Education, Govt. of Rajasthan Jaipur.
2. The Director, Elementary Education, Rajasthan, Bikaner.
3. The District Education Officer, Elementary Education, Bhilwara.
4. The Block Elementary Education Officer, Panchayat Samiti-
Hurda, District Bhilwara.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. NR Choudhary
For Respondent(s)         :     Mr. Digvijay Sodha




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                                    [2025:RJ-JD:23364]                   (2 of 2)                    [CW-8518/2016]


                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

14/05/2025

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present matters is squarely covered by

the judgment rendered in D.B. Special Appl. Writ

No.1866/2018 (State of Rajasthan and Ors. Vs. Smt. Kanta

Sharan and Anr.) decided on 22.01.2020.

Accordingly, the present writ petitions are also disposed of in

terms of the judgment rendered in the case of Smt. Kanta

Sharan(supra).

(VINIT KUMAR MATHUR),J 104-105-Payal/-

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