Rajasthan High Court - Jodhpur

Seema Mal vs State Of Rajsthan (2025:Rj-Jd:21731) on 6 May, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:21731]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 9131/2018

Smt. Seema Mal W/o Shri Kamlesh Maida, Aged About 27 Years,
Daughter Of Shri Shanker Lal Mal, R/o Village- Nagda Khurd,
Post-      Vadli       Pura,        Tehsil-Kushalgarh,              District-Banswara
(Rajasthan).
                                                                         ----Petitioner
                                         Versus
1.       State Of Rajsthan, Through The Principal Secretary,
         Education Department, Government Of Rajasthan, Jaipur
2.       The Director, Secondary Education, Rajasthan, Bikaner.
3.       The District Education Officer, (Secondary), Banswara.
4.       The Principal, Government Higher Secondary School,
         Badwas,        Panchayat          Samiti-         Kushalgarh,        District-
         Banswara.
                                                                      ----Respondents


For Petitioner(s)              :    Mr. Devendra Sanwalot
For Respondent(s)              :    Mr. Vaibhav Bang for
                                    Mr. N. K. Mehta, Dy. GC



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

06/05/2025

Learned counsel for the petitioner submits that the

controversy involved in the present writ petition is squarely

covered by a judgment rendered by this Court in a bunch of writ

petitions led by S.B. Civil Writ Petition No.15540/2017 (Smt.

Twarita Gehlot V/s State of Rajasthan & Ors.) decided on

14.12.2017.

Leaned counsel for the respondents is not in a position to

refute the submissions made by the learned counsel for the

petitioner.

[2025:RJ-JD:21731] (2 of 2) [CW-9131/2018]