Shanti Devi vs The State Of Rajasthan ...
2025 Latest Caselaw 15111 Raj

Citation : 2025 Latest Caselaw 15111 Raj
Judgement Date : 10 November, 2025

Rajasthan High Court - Jodhpur

Shanti Devi vs The State Of Rajasthan ... on 10 November, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:48014-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  D.B. Spl. Appl. Writ No. 1558/2025

Shanti Devi W/o Late Shri Bhagirath Mahariya, Aged About 44
Years, R/o Khudi Badi, Tehsil and District Sikar.
                                                                       ----Appellant
                                       Versus
1.       The State Of Rajasthan, Through Secretary, Education
         Department, Government Of Rajasthan, Secretariat,
         Jaipur.
2.       The Director, Secondary Education, Bikaner.
3.       Principal, Government Senior Secondary School Kuchor
         Aguni, Bikaner.
4.       Manju, Government Senior Secondary School, Hapas,
         Sikar.
                                                                    ----Respondents


For Appellant(s)             :     Mr. Vishal Jangid.
For Respondent(s)            :     Mr. Sajjan Singh Rathore, AAG
                                   assisted by Mr. Yuvraj Singh Rathore.


        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE BIPIN GUPTA Order

10/11/2025

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment dated 03.11.2025 rendered in D.B. Spl. Appl. Writ

No.1490/2025 (Asefa Sultana Vs. The State of Rajasthan &

Ors.), wherein, this Court has held as under:-

"1. Heard learned counsel for the parties.

2. The present special appeal (writ) has been filed against the order dated 16.10.2025, whereby, the writ petition filed by the petitioner against the transfer order has been disposed of.

3. Learned counsel for the appellant submits that the appellant is a widow lady as her husband died two

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[2025:RJ-JD:48014-DB] (2 of 2) [SAW-1558/2025]

months prior to the date of her transfer. He further submits that the appellant's family is passing through a very critical time and at this juncture, if she is transferred, then her domestic life will be disturbed. He further submits that the post of Principal where the petitioner was serving before her transfer is still lying vacant. Learned counsel also submits that the appellant will be satisfied if her representation submitted before the respondents, after the order passed by the learned Single Bench on 16.10.2025, is decided at the earliest keeping in mind the facts and situation of her family mentioned therein.

4. Mr. Sajjan Singh Rathore, learned counsel for the State assures this Court that the representation filed by the petitioner shall be considered sympathetically by the competent authorities keeping in mind her family situation.

5. In view of the submissions made before this Court, the present special appeal (writ) is disposed of with a direction to the respondent-State to decide the pending representation of the appellant at the earliest, preferably within a period of ten days from the date of receipt of certified copy of this order keeping in mind the family situation of the appellant specially the death of her husband in the recent past."

3. In view of the decision rendered here-in-above, the present

special appeal writ is disposed of with a direction to the

respondent-State to decide the pending representation of the

appellant at the earliest, preferably within a period of ten days

from the date of receipt of certified copy of this order keeping in

mind the facts and circumstances mentioned in the

representation.

(BIPIN GUPTA),J (VINIT KUMAR MATHUR),J

149-Shahenshah/-

(Uploaded on 10/11/2025 at 05:45:05 PM)