Usha Charan vs State Of Rajasthan (2026:Rj-Jd:12392)
2026 Latest Caselaw 3995 Raj

Rajasthan High Court - Jodhpur

Usha Charan vs State Of Rajasthan (2026:Rj-Jd:12392) on 16 March, 2026

[2026:RJ-JD:12392]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 3290/2026

Usha Charan W/o Shri Hinglaj Dan Charan, Aged About 47 Years,
R/o 130, 6Th Gali, Paota C Road, Shakti Nagar, District Jodhpur,
Rajasthan.
                                                                      ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Education,       Government            Of      Rajasthan,     Jaipur,
         Rajasthan.
2.       The    Director,   Secondary          Education,         Bikaner,   District
         Bikaner, Rajasthan.
3.       The District Education Officer (Headquarter), Secondary
         Education, Jodhpur, District Jodhpur, Rajasthan.
4.       The Principal, Government Girls Senior Secondary School,
         Mahamandir, Block Jodhpur, District Jodhpur, Rajasthan.
5.       Mahipal Singh, School Lecturer (Hindi), Government Girls
         Senior Secondary School, Mahamandir, Block Jodhpur,
         District Jodhpur, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Kailash Jangid
For Respondent(s)           :    Mr. Sajjan Singh Rathore



              HON'BLE MR. JUSTICE SANJEET PUROHIT

Order

16/03/2026

1. After arguing for some time, learned counsel for the

petitioner does not want to press the present writ petition.

2. In view of the such submission, present writ petition is

hereby dismissed, as withdrawn.

3. However, it will be open for the petitioner to move

appropriate representation before the respondent authorities

within a period of 10 days from the date of passing of this order

(Uploaded on 16/03/2026 at 07:20:00 PM)

[2026:RJ-JD:12392] (2 of 2) [CW-3290/2026]

and respondent authorities are directed to decide the same within

a period of 30 days by passing a speaking order.

4. Stay application and all other pending applications, if any,

stand disposed of.

(SANJEET PUROHIT),J 213-JatinS/-

(Uploaded on 16/03/2026 at 07:20:00 PM)

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