Neetu Tanwar vs The State Of Rajasthan
2026 Latest Caselaw 4593 Raj

Citation : 2026 Latest Caselaw 4593 Raj
Judgement Date : 25 March, 2026

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Rajasthan High Court - Jodhpur

Neetu Tanwar vs The State Of Rajasthan on 25 March, 2026

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Civil Writ Petition No. 6507/2026

Neetu Tanwar W/o Late Shri Rajesh Tanwar, Aged About 53
Years, R/o Behind M.s College, Opposite Shiv Mandir, Ranisar
Bass, District- Bikaner, Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.      The State Of Rajasthan, Through The Secretary,
        Department Of Education, Govt. Of Rajasthan, Jaipur,
        Rajasthan.
2.      The Secretary, Department Of Finance (Budget), Govt. Of
        Rajasthan, Jaipur.
3.      The Director, Secondary Education, Bikaner, Rajasthan.
4.      The Joint Director, School Education, Bikaner Division,
        Bikaner, Rajasthan.
5.      The Director And Joint Secretary, Department Of Treasury
        And Accounts, A-Block, Vit Bhawan, Jyoti Nagar, Janpath,
        Jaipur, Rajasthan.
6.      The District Education Officer, (Headquarter), Secondary
        Education, Bikaner, Rajasthan.
7.      The Treasurer, Treasury Officer, Bikaner, Rajasthan.
8.      The Sub-Treasurer, Sub-Treasurer Office Nokha, Bikaner,
        Rajasthan.
9.      The Peeo And Principal, Govt. Senior Secondary School,
        Dhingsari Block- Panchu, District- Bikaner, Rajasthan.
10.     The Principal, Govt. Girls Senior Secondary School,
        Songiri Kua, Bikaner, Rajasthan.
11.     The Principal, Mahatma Gandhi, Govt. School, Mukta
        Prasad Nagar, Bikaner, Rajasthan.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Suresh Khadav
For Respondent(s)        :



          HON'BLE MR. JUSTICE SANJEET PUROHIT

Order

25/03/2026

1. Learned counsel for the petitioner submits that the issue

involved in present case is similar to that involved in writ petition

bearing S.B.C.W.P. No. 2382/2026, in which Coordinate Bench of

(Uploaded on 25/03/2026 at 03:58:30 PM)

(2 of 2) [CW-6507/2026]

this Court has granted interim relief vide order dated 02.02.2026

while issuing notices.

2. Issue notice. Issue notice of the stay application also,

returnable within a period of six weeks.

3. In the meanwhile and till the next date, the effect and