Rajasthan High Court - Jodhpur
Soni Devi vs State Of Rajasthan on 11 April, 2022
Bench: Manindra Mohan Shrivastava, Madan Gopal Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 238/2022
1. Soni Devi D/o Sheo Ram Kumawat, Aged About 40 Years,
R/o Plot No. 18A, Jai Narayan Vyas Colony, Nawa City,
Nagaur, Rajasthan.
2. Meera Devi Choudhary D/o Shyoram Choudhary, Aged
About 35 Years, R/o Village Sherpura Post Mahlan, Phagi,
Jaipur, Rajasthan.
3. Asha Sharma D/o Radhey Shyam Sharma, Aged About 35
Years, R/o Village Sultaniya Post Pachala Tehsil Phagi,
Jaipur, Rajasthan.
----Appellants
Versus
1. State Of Rajasthan, Through Secretary, Women And Child
Development Department, Government Of Rajasthan,
Secretariat, Jaipur, Rajasthan.
2. The Chairmen, Rajasthan Subordinate And Ministerial
Service Selection Board, Jaipur District Jaipur, Rajasthan.
3. The Secretary, Rajasthan Subordinate And Ministerial
Service Selection Board, Jaipur District Jaipur, Rajasthan.
----Respondents
For Appellant(s) : Mr. Shreekant Verma
For Respondent(s) :
HON'BLE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA
HON'BLE MR. JUSTICE MADAN GOPAL VYAS
Order 11/04/2022 Heard.
Number of grounds have been raised to challenge the correctness of the order impugned dated 11.3.2022 passed by the learned Single Judge.
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(2 of 2) [SAW-238/2022] Taking into consideration the view which has been taken by the Division Bench while deciding the issue in the case of Sukveer Kaur and Anr. VS. State of Rajasthan and Ors. and fact that the Special Leave Petition filed by the appellant against the said judgment was not entertained by the Hon'ble Supreme Court, we do not find any ground to interfere with the order impugned passed by the learned Single Judge.
Hence, the special appeal is dismissed. The stay application also stands disposed of accordingly. (MADAN GOPAL VYAS),J (M M SHRIVASTAVA),ACJ 14-Hanuman/Jagjeet/-
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