Rajasthan High Court - Jaipur
State Of Rajasthan vs Rajanti Meena, W/O Shri Sankar Lal Meena on 6 April, 2022
Bench: Manindra Mohan Shrivastava, Sameer Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Special Appeal Writ No. 727/2021
State Of Rajasthan
----Appellant
Versus
Rajanti Meena, W/o Shri Sankar Lal Meena
----Respondent
For Appellant(s) : Ms. Priyanka Pareek, AGC through VC For Respondent(s) : Mr. Tanveer Ahamad with Mr. Manish Parihar HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN Order 06/04/2022 Heard on prayer for vacating the stay. Though learned counsel for the respondent would submit that in the present case the respondent has already left the B.Ed course and is willing to continue in the job, only on this ground, we are not inclined to vacate the interim order for the reason that the respondent was working only on honorarium basis and we find that the material on record placed by the respondent does not show that the respondent was entitled to study leave.
Application for vacation of stay is therefore, rejected. List in the first week of May, 2022.
Learned counsel for the respondent would submit that the respondent is willing to represent the authorities for taking her back in service in view of subsequent events and chain of circumstances.
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(2 of 2) [SAW-727/2021] We make it clear that pendency of this appeal would not come in the way of the respondent in seeking indulgence of the authorities in the matter.
(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ JKP/Arun/39 (Downloaded on 13/04/2022 at 08:55:37 PM) Powered by TCPDF (www.tcpdf.org)