Rajasthan High Court - Jodhpur
Smt. Nirjara Singhvi vs State Of Rajasthan on 11 February, 2022
Author: Arun Bhansali
Bench: Arun Bhansali
(1 of 1) [CW-2291/2022]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2291/2022
Smt. Nirjara Singhvi W/o Late Vinit Singhvi, Aged About 35
Years, D-431, Azad Nagar, Bhilwara.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Education Department, Rajasthan, Jaipur.
2. The Director, Secondary Education, Bikaner, Rajasthan.
3. The Joint Director (School Education), Udaipur Division,
Udaipur.
4. The District Education Officer (Headquarter), Secondary
Education Chittorgarh.
5. Smt. Monika Jain W/o Gaurav Lalwani, 56, Ratnaraj
Parisar, Opp Dadabadi, Khachrod Road, Jaora, District
Ratlam, (Mp)
----Respondents
For Petitioner(s) : Mr. Khet Singh Rajpurohit.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 11/02/2022 Learned counsel for the petitioner relies on judgment in Smt. Pinki v. State of Rajasthan & Ors. : 2012(1) WLC (Raj.) 431.
In view of the submissions made, issue notice. Issue notice of the stay application also, returnable within four weeks.
In the meanwhile & till further orders, the respondents shall not grant compassionate appointment to any one other than the petitioner on account of death of Smt. Santosh Singhvi.
(ARUN BHANSALI),J 64-Rmathur/-
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