Rajasthan High Court - Jaipur
Kavita Meena Daughter Of Shri Ram Ji Lal vs State Of Rajasthan on 20 October, 2020
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No.11858/2020
Kavita Meena Daughter Of Shri Ram Ji Lal, Aged About 22 Years,
Resident Of Rohda Khurd, Jasota, District Dausa (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, Department Of
Education, Govt. Secretariat, Jaipur (Raj.)
2. Director, Secondary Education Rajasthan Bikaner (Raj.)
3. District Education Officer, Secondary Education, Alwar
(Raj.)
4. Chief Executive Officer, Secondary Education, Block
Rajgarh, District Alwar
5. Principal, Government Girls Secondary School Khoh
Dariba, Block -Rajgarh, District Alwar (Raj.)
----Respondents
For Petitioner(s) : Ms. Komal Kmari Giri For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 20/10/2020 The petitioner by way of this writ petition prays that she should be allowed to complete her B.Ed. Final Year after she has joined in July, 2020 as LDC.
Learned counsel for the petitioner submits that the petitioner may be allowed to even receive leave without pay.
I have considered the submissions as above. Study leave is to be granted for pursuing studies which is useful for the concerned post and LDC has in no manner connection with B.Ed. Course. It is for the petitioner to opt (Downloaded on 20/10/2020 at 09:36:12 PM) (2 of 2) [CW-11858/2020] whether she want to pursue her B.Ed. Course and take up the profession of teaching, however, the study leave for doing B.Ed. Course while joining LDC cannot be granted as the same does not come within the framework of the purpose of study leave as provided under Rajasthan Services Rules and the respondents have very rightly not allowed petitioner the study leave of six months.
The writ petition is found to be devoid of merit and the same is accordingly dismissed.
(SANJEEV PRAKASH SHARMA),J Karan Bhutani /531/47 (Downloaded on 20/10/2020 at 09:36:12 PM) Powered by TCPDF (www.tcpdf.org)