Rajasthan High Court - Jodhpur
Manju Salvi vs State (Panchayat Raj) & Anr on 14 October, 2011
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
:ORDER:
S.B. CIVIL WRIT PETITION NO.8599/2011 (Manju Salvi Vs. State of Raj. & Ors.) Date of Order :: 14.10.2011 PRESENT HON'BLE MR JUSTICE GOPAL KRISHAN VYAS Mr. Sanjay Mathur, for the petitioner.
Heard learned counsel for the petitioner. It is submitted that petitioner was provided appointment on the post of Teacher Grade-III under the quota meant for widow candidates. As per terms and conditions of the appointment, the petitioner acquired STC Training within three years from the date of her appointment but still the respondents are not regularizing the services of the petitioner, therefore, direction may be issued to the respondents to regularize the services of the petitioner as per rules because petitioner has acquired STC qualification as per terms of appointment order. 2
After considering entire facts of the case, this writ petition is disposed of with the direction to the respondents to consider the case of the petitioner for the purpose of regularization on the post of Teacher Grade-III on the basis of the fact that she has acquired STC training as per terms and conditions of appointment within a period of two months from the date of receipt of certified copy of this order in accordance with law.
(Gopal Krishan Vyas), J.
arun