Supreme Court - Daily Orders
Pinky Meena vs The High Court Of Judicature For ... on 18 October, 2023
Bench: Hrishikesh Roy, Sanjay Karol
1
ITEM NO.17 COURT NO.9 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 23529/2023
(Arising out of impugned final judgment and order dated 24-08-2023
in DBCWP No. 6752/2020 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
PINKY MEENA Petitioner(s)
VERSUS
THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR & ANR. Respondent(s)
( IA No.215148/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.215142/2023-EXEMPTION FROM FILING O.T. and IA
No.215151/2023-PERMISSION TO FILE LENGTHY LIST OF DATES )
Date : 18-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. P.S.Patwalia, Sr. Adv.
Mr. Mayank Jain, Adv.
Mr. Parmatma Singh, AOR
Mr. Madhur Jain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. P.S. Patwalai, learned Senior Counsel appearing for the petitioner.
The counsel would refer to the petitioner’s 02.03.2020 reply Signature Not Verified to the show cause notice dated 17.02.2020 of the Registrar Digitally signed by Indu Marwah Date: 2023.10.21 12:18:02 IST Reason: (Vigilance) proposing her termination and submits that the petitioner was suffering serious illness since March, 2018 and 2 because of her illness only, she resigned from the post of Teacher on 25.10.2018, even before she was selected for appointment as a Judicial Officer. It is accordingly, submitted that it was not an attempt by the petitioner to have a job in hand and then try to secure another one in judicial service. So far as pursuing B.Ed course together with LLB., the Senior Counsel submits that the petitioner has given up her B.Ed. Degree in May, 2019, as simultaneous pursuing degrees are impermissible. It is then argued that the petitioner has got selected in recruitment test on merit and as she belongs to the reserved category, the appointment secured on merit should not have been disturbed on the grounds mentioned in the show cause notice dated 17.02.2020 (Annexure P-9). It is also pointed out that following her selection, the petitioner has already completed the one year training for new recruit judicial officers in Rajasthan.
Issue notice, returnable in four weeks.
(INDU MARWAH) (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR