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Rajasthan High Court - Jaipur

Dr Chetna Yadav W/O Shri S.K. Yadav vs Government Of Rajasthan on 27 January, 2021

Bench: Chief Justice, Satish Kumar Sharma

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR
              D.B. Civil Writ Petition No. 8053/2019

Dr. Chetna Yadav W/o Shri S.K. Yadav
                                                                   ----Petitioner
                                    Versus
Government of Rajasthan
                                                                 ----Respondent

Connected With D.B. Civil Contempt Petition No. 904/2020 For Petitioner(s) : Dr. T.N. Sharma & Mr. I.J. Kathuria For Respondent(s) : Mr. S.S. Raghav, AAG HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SATISH KUMAR SHARMA Order 27/01/2021 Inspite of order dated 16/09/2020 granting the respondent No.4-Secretary School Education four weeks time to formulate the rules for appointment of teaching Computer Science and for filing the affidavit within such date, no such affidavit has yet been filed. Learned Additional Advocate General at the time of call requested for four more weeks time.

We are constrained to take note of the fact that it appears that respondent No.1 has failed to understand the gravity of the situation and the need for the children of the State of Rajasthan to be made competent in the field of Computer Science in order to enable them and make them fit to compete with the children of other parts of the country. Although, it is claimed by the learned AAG that due to corona virus, the order is yet to be complied with. We do not accept such explanation since the need (Downloaded on 28/01/2021 at 11:07:49 PM) (2 of 2) [CW-8053/2019] of the children and in particular the future need of the children of the State had to be guiding for all administrators.

We adjourn this matter for a period of two weeks and respondent No.1 shall remain present on the next date to explain as to what steps have been taken in the matter. We refrain from passing any comments in the present matter at the present juncture with the earnest hope that respondent No.1 will take up the matter as expeditiously as possible and necessary in the interest of the children of the State of Rajasthan.

List the matter on 11/02/2021.

(SATISH KUMAR SHARMA),J (INDRAJIT MAHANTY),CJ Anil Goyal/Rajat-24-25 (Downloaded on 28/01/2021 at 11:07:49 PM) Powered by TCPDF (www.tcpdf.org)