Rajasthan High Court - Jodhpur
Jaya Soni vs The State Of Rajasthan on 20 March, 2023
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3666/2023
Jaya Soni D/o Shri Pawan Kumar Soni, Aged About 22 Years, R/o
B-2-80, Sudarshna Nagar, Bikaner.
----Petitioner
Versus
1. The State Of Rajasthan, Secretary To The Government,
School Education, Secretariat, Jaipur.
2. The Rajasthan Staff Selection Board, Jaipur, State Krishi
Prabandh Sansthan Parisar, Durgapura, Jaipur Through
Chairman/secretary.
3. The Director, Secondary Education, Rajasthan, Bikaner.
----Respondents
For Petitioner(s) : Ms. Jaya Soni (petitioner present-in-
person)
For Respondent(s) : Mr. Vishal Jangid, for respondent Nos.
1 & 3 on Caveat
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 20/03/2023 Lawyers are abstaining from work and are not appearing before the Court.
Heard the petitioner.
Issue notice to the respondent No.2 only as Mr. Vishal Jangid, learned counsel appears on behalf of the respondent Nos.1 and 3 on caveat. Rule is made returnable within a period of two weeks.
Mr. Vishal Jangid, learned counsel seeks three weeks' time to file reply.
Time prayed for is allowed.
List the matter on 12.04.2023. (Downloaded on 20/03/2023 at 11:55:00 PM)
(2 of 2) [CW-3666/2023] In the meanwhile and till the next date of hearing, one post of Basic Computer Instructor shall be kept vacant.
The respondents will be free to apply for vacation of interim order after filing the reply.
(VINIT KUMAR MATHUR),J 70-SunilS/-
(Downloaded on 20/03/2023 at 11:55:00 PM) Powered by TCPDF (www.tcpdf.org)