Rajasthan High Court - Jodhpur
Raashida Tabassum Pathan vs The State Of Rajasthan on 23 May, 2022
Author: Rekha Borana
Bench: Rekha Borana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ Petition No. 1084/2019
Raashida Tabassum Pathan D/o Mehabub Khan, Aged About 30
Years, R/o 3016, Bhur Ji Ki Sadak, Ward No. 13, Shahpura,
Bhilwara (Raj.).
----Petitioner
Versus
1. The State Of Rajasthan, Through Secretary Cum
Commissioner, Rural Development And Panchayati Raj
Department, Secretariat, Jaipur (Raj.).
2. The Director, Elementary Education, Bikaner (Raj.).
3. The District Education Officer, Elementary Education,
Distt. Bhilwara (Raj.).
4. The Chief Executive Officer, Zila Parishad Bhilwara
(Raj.).
---Respondents
For Petitioner(s) : Mr. Pritam Joshi
For Respondent(s) : Ms. Bhavan Jangid.
HON'BLE MS. JUSTICE REKHA BORANA
Order 23/05/2022 Counsel for the petitioner submits that the controversy in the present writ petition rests decided by the Division Bench judgment passed by this Court in S.B. Civil Writ Petition No.16853/2015; Tarannum Khan vs. State of Rajasthan and Ors. decided on 21.04.2017.
Counsel for the respondents does not refute the above submission.
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(2 of 2) [CW-1084/2019] In view of the submission made and in view of the ratio laid down in case of Tarannum Khan (supra), the present writ petition is allowed.
The respondents are directed to afford appointment to the petitioner on the post which was already kept vacant in pursuance of the order dated 23.01.2019 passed by this Court. The petitioner would be afforded appointment and would be granted notional benefits with effect from the date the person lower to her in merit had been afforded appointment.
All the pending applications also stand disposed of.
(REKHA BORANA),J Ashutosh-135(S) (Downloaded on 24/05/2022 at 08:46:09 PM) Powered by TCPDF (www.tcpdf.org)