Rajasthan High Court - Jaipur
Prem Bai Meena D/O Jai Ram Meena vs State Of Rajasthan on 16 April, 2019
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No.4098/2019
Prem Bai Meena D/o Jai Ram Meena, Aged About 27 Years, R/o
Village Kali Pahari, Post Thana Rajaji, Tehsil Rajgarh, District
Alwar, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Education
Secretary, Govt. Of Rajasthan, Secretariat, Jaipur.
2. Director, Primary Education, Bikaner.
----Respondents
For Petitioner(s) : Mr.R.P. Saini.
For Respondent(s) : Mr.C.L. Saini, AAG.
HON'BLE MR. JUSTICE ALOK SHARMA
Order
16/04/2019
Mr.C.L. Saini counsel for the respondents submitted that an
order has been passed by the Director, Primary Education and
Panchayati Raj (Training), Bikaner stating that those who applied
in the sports category for appointment to the post of Teacher
Gr.III Level I but did not have the requisite certification to be
considered in the said category would be considered in their
respective categories whether open or reserved.
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(2 of 2) [CW-4098/2019]
A copy of the aforesaid order though undated but stated to
have been issued on 15.04.2019 (which is taken on record) has
been passed over in the course of hearing of the petition to Mr.R.P.
Saini counsel for the petitioner.
Mr.R.P. Saini counsel for the petitioner submitted that in view of the aforesaid order this petition be disposed of.
The petition stands disposed of accordingly.
(ALOK SHARMA),J Karan Bhutani /531/183 (Downloaded on 28/06/2019 at 01:05:46 AM) Powered by TCPDF (www.tcpdf.org)