Rajasthan High Court - Jaipur
Dr Chetna Yadav W/O Shri S.K. Yadav vs Government Of Rajasthan on 8 May, 2019
Author: Chief Justice
Bench: Chief Justice
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
For Petitioner(s) : Dr. T.N.Sharma, Adv. For Respondent(s) : Mr. SS Raghav, AAG.
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE BANWARI LAL SHARMA Order 08/05/2019 Issue notice. Mr. S.S. Raghav, AAG accepts notice. Response shall be filed within 4 weeks.
The issue concerns the lack of faculty of computer education in 14,000 secondary schools established and managed by the Government of Rajasthan.
Counter affidavit shall be filed outlining the proposed action for recruiting adequate staff to fill the position of Computer Teachers/Professionals of impart subject training at the secondary level in Government Schools.
List on 10.06.2019.
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