Rajasthan High Court - Jodhpur
Smt. Twarita Gehlot vs State Of Rajasthan & Ors on 1 December, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15540 / 2017
Smt. Twarita Gehlot W/o Shri Rajesh Rathore, D/o Shri Sanjay
Gehlot, Aged About 23 Years, By Caste Teli, Resident of Ratlam
Road, Arnod, District- Pratapgarh (Rajasthan).
----Petitioner
Versus
1. State of Rajasthan Through Principal Secretary, Rural
Development and Panchayati Raj Department, Government of
Rajasthan, Jaipur.
2. Director, Elementary Education, Rajasthan, Bikaner.
3. Chief Execution Officer, Zila Parishad, Banswara.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Shambhoo Singh
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 01/12/2017 Heard learned counsel for the petitioner and perused the material available on record.
Issue notice. Issue notice of the stay application also. Notices be made returnable on 15.12.2017.
Need to observe that if the petitioner appears with the said provisional certificate, her candidature would be provisionally considered by the respondents.
The respondents are directed to keep one post of TSP Teacher Grade-III (Level-II) Science-Maths in District Banswara, if already not posted.
Connect with S.B. Civil Writ Petition No.11266/2017 titled as "Lata Vs. The State of Rajasthan & Ors." List on 06.12.2017.
(DR. PUSHPENDRA SINGH BHATI)J. zeeshan/