Rajasthan High Court - Jodhpur
Sushila Kanwar vs State (Education) & Ors on 1 March, 2012
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
:ORDER:
S.B. CIVIL WRIT PETITION NO.1719/2012 (Sushila Kanwar Vs. State of Raj. & Ors.) Date of Order :: 01.03.2012 PRESENT HON'BLE MR JUSTICE GOPAL KRISHAN VYAS Mr. R. Bhatnagar, for the petitioner.
Heard learned counsel for the petitioner. I am not inclined to interfere in this writ petition for directing the respondents for providing appointment to the petitioner on the post of 'Vidhyarthi Mitra'. However, the petitioner will be at liberty to file representation before the respondents to apprise them with regard to fact that she was on maternity leave. Upon filing the said representation, it is expected from the respondents that case of the petitioner may be considered sympathetically within two weeks from the date of filing representation.
The writ petition is disposed of in above terms.
(Gopal Krishan Vyas), J.
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