SUMAN SHARMA Vs. STATE AND ORS.

JUDGEMENT

(1.) COUNSEL submits that Petitioner continuously worked upto 02/02/2011 but has not been permitted thereafter on the premise that regularly selected persons on transfer has been made available on account of which she has not been permitted to work as Vidhyarthi Mitra.

(2.) COUNSEL submits that after the policy of rationalization and equalization was introduced by the State Government, some were displaced from their places of posting and services of some of them were terminated since there was no post available where they were discharging their duties as Vidhyarthi Mitra. Counsel further submits that the controversy involved in the present petitions has been finally decided before the Main Seat at Jodhpur in Civil Writ Petition -8966/2009 (Prahlad Kumar Sharma v. State of Rajasthan & Ors) decided on 22/07/2010 with the following observations: