RAJSHREE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY this petition, the petitioner has prayed for a direction to the respondents to take the petitioner on duty on the post of Teacher in Kastoorba Gandhi Girls (Minority) Residential School, Nagaur. In the writ petition, it is contended that earlier the petitioner preferred a writ petition being SBCWP No. 7527/2009 before this Court and this Court vide order dated 25.08.2010, has allowed the said writ petition by giving certain directions to the respondents. However, when the respondents have not complied with the said directions, the petitioner preferred a contempt petition being S.B. Civil Contempt Petition No. 139/2011 before this Court but the same was dismissed by this Court.

(2.) NOW the petitioner has filed this writ petition on the ground that one Smt. Sarita Mundel, who was working as a Teacher in the Kastoorba Gandhi Girls (Minority) Residential School, Nagaur, has resigned vide letter dated 18.10.2012, therefore, she is entitled to be appointed on the post, which is lying vacant on account of resignation of Smt. Sarita Mundel.

(3.) THE learned counsel for the petitioner is not in a position to dispute that this Court in Lali Kumari Meena's case (supra) has given specific directions that the vacant posts in Kastoorba Gandhi Girls Residential Schools in the State of Rajasthan cannot be filled in by appointing teachers on contract and can only be filled in by taking the teachers on deputation. In such circumstances, when the respondents cannot appoint any teacher on contract basis, no relief can be granted to the petitioner. Hence, the writ petition fails and is hereby dismissed. No order as to costs.