SHANKARLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions under Articles 226 of the Constitution of India have been preferred claiming the following reliefs: S.B. Civil Writ Petition No. 2187/2022:

(2.) Since the both instant petitions involve a common controversy, though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, the facts are being taken from the above-numbered SBCWP No.2187/2022, which treating the same as a lead case.

(3.) The Deputy Administration Secretary-I of the Department of Education, Rajasthan issued a communication dtd. 13/9/2021, impugned herein, to the Director, Secondary Education, Bikaner, Rajasthan in relation to establishment of 348 Mahatma Gandhi Government Schools (English Medium), which was announced in the budget for the year 2021-22; the Government Girls Secondary School, Mundsar, Lunkarnsar, Bikaner, among other schools, were to be converted into a Government School (English Medium) and to start their academic session accordingly, from the academic session 2021-22. The Government Girls Secondary School, Mundsar, Lunkarnsar, Bikaner was shown at Serial No. 101 in the said communication.