SUMAN KHOKHARIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, the petitioner has challenged the order dtd. 25/11/2024 passed by the respondent No.4-Director, Elementary Education and Panchayati Raj (Elementary Education), Bikaner, whereby her representation made in furtherance of the order dtd. 21/10/2024 passed by co-ordinate Bench of this Court in her earlier writ petition (being S.B. Civil Writ Petition No.16161/2024) has been rejected.

(2.) The facts in a nut-shell are that the petitioner's name was recommended by the Rajasthan Staff Selection Board (hereinafter referred to as the 'Board') for appointment on the post in question vide its communication dtd. 18/6/2024 in TSP (ST) category for district Sirohi.

(3.) Thereafter, an appointment order dtd. 28/7/2024 came to be issued in her favour, in furtherance whereof, she had joined the services. Hardly had the petitioner joined the services, her appointment came to be canceled by the respondent No.4 vide order dtd. 18/9/2024, while making reference of an order passed by this court in S.B. Civil Writ Petition No.15497/2023.