RENU KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the orders dtd. 5/3/2019 (Annex.6) and 7/3/2019 (Part of Annex.6), whereby services of the petitioner as Teacher Gr. III (Level-I) has been cancelled and consequential order has been passed, respectively.

(2.) It is, inter-alia, submitted by learned counsel for the petitioner that the respondents have passed the order Annex.6 without affording any opportunity of hearing to the petitioner. The petitioner did not suppress any material from the respondents at the time of appointment and therefore, for the reason as indicated in the order impugned, the services of the petitioner could not have been terminated.

(3.) Learned counsel for the respondents submitted that as the issue pertaining to candidature of the petitioner as a reserved category candidate stands concluded by the judgment of Hon'ble Supreme Court in the case of Ranjana Kumari v. State of Uttrakhand and Ors.: Civil Appeal No. 8425/2013, decided on 1/11/2018, the petitioner is not entitled to any relief from this Court. However, it is not denied that the petitioner was not afforded any opportunity of hearing before passing of the order dtd. 5/3/2019.