HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6188/2021 Ashok S/o Tajuram, Aged About 31 Years, Village Basery, Post Anwaliyasar, Tehsil Jayal, District Nagaur, Rajasthan.
----Petitioner Versus
1. State Of Rajasthan, Through Its Principal Education Secretary, Secretariat, Rajasthan, Jaipur.
2. The Director, Secondary Education, Rajasthan, Bikaner.
3. The District Education Officer, Headquarter, Secondary Education, Bikaner.
----Respondents
For Petitioner(s) : Mr. Vikram Singh Bhawala
For Respondent(s) :
JUSTICE DINESH MEHTA
Judgment
08/04/2021
1. Learned counsel for the petitioner submits that the petitioner would be satisfied, if an appropriate direction is issued to the respondents to consider petitioner's representation to be posted at a nearby place, in accordance with law, where concerned post is lying vacant.
2. The present writ petition is, therefore, disposed of with the direction to the petitioner to address a fresh representation before the competent authority pointing out vacant posts within a period of two weeks alongwith photostat copy of the earlier representation and certified copy of the order instant.
3. In case, such representation is filed by the petitioner, the competent authority shall decide the same, in accordance with (Downloaded on 08/04/2021 at 09:08:42 PM) (2 of 2) [CW-6188/2021] law, preferably within a period of six weeks from the receipt thereof.
4. It is made clear that aforesaid direction to decide the representation has been issued only with a view to ensure expeditious redressal of petitioner's grievance. The same may not be construed to be an order to decide the representation in a particular manner.
5. The stay application also stands disposed of accordingly.
(DINESH MEHTA),J 160-CPGoyal/-
(Downloaded on 08/04/2021 at 09:08:42 PM) Powered by TCPDF (www.tcpdf.org)