Rajasthan High Court - Jodhpur
Smt. Mamta Devi Singaria vs The State Of Rajasthan ... on 4 July, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:28952]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12143/2025
Smt. Mamta Devi Singaria W/o Chiranji Lal Chouhan, Aged About
42 Years, 75, Ambika Colony, Ioc Road, Sojat District Pali.
----Petitioner
Versus
1. The State Of Rajasthan, Through Secretary, Education
Department, Government Of Rajasthan, Secretariat,
Jaipur.
2. The Director, Secondary Education, Bikaner.
3. The Joint Director, School Education, Jodhpur Division,
Jodhpur.
4. The District Education Officer (Headquarter), Secondary
Education, District Pali.
5. Principal, Government Senior Secondary School, Khariya
Sodha, Block - Sojat, District Pali.
6. Principal, Shree Marudhar Kesri Government Senior
Secondary School, Kushalpura, Block- Raipur, District Pali.
----Respondents
For Petitioner(s) : Mr. Vishal Jangid
Mr. Devang
For Respondent(s) : Mr. N.K. Mehta, Dy.G.C.
HON'BLE MS. JUSTICE REKHA BORANA
Order 04/07/2025
1. Learned counsel for the petitioner submits that although the posting/transfer order dated 12.04.2025 (Annex.4) has been challenged in the present petition vide which the petitioner was transferred from Sojat, District Pali to Raipura, District Pali after being promoted from Senior Teacher to Lecturer, but she is now ready to forego her promotion.
2. Counsel submits that the petitioner may be permitted to forego her promotion in light of the judgment delivered by this Court in a bunch of cases led by Smt. Verma Lata Vs. The State (Downloaded on 04/07/2025 at 10:52:16 PM) [2025:RJ-JD:28952] (2 of 3) [CW-12143/2025] of Rajasthan & Ors.; S.B. Civil Writ Petition No. 8761/2025 (decided on 26.05.2025).
3. Learned counsel Mr. N.K. Mehta, Dy.G.C. appearing for respondent Department raises an objection to the above submission and submits that the petitioner had never opted to forego his promotion and the present writ petition has also been filed challenging the transfer order only. Hence, he cannot be permitted at this stage to forego the promotion.
4. After hearing the counsels, this Court is of the opinion that as this Court has already taken a view in Smt. Verma Lata (supra) to the effect that any incumbent who after having been provided the place of posting, joined in pursuance to the same, would also be entitled to move an application in writing in terms of Direction No. (i) and the consequences shall follow, the present petitioner too deserves the same treatment.
5. In Smt. Verma Lata (supra), this Court while disposing of the writ petitions directed as under:
"44. The writ petitions are therefore, disposed of with the following directions:
(i) The petitioners shall be at liberty to file an application in writing, exercising their option to forego the promotion, within a period of 15 days from now.
(ii) The application shall be filed in writing clearly indicating the option to forego the promotion. The consequences of the said exercise of option, in terms of Rule 33 of the Rules of 2021, would follow.
(iii) The petitioners shall, along with their application, be under an obligation to file a specific undertaking to the effect that they would be governed by Rule 33 of the Rules of 2021 and would not raise any grievance qua the same, in future.
(iv) The petitioners shall also be under an obligation to file a specific undertaking to the effect that they will not claim any monetary or other benefit of the promotional (Downloaded on 04/07/2025 at 10:52:16 PM) [2025:RJ-JD:28952] (3 of 3) [CW-12143/2025] post on which they had joined in pursuance to order dated 17.12.2024.
(v) The petitioners shall further undertake that any benefit, if any, availed by them because of their joining on the promotional post, shall be refunded back by them whenever called upon to do so by the respondents- Authorities.
(vi) The decision on the applications as filed by the petitioners would be taken by the competent Authority positively within a period of four weeks of filing of the applications.
(vii) Till the applications as filed by the petitioners are decided, the petitioners shall continue on their present place of posting deeming them to be working on the post of 'Sr. Teacher', as they were working before being promoted.
(viii) Those petitioners who have been relieved after the orders of posting been passed, would also be entitled to file an application in writing to forego their promotion and the said applications shall also be decided in terms of the above directions.
The said petitioners shall, till the date their application is decided, be entitled to be reverted back to their original place of posting i.e. on the post which they were working before being promoted.
Needless to observe that they would be reverted only if the said seat is vacant as of date.
ix) Those petitioners who, after having been provided the place of posting, joined in pursuance to the same, would also be entitled to move an application in writing in terms of direction No.1 and the consequences shall follow."
6. In view of the above, the present writ petition is disposed of in the same terms and directions as passed in the case of Smt. Verma Lata (supra).
7. Stay petition and pending applications, if any, stand disposed of.
(REKHA BORANA),J 189-manila/-
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