Citation : 2021 Latest Caselaw 9012 Raj
Judgement Date : 7 April, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6081/2021
Priyanka Solanki D/o Durga Singh Solanki, Aged About 35 Years, R/o House No. 2F, Puri Enclave, New Akashwani Colony, Kota.
----Petitioner Versus
1. The State Of Rajasthan, Through Principal Secretary Education Department, Govt. Of Rajasthan, Secretariat, Jaipur.
2. The Director, Secondary Education, Bikaner (Raj.).
3. Joint Director, Secondary Education, Bharatpur Division, Bharatpur.
4. Joint Director, Secondary Education, Kota Division, Kota.
----Respondents
For Petitioner(s) : Mr. Vikram Singh Bhawla
For Respondent(s) :
JUSTICE DINESH MEHTA
Judgment
07/04/2021
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.
(2 of 2) [CW-6081/2021]
3. In case, such representation is filed by the petitioner, the
competent authority shall decide the same, in accordance with
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
198-CPGoyal/-
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