Kedar Sharma vs State Of Rajasthan
2021 Latest Caselaw 12116 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9940/2021

Kedar Sharma S/o Late Shri Shyam Sundar Sharma, Aged About 55 Years, By Caste Brahmin, R/o Ward Number 7, Near Government Upper Primary School No. 7, Dhani Bajar Barmer (Raj.) (At Present Serving As Assistant Administrative Officer Child Development Project Officer At Gadara Road District Barmer).

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary Integrated Child Development Services, Women And Child Development Department, Secretariat, Jaipur.

2. Director, Directorate, Integrated Child Development Services, Women And Child Development Department, 2 Jal Path, Gandhi Nagar, Jaipur.

3. Deputy Director, Directorate, Integrated Child Development Services, Women And Child Development Department, 2 Jal Path, Gandhi Nagar, Jaipur.

4. Child Development Project Officer, Gadra Road District Barmer.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Sukesh Bhati
For Respondent(s)         :



                     JUSTICE DINESH MEHTA

                                 Judgment

03/08/2021

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 of 2) [CW-9940/2021]

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

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

98-CPGoyal/-

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