Dayaram Bhambhu vs The State Of Rajasthan
2021 Latest Caselaw 13091 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11219/2021

Dayaram Bhambhu S/o Shri Hari Ram Bhambhu, Aged About 26 Years, Resident Of Ward No. 4, Near Jat Bhawan, Khajuwala, District Bikaner.

----Petitioner Versus

1. The State Of Rajasthan, Through The Principal Secretary, Education Department, Government Of Rajasthan, Jaipur.

2. The Director, Primary Education, Rajasthan, Bikaner.

3. The District Education Officer (Primary), Bikaner.

4. The Chief Executive Officer, Zila Parishad, Bikaner.

5. The Chief Block Elementary Education Officer, Panchayat Samiti, Khajuwala, District Bikaner.

6. The Chief Block Elementary Education Officer, Panchayat Samiti, Kolayat, District Bikaner.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Surendra Singh Choudhary
For Respondent(s)         :



                     JUSTICE DINESH MEHTA

                                 Judgment

25/08/2021

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. 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

(2 of 2) [CW-11219/2021]

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

137-CPGoyal/-

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