Sushil Kumar vs State Of Rajasthan
2021 Latest Caselaw 13102 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9569/2021

1. Sushil Kumar S/o Shri Jagmal Singh, Aged About 48 Years, Resident Of Village And Post Doomroli, Tehsil Neemrana, District Alwar (Raj.).

2. Om Prakash Rolan S/o Shri Bholaram Rolan, Aged About 56 Years, Resident Of Ward No. 08, Ambedkar Colony, Newalgarh, District Jhunjhunu (Raj.).

3. Ramniwas S/o Shri Dhokal Ram, Aged About 55 Years, Resident Of Near Purana Court, Nansa Gate, Nawalgarh, District Jhunjhunu (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Principal Secretary, Rural Development And Panchayatiraj Department, Govt. Secretariat, Jaipur (Raj.).

2. Principal Secretary, Education Department, Govt.

Secretariat, Jaipur (Raj.).

3. The Director, Elementary Education, Bikaner (Raj.).

4. Dy. Directorate, Elementary Education Department, Churu (Raj.).

5. Dy. Director, Elementary Education Department, Alwar (Raj.).

6. Chief Executive Officer, Zila Parishad Jhunjhunu (Raj.).

7. Chief Executive Officer, Zila Parishad Alwar (Raj.).

8. Chief District Education Officer, Jhunjhunu (Raj.).

9. Chief District Education Officer, Alwar (Raj.).

10. District Education Officer, Secondary Education, Jhunjhunu (Raj.).

11. District Education Officer, Elementary Education, Jhunjhunu (Raj.).

12. District Education Officer, Secondary Education, Alwar (Raj.).

13. District Education Officer, Elementary Education, Alwar (Raj.).

14. Chief Block Elementary Education Officer, Behror, District Alwar (Raj.).

(2 of 3) [CW-9569/2021]

15. Chief Block Elementary Education Officer, Tijara, District Alwar (Raj.).

16. Chief Block Elementary Education Officer, Mundawar, District Alwar (Raj.).

17. Chief Block Elementary Education Officer, Jhunjhunu, District Jhunjhunu (Raj.).

18. Chief Block Elementary Education Officer, Udaipurwati, District Jhunjhunu (Raj.).

19. Chief Block Elementary Education Officer, Nawalgarh, District Jhunjhunu (Raj.).

                                                                    ----Respondents


For Petitioner(s)            :     Mr. Suresh Kumar through VC
For Respondent(s)            :



                       JUSTICE DINESH MEHTA

                                   Judgment

25/08/2021
1.    Learned      counsel       for   the    petitioners          submits   that   the

petitioners would be satisfied, if an appropriate direction is issued

to the respondents to consider petitioners' 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 petitioners 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 petitioners, the

competent authority shall decide the same, in accordance with

law, preferably within a period of six weeks from the receipt

thereof.

(3 of 3) [CW-9569/2021]

4. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioners' 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

67-CPGoyal/-

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