Virendra Singh vs State Of Rajasthan
2021 Latest Caselaw 18086 Raj

(1 of 2) [CW-9889/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9889/2021

1. Virendra Singh S/o Subhash Chandra, Aged About 47 Years, R/o V/p Kidhawana Tehsil Chirawa District Jhunjhunu. At Present Working As Teacher Grade Iii At Govt Senior Secondary School, Mallinath Dudwa Block Balotara District Barmer.

2. Saroj Lamba W/o Virendra Singh, Aged About 44 Years, R/o V/p Kidhawana Tehsil Chirawa District Jhunjhunu. At Present Working As Teacher Grade Iii At Govt Primary School Hanuman Ji Ka Mandir Vishnawas Lohawat District Jodhpur.

----Petitioners Versus

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

2. Panchayati Raj And Rural Development Department, Govt.

Of Rajasthan, Jaipur Through Its Secretary, Jaipur.

3. The Director, Elementary Education, Rajasthan, Bikaner.

4. Zila Parishad, Barmer, Through- Its Chief Executive Officer.

5. District Education Officer, Elementary Education, Barmer.

6. Zila Parishad, Jodhpur, Through- Its Chief Executive Officer.

7. District Education Officer, Elementary Education, Jodhpur.

8. District Education Officer, Elementary Education,l Jhunjhanu.

----Respondents

For Petitioner(s) : Mr. Ramdev Potalia.

For Respondent(s)        :



             HON'BLE MR. JUSTICE ARUN BHANSALI

                                    Order

01/12/2021

This writ petition has been filed by the petitioners seeking a

direction to the respondents to transfer petitioner No.1 from

Barmer to Jhunjhunu and petitioner No.2 from Jodhpur to

Jhunjhunu.

(2 of 2) [CW-9889/2021]

Submissions have been made that the petitioner has

approached the Court at Jaipur by filing SBCWP No.15403/2018,

which came to be decided by order dated 24.07.2018, required

decision of petitioner's representation based on judgment quoted

herein.

Submissions have been made that the petitioner made

representation, however, the same has not been decided despite

there has been a policy of the State Government regarding

general transfers to be made by the respondents.

Further submissions have been made that the petitioner No.1

and petitioner No.2 are husband & wife, in case, the petitioner

No.1 is transferred from Barmer to Jhunjhunu, then the petitioner

No.2 also be transferred to Jhunjhunu.

In the circumstances of the case, wherein the petitioner is

permanently disabled to the extent of 60% as per Annexure-4

annexed to the writ petition and as there exists an order in his

favour directing decision of his representation, which it is claimed,

has not been decided by the respondents, the petition filed by the

petitioners is disposed of.

The petitioners may make a fresh representation to the

respondents. In case, such a representation is made by the

petitioners, the same shall be decided expeditiously, preferably

within a period of four weeks from the date of filing of the

representation.

(ARUN BHANSALI),J

17-Rmathur/-

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