Vijeta Meel vs State Of Rajasthan
2021 Latest Caselaw 18655 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 16093/2021

Vijeta Meel D/o Shri Chhoturam Meel, aged about 27 Years, R/o Vpo Dudwa, Via Bidasar, Laxmangarh, District Sikar, Rajasthan. presently posted as Teacher Gr. III Level 2 English at Govt. Sr. Secondary School, Jagpura, Asind, District Bhilwara.

----Petitioner Versus

1. State of Rajasthan through Principal Secretary, Education Department, Govt. Secretariat, Rajasthan, Jaipur.

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

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

4. The District Education Officer (Headquarter), Secondary Education, Bhilwara.

5. The District Education Officer (Headquarter), Elementary Education, Bhilwara.

----Respondents

For Petitioner(s) : Mr. Vikram Singh Bhawla. For Respondent(s) : Mr. Vishal J, Dy. Govt. Counsel.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

08/12/2021

The petitioner is aggrieved of the order dated 26.10.2021

(Annex.2) passed by the respondents, whereby under provisions

of Rule 6D, the petitioner was accorded posting.

Submissions have been made that the posting has been

accorded to the petitioner, contrary to the various directions given

by this Court in Rooplata Meena v. State of Raj. & Ors.: SBCW

No.10232/2016, decided on 19.08.2016 and other similar cases.

(2 of 2) [CW-16093/2021]

Further submissions have been made that the petitioner may

be permitted to file a representation with the respondents in light

of the said judgments and the respondents may be directed to

pass appropriate orders on the said representation.

In view of the submissions made, the writ petition is

disposed of with liberty to approach the respondents by way of an

appropriate representation raising all the grievances as raised in

the present writ petition.

If such a representation is filed by the petitioner, the same

shall be dealt with by the respondent-competent authority

appropriately and shall pass a speaking order within a period of

two weeks from making of the representation.

(ARUN BHANSALI),J 36-DJ/-

Powered by TCPDF (www.tcpdf.org)