Pushpendra Singh S/O Late Shri ... vs State Of Rajasthan
2021 Latest Caselaw 7358 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                D.B. Special Appeal Writ No. 893/2021

Pushpendra Singh S/o Late Shri Dharam Singh, Aged About 38
Years, R/o Plot No. 90 Dev Nagar, Opposite Railway Station,
Sanganer, Jaipur (Rajasthan), At Present Working On The Post Of
Senior Clerk At Government Senior Secondary School, Balabala,
Sanganer, Jaipur (Rajasthan).
                                                                       ----Appellant
                                     Versus
1.      State    Of   Rajasthan,         Through         Secretary,      Secondary
        Education      Department,             Govt.        Secretariat,      Jaipur
        (Rajasthan).
2.      Director, Secondary Education, Rajasthan Bikaner.
3.      Joint Director, School Education, Jaipur Division, Jaipur
        Rajasthan.
4.      District Education Officer, Secondary Education, Jaipur
        (Rajasthan).
5.      Chief    Block       Education          Officer,          Sanganer,   Jaipur
        (Rajasthan).
                                                                    ----Respondents

For Appellant(s) : Mr. Pradeep Mathur Mr. Paras Jain For Respondent(s) : Mr. C.L. Saini, AAG

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

08/12/2021

After making submissions for some time, learned counsel for

the appellant seeks permission to withdraw the appeal with the

liberty to make a representation to the authorities for posting him

at a place closer to Jaipur where his family resides, particularly

looking to his physical condition.

(2 of 2) [SAW-893/2021]

Permission is granted. Before closing, it is clarified that if

such a representation is made, same may be decided in

accordance with the government policy unmindful of any

observation made by the learned Single Judge in the impugned

judgment. The appellant may also request the department to drop

the departmental proceedings of his late reporting at the

transferred place of posting.

With these observations, the appeal is disposed of as

withdrawn.

(UMA SHANKER VYAS),J (AKIL KURESHI),CJ

ANIL KUMAR GOYAL / BM GANDHI/5

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