Sharwan Kumar vs State Of Rajasthan
2021 Latest Caselaw 4900 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1096/2021

Sharwan Kumar S/o Shri Ratan Lal, Aged About 50 Years, R/o Vpo Sootod, Via Ganedi, District Sikar, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Education Secretary, Govt. Secretariat, Rajasthan, Jaipur.

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

3. Joint Director (School Education), Churu Division, Churu.

----Respondents

For Petitioner(s) : Mr. Pritam Joshi For Respondent(s) : Mr. Vishal Jangid

JUSTICE DINESH MEHTA

Judgment

22/02/2021

1. Learned counsel for the petitioner submits that the petitioner

would be satisfied, if an appropriate direction is issued to the

respondents to consider his representation to post him at a nearby

place, in accordance with law, where concerned post is lying

vacant, looking to his hardships and the fact that where the

petitioner is at present posted, the post is not 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 and the fact

that this Court has already passed an interim order in his favour

on 3.2.2021. Representation be filed within a period of two weeks

(2 of 2) [CW-1096/2021]

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, latest by 31.3.2021.

4. Till such time, the interim order dated 3.2.2021 passed by

this Court shall continue and petitioner shall be allowed to

discharge his duties at Government Secondary School Pardoli Bari,

District Sikar.

5. 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.

6. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

25-CPGoyal/-

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