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Poonma Ram vs State Of Rajasthan
2021 Latest Caselaw 5129 Raj

Citation : 2021 Latest Caselaw 5129 Raj
Judgement Date : 23 February, 2021

Rajasthan High Court - Jodhpur
Poonma Ram vs State Of Rajasthan on 23 February, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3306/2021

Poonma Ram S/o Shri Thakra Ram, Aged About 48 Years, Resident Of Village Karawadi Tehsil Sanchor District Jalor. At Present Posted As Teacher-Grade-3Rd Level-1, Government Senior Secondary School, Morsim, Block Bhinmal, District Jalor (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Education, Secretariat, Jaipur.

2. The Director Secondary Education, Rajasthan Bikaner.

3. The District Education Officer (Secondary), Jalore.

                                                                ----Respondents


For Petitioner(s)         :     Mr. R.J. Punia



                     JUSTICE DINESH MEHTA

                          Judgment / Order

23/02/2021
1.   Learned    counsel       for   the    petitioner       contends     that   the

petitioner would feel 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.

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 within a period

of two weeks alongwith photostat copy of the earlier

representation and certified copy of the order instant.

(2 of 2) [CW-3306/2021]

3. In case, such representation is filed by the petitioner, the

competent authority shall decide the same, in accordance with

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

thereof.

4. 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.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

153-skm/-

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