Dal Chand Menaria vs State Of Rajasthan
2021 Latest Caselaw 5380 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3469/2021

Dal Chand Menaria S/o Prithvi Raj, Aged About 56 Years, Village Gawardi, Tehsil Railmagra, District Rajsamand.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, School Education, Government Of Rajasthan, Secretariat, Jaipur.

2. The Joint Secretary, Siksha (Group-Ii) Department, Government Of Rajasthan, Secretariat, Jaipur.

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

4. Joint Director, School Education, Government Of Rajasthan, Bhupalpura, Udaipur.

5. The Chief District Education Officer, Rajsamand.

----Respondents

For Petitioner(s) : Mr. Rakesh Arora

JUSTICE DINESH MEHTA

Judgment

24/02/2021

1. Mr. Rakesh Arora, learned counsel for the petitioner, submits

that vide order dated 15.02.2021 the petitioner has been

transferred to Sri Ganganagar, which is about 750 km from

petitioner's present place of posting i.e. Rajsamand.

2. It is contended by Mr. Arora that though four posts are lying

vacant in or around Rajsamand, yet petitioner has been

transferred to Sri Ganganagar.

3. Without interfering with the impugned order dated

15.02.2021, the writ petition is disposed of with a direction to the

(2 of 2) [CW-3469/2021]

petitioner to file a representation before the competent authority,

while highlighting his grievance and pointing out vacant posts at

nearby place, along with certified copy of the order instant, within

a period of two weeks.

4. In case, a representation is so addressed within the aforesaid

period, the competent authority shall consider and decide the

same in accordance with law; however, in no case later than four

weeks from the date of receipt of the representation.

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 150-A.Arora/-

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