Manisha Sharma vs State Of Rajasthan
2021 Latest Caselaw 1003 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 469/2021

Manisha Sharma D/o Chandra Shekhar, Aged About 40 Years, Shiv Road, Ratanada, Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Education, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Director, Department Of Secondary Education, Government Of Rajasthan, Bikaner, Rajasthan.

3. Joint Director, Department Of Education, Jodhpur Zone, Jodhpur, Rajasthan.

4. District Education Officer, Jodhpur, Rajasthan.

5. Harchand Singh Solanki, School Lecturer Zoology, Government Senior Secondary School, Tibana, District Jodhpur.

                                                                    ----Respondents


For Petitioner(s)           :    Dr. Nupur Bhati, through Cisco Webex
For Respondent(s)           :



                      JUSTICE DINESH MEHTA

                                  Judgment

14/01/2021

1. The present writ petition has been filed by the petitioner

aggrieved against order passed by the respondents, whereby, the

petitioner has been posted at a particular School indicated in the

order.

2. After the order of posting, the petitioner made

representation for being posted at School where the posts were

(2 of 2) [CW-469/2021]

still vacant. However, the respondents did not pass any order on

the said representation.

3. It is submitted by learned counsel for the petitioner that the

petitioner may be permitted to file a fresh detailed representation

and the respondents may be directed to decide the said

representation expeditiously.

4. In view of the submissions made, the petitioner may

approach the respondents by way of filing appropriate

representation mentioning all the facts and raising her grievances.

Upon filing the same, it is expected from the respondents to

decide the representation most expeditiously preferably within a

period of four weeks from the date the representation is made

alongwith copy of this order.

5. In case, the petitioner has any grievance qua the disposal of

the representation, she would be free to take appropriate

proceedings in accordance with law.

6. The writ petition stands disposed of accordingly.

7. Stay petition also stands disposed of.

(DINESH MEHTA),J

187-CPGoyal/-

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