Ram Niwas vs State Of Rajasthan
2021 Latest Caselaw 1006 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 694/2021

Ram Niwas S/o Shri Rupram, Aged About 38 Years, R/o Village Chandgathi, Tehsil Rajgarh, District Churu, At Present Posted As Lecturer (I-Gr.) Geography At Govt. Sr. Secondary School, Bhojan, Churu.

----Petitioner Versus

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

2. The Director, Seconary Education, Government Of Rajasthan, Bikaner.

3. Joint Director, Secondary Educaiton, Division, Churu.

----Respondents

For Petitioner(s) : Mr. Vikas Bijarnia

JUSTICE DINESH MEHTA

Judgment

14/01/2021

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 post of Lecture (I-Gr.)

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 of Lecture (I-

Gr.) within a period of two weeks alongwith photostat copy of the

earlier representation and certified copy of the order instant.

(2 of 2) [CW-694/2021]

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 228-Ramesh/-

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