Manikant Joshi vs State Of Rajasthan
2021 Latest Caselaw 2150 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1601/2021

Manikant Joshi S/o Shri Shambhudutt Joshi, Aged About 59 Years, R/o 17/706, Choupasani Housing Board, Jodhpur, District Jodhpur, Rajasthan.

----Petitioner Versus

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

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

3. The District Education Officer (Headquarter), Secondary Education, Jodhpur, District Jodhpur, Rajasthan.

4. The Chief Block Education Officer, Block Jodhpur City, District Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kailash Jangid For Respondent(s) : Mr. Hemant Choudhary, Govt. Counsel

JUSTICE DINESH MEHTA

Judgment

27/01/2021

1. Informing that petitioner is going to be superannuated in

November, 2021 from the post of Head Master, Secondary

Education and he has undergone by-pass surgery, Mr. Jangid,

learned counsel for the petitioner, submits that the order dated

21.01.2021, whereby the petitioner is directed to join at Govt.

Secondary School, Devan, Rohat, Pali, is not in accordance with

the judgment of this court, rendered in the case of Pushpa Mehta

Vs. RCSAT; (2000) 1 RLW Raj. 233.

(2 of 2) [CW-1601/2021]

2. Mr. Jangid submits that a post is lying vacant in Govt. Senior

Secondary School, Genva.

3. In the present facts, this Court is not inclined to interfere in

the present matter.

4. The petitioner will, however, be free to move appropriate

representation before the Director, Secondary Education, for

providing him appropriate place of posting near Jodhpur, including

at the Senior, Secondary School, Genva.

5. In case such representation is filed within a period of two

weeks, the Director, Secondary Education shall consider the same,

in accordance with law and pass appropriate order within a period

of two weeks.

6. 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.

7. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 194-Ramesh/-

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