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Puran Lal Goyal vs State Of Rajasthan
2021 Latest Caselaw 642 Raj

Citation : 2021 Latest Caselaw 642 Raj
Judgement Date : 11 January, 2021

Rajasthan High Court - Jodhpur
Puran Lal Goyal vs State Of Rajasthan on 11 January, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13767/2020

Puran Lal Goyal S/o Prabhu Ram Goyal, Aged About 59 Years, B/c Harijan, R/o Village And Post Bisalpur, Hanuman Chowk, Station Jawaibandh, Tehsil Bali, District Pali. Presently Posting At Government Senior Secondary School, Balana, Sumerpur, District Pali.

----Petitioner Versus

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

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

3. The District Education Officer (Headquarter), Secondary Education, Pali.

----Respondents

For Petitioner(s) : Mr. Dileep Singh Mehra

JUSTICE DINESH MEHTA

Judgment

11/01/2021

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.

After the order of posting, the petitioner made

representation for being posted at a school where the posts were

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

the said representation.

It is submitted by learned counsel for the petitioner that the

petitioner may be permitted to file a fresh detailed representation

(2 of 2) [CW-13767/2020]

and the respondents may be directed to decide the said

representation expeditiously.

In view of the submissions made, the petitioner may

approach the respondents by way of filing appropriate

representation, mentioning all the facts and raising his 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 representation is made along

with copy of this order.

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

the representation, he would be free to take appropriate

proceedings in accordance with law.

The writ petition so also the stay petition stands disposed of.

(DINESH MEHTA),J 61-Ramesh/-

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