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Santosh Sharma vs State Of Rajasthan
2021 Latest Caselaw 856 Raj

Citation : 2021 Latest Caselaw 856 Raj
Judgement Date : 13 January, 2021

Rajasthan High Court - Jodhpur
Santosh Sharma vs State Of Rajasthan on 13 January, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 830/2021

Santosh Sharma W/o Late Tribuwan Lal Ojha, Aged About 58 Years, By Caste Brahami, R/o Brahmpuri, Hazari Chabutara, Jodhpur

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary To Government Education Department (Secondary Education) Secretariat, Jaipur

2. The Director, Education Department (Secondary Education) Education Directorate, Bikaner

----Respondents

For Petitioner(s) : Mr. Nitin Trivedi For Respondent(s) :

JUSTICE DINESH MEHTA

Judgment

13/01/2021

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

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

(2 of 2) [CW-830/2021]

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 within a period of thee days 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 ten days 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, he 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

149-CPGoyal/-

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