Bhanwar Lal Choudhary vs State Of Rajasthan
2021 Latest Caselaw 991 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 707/2021

Bhanwar Lal Choudhary S/o Pabu Ram, Aged About 46 Years, Police Thane Ke Pas, Bagri Nagar, Tehsil Sojat, District Pali.

----Petitioner Versus

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

2. The Director, Secondary Education, Bikaner.

3. The District Education Officer (Secondary), Department Of Education, Pali.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki

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 Teacher

Grade-III 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 Teacher

Grade-III within a period of two weeks alongwith photostat copy

of the earlier representation and certified copy of the order

instant.

(2 of 2) [CW-707/2021]

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 238-Ramesh/-

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