Mamraj Parihar vs State Of Rajasthan
2021 Latest Caselaw 10357 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6149/2021

Mamraj Parihar S/o Shri Bhoja Ram, Aged About 42 Years, By Caste Meghwal, Resident Of Chak 7 Lc, Jaitsar, Tehsil Vijaynagar, District Sri Ganganagar (Raj.) At Present Posted As School Lecturer (Hindi) At Govt. Sr. Sec. School, Bhopalpura, Tehsil Suratagarh, District Sri Ganganagar (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Education Department, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

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

3. District Education Officer, (Secondary), Sri Ganganagar (Raj.).

----Respondents

For Petitioner(s) : Mr. Kishan Bansal For Respondent(s) : Mr. Vishal Jangid

JUSTICE DINESH MEHTA

Judgment

08/07/2021

(1) By way of the present writ petition, the petitioner has

challenged order dated 28.1.2021 whereby petitioner's

representation for according appropriate place of posting where

his wife is working, has been turned down.

(2) Mr. Bansal, learned counsel appearing for the petitioner

argues that pursuant to the order dated 18.1.2021, the petitioner

moved a representation dated 28.1.2021 and pointed out four

schools where the posts of Lecturer (subject Hindi) were lying

vacant. Apart from above, the petitioner also requested to

(2 of 2) [CW-6149/2021]

transfer him to a nearby school where his wife is working,

however, the respondents had passed a cyclostyle order without

dealing with the representation filed by the petitioner.

(3) A reply to the writ petition has been filed inter alia, stating

that the posts of the School Lecturer (Hindi) in the schools where

the petitioner has sought his transfer are not vacant, while

maintaining that the petitioner is in State Level Service and thus,

he can be transferred anywhere in the State.

(4) Having regard to the facts of the present case, particularly

because the petitioner is a Lecturer and has been posted in the

same District, where his wife is posted, this Court does not find

any reason to interfere.

(5) The writ petition, therefore, fails.

(6) The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

74-CPGoyal/-

Powered by TCPDF (www.tcpdf.org)