Citation : 2021 Latest Caselaw 9823 Raj
Judgement Date : 28 June, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7396/2021
Singh Alka Bahadur W/o Rajendra Singh, Aged About 46 Years, R/o Village And Post Narlai, Tehsil Desuri, District Pali, Rajasthan.
----Petitioner Versus
1. State Of Rajasthan, Through Its Director, Elementary Education, Bikaner.
2. The Joint Director, Elementary Education, Pali Division, Pali.
3. The District Education Officer (Head Quarter), Elementary Education, Sirohi.
----Respondents
For Petitioner(s) : Mr. Sushil Solanki, through Cisco
Webex
For Respondent(s) :
JUSTICE DINESH MEHTA
Judgment
28/06/2021
1. Learned counsel for the petitioner submits that the petitioner
would be satisfied, if an appropriate direction is issued to the
respondents to consider petitioner's representation to be posted at
a nearby place, in accordance with law, where concerned post 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 within a period
of two weeks alongwith photostat copy of the earlier
representation and certified copy of the order instant.
(2 of 2) [CW-7396/2021]
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
79-CPGoyal/-
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