Satyanarayan Chhipa vs State Of Rajasthan
2021 Latest Caselaw 6532 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3944/2021

Satyanarayan Chhipa S/o Sh. Rampal Chhipa, Aged About 45 Years, R/o Village Post -Ward No. 3, Kalyan Colony, Kekri, District Ajmer (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Education, Govt. Of Rajasthan, Jaipur.

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

3. The District Education Officer, Secondary-I, Dist.-Ajmer.

4. The District Education Officer, Primary Dist.-Ajmer.

5. The Block Education Officer, Pisangan, Dist. Ajmer.

6. The Block Education Officer, Kekari, Dist-Ajmer.

----Respondents

For Petitioner(s) : Mr. O. P. Sangwa

JUSTICE DINESH MEHTA

Judgment

04/03/2021

1. Learned counsel for the petitioner submits that the petitioner

would be satisfied, if an appropriate direction is issued to the

respondents to consider his representation to post him 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-3944/2021]

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 139-A.Arora/-

Powered by TCPDF (www.tcpdf.org)