Kishan Lal vs State Of Rajasthan
2021 Latest Caselaw 6951 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4368/2021

Kishan Lal S/o Shri Surjan Ram, Aged About 55 Years, R/o Malwara, Post Parawa, Tehsil Chitalwana, District Jalore.

----Petitioner Versus

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

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

3. The Director, Elementary Education, Rajasthan, Bikaner.

4. The District Education Officer, Secondary Headquarter, Jalore.

5. The District Education Officer, Elementary Headquarter, Jalore.

                                                                     ----Respondents


For Petitioner(s)             :     Mr. HS Bishnoi
For Respondent(s)             :



                         JUSTICE DINESH MEHTA

                                     Judgment

10/03/2021

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

(2 of 2) [CW-4368/2021]

of two weeks alongwith photostat copy of the earlier

representation and certified copy of the order instant.

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

187-CPGoyal/-

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