Jyoti Kanwar Sandhu vs The State Of Rajasthan
2021 Latest Caselaw 6954 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4292/2021

Jyoti Kanwar Sandhu W/o Parbat Singh Charan, Aged About 45 Years, Resident Of Village And Post Bijova, Tehsil Rani, District Pali.

----Petitioner Versus

1. The State Of Rajasthan, Through Its Director, Secondary Education, Bikaner.

2. The District Education Officer, Secondary Education, Pali.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. Sushil Solanki
For Respondent(s)          :



                      JUSTICE DINESH MEHTA

                                  Judgment

10/03/2021

1. The present writ petition has been filed by the petitioner

seeking a direction to the respondent to give joining to the

petitioner as per her merit in the merit list of teacher Gr.III (Level-

2) (SST)

2. After the order of posting, the petitioner made

representation for being posted at School where the post was still

vacant. However, the respondents did not pass any order on the

said representation.

3. It is submitted by learned counsel for the petitioner that the

petitioner may be permitted to file a fresh detailed representation

and the respondents may be directed to decide the said

representation expeditiously.

(2 of 2) [CW-4292/2021]

4. In view of the submissions made, the petitioner may

approach the respondents with appropriate representation

mentioning all the facts and raising her grievances and it is

expected from the respondents to decide the representation most

expeditiously preferably within a period of three weeks from the

date the representation is made along with copy of this order.

5. In case the petitioner has any grievance qua disposal of the

representation, she would be free to take appropriate proceedings

in accordance with law.

6. The writ petition so also the stay application stands disposed

of accordingly.

(DINESH MEHTA),J

181-CPGoyal/-

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