Harish Chandra Rawat vs State Of Rajasthan
2021 Latest Caselaw 6958 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4201/2021

Harish Chandra Rawat S/o Goverishankar Rawal, Aged About 51 Years, Village And Post Nougama Tehsil Bagidora District Banswara, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary-Cum-

Commissioner, Rural Development And Panchayati Raj Department, Rajasthan, Jaipur.

2. The State Of Rajasthan, Through The Secretary, Education Department (Elementary Education), Secretariat Government Of Rajasthan, Jaipur.

3. Director, Elementary Education Bikaner.

4. Director, Secondary Education Bikaner.

5. District Education Officer, Elementary Education, Banswara.

6. District Education Officer, Secondary Education, Banswara.

                                                                        ----Respondents


For Petitioner(s)               :     Mr. Pritam Joshi
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 of 2) [CW-4201/2021]

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.

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

54-CPGoyal/-

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