Anil Kumar Sharma vs State Of Rajasthan
2021 Latest Caselaw 6961 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

(1) S.B. Civil Writ Petition No. 3907/2021

Dinesh Chandra Patidar S/o Khemji Patidar, Aged About 49 Years, R/o Village And Post Kotda, Tehsil Gadhi, Kotda, District Banswara, Rajasthan.

----Petitioner Versus

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

2. The Director, Secondary Education, District Bikaner.

3. The District Education Officer, Secondary Education, District Banswara.

4. The District Education Officer, Primary, District Banswara.

5. The Block Education Officer, Ananadpuri, District Banswara.

6. The Block Education Officer, Kushalgarh, District Banswara.

----Respondents

Connected With

(2) S.B. Civil Writ Petition No. 3943/2021

Anil Kumar Sharma S/o Bihari Lal Sharma, Aged About 35 Years, R/o Vpo Sinodla, Via Roopangarh, Tehsil Roopangarh, District Ajmer, Rajasthan.

----Petitioner Versus

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

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

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

(2 of 3) [CW-3907/2021]

4. The District Education Officer, Secondary Education, District Ajmer . (H.q.)

5. The District Education Officer, Elementary, District Ajmer (H.q.)

----Respondents

For Petitioner(s) : Mr. Dinesh Kumar Ojha For Respondent(s) : Mr. Hemant Choudhary

JUSTICE DINESH MEHTA

Judgment

10/03/2021

1. Learned counsel for the petitioners submits that the

petitioners would be satisfied, if an appropriate direction is issued

to the respondents to consider their representation to post them

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 petitioners 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 petitioners, 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 petitioners' grievance. The same may not

(3 of 3) [CW-3907/2021]

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

43-CPGoyal/-

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