Anuradha Jinger vs State Of Rajasthan
2021 Latest Caselaw 7675 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4804/2021

Anuradha Jinger W/o Anil Kumar Kachhawa, Aged About 43 Years, C-2, Bajrang Square, Behind Ryan International School, Goverdhan Vilas, Section-14, District Udaipur, Rajasthan.

----Petitioner Versus

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

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

3. The District Education Officer (Headquarter), Secondary Education, Udaipur, District Udaipur, Rajasthan.

4. Satish Chandra Jain, Principal, Shri Keshariyaji Government Senior Secondary School, Panchayat Samiti Rishabhdeo, District Udaipur, Rajasthan.

                                                                    ----Respondents


For Petitioner(s)            :    Mr. Kailash Jangid
For Respondent(s)            :



                        JUSTICE DINESH MEHTA

                                   Judgment

18/03/2021

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

(2 of 2) [CW-4804/2021]

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

227-CPGoyal/-

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