Nidhi Sharma vs The State Of Rajasthan
2021 Latest Caselaw 17930 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15873/2018

Nidhi Sharma D/o Omprakash Sharma, Aged About 34 Years, W/o Sanjay Mishra, By Caste Brahman, R/o House No. D-112, Sushant City, Village Bhakrasani, Tehsil Luni, District Jodhpur (Raj.).

----Petitioner Versus

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

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

3. The District Elementary Education Officer, Bikaner.

4. The Peeo Cum Principal, Government Senior Secondary School, Surpura, Nokha, District Bikaner (Raj.).

5. The Headmaster, Government Gangabal, Upper Primary School, Bikaner (Raj.).

6. The Registrar, Rajasthan Civil Services Appellate Tribunal, Jodhpur (Raj.)

----Respondents

For Petitioner(s) : Mr. Awar Dan Ujjwal For Respondent(s) : Mr. Hargovind Chanda for Mr. KK Bissa

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/11/2021

Learned counsel for the petitioner has submitted that the

petitioner would be satisfied if the respondents are directed to

consider her request of transfer at any other school of District

Bikaner, except the Government Upper Primary School Surpura

Badawas, Nokha. It is further submitted that due to some dispute,

she has filed a criminal compliant against some of the villagers of

(2 of 2) [CW-15873/2018]

village Supura Badawas, as such, they are having grudge against

her and in such circumstances, she cannot discharge her duties

properly at the Government Upper Primary School Surpura

Badawas, Nokha, therefore, she may be transferred at any other

place, except at the above referred school.

Learned counsel appearing for the respondents has

submitted that the respondents will consider the case of the

petitioner and thereafter shall pass necessary order to transfer her

at any other place, except the Government Upper Primary School,

Surpura Badawas Nokha within a period of one month from today.

In view of the above, the respondent No.2 is directed to

transfer the petitioner at any other Primary or Upper Primary

School of Distict Bikaner within a period of one month from today

except Government Upper Primary School, Surpura Badawas

Nokha.

Till her transfer at any other school except the Government

Upper Primary School, Surpura Badawas Nokha, the petitioner

will continue to work at the place where she is working at present.

With these observations, this writ petition is disposed of.

(VIJAY BISHNOI),J

22-mohit/-

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