Sunayana Swarnakar vs State Of Rajasthan (2023:Rj-Jd:41361)
2023 Latest Caselaw 10291 Raj

Citation : 2023 Latest Caselaw 10291 Raj
Judgement Date : 1 December, 2023

Rajasthan High Court - Jodhpur

Sunayana Swarnakar vs State Of Rajasthan (2023:Rj-Jd:41361) on 1 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:41361]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 18508/2023

1.       Sunayana Swarnakar W/o Mayank Kumar Swarnkar, Aged
         About 29 Years, Rameshwar Marriage Garden, Jhareda
         Road, Hindauncity, District Karauli, Rajasthan.
2.       Parwati Sarnkar W/o Sandeep Swarnkar, Aged About 27
         Years,      Ramdas      Ki    Tal,    Hindauncity,         District   Karauli,
         Rajasthan.
3.       Manvendra Singh Tomar S/o Satwant Singh Tomar, Aged
         About 31 Years, 134/1, Jat Patti Peepalheda, Tihariya,
         District Karauli, Rajasthan.
4.       Prithvi Singh S/o Bhanwar Singh, Aged About 28 Years,
         Beda (Banki), Bajna, Hindauncity, Karauli, Rajasthan.
5.       Hitesh Sharma S/o Mahendra Sharma, Aged About 21
         Years, 11, Mangi Pura, Hukmi Khera, District Karauli,
         Rajasthan.
6.       Rashmi Chaudhary D/o Rajendra Chaudhary, Aged About
         24 Years, Vpo Kheda (Jamalpur), Tehsil Hindauncity,
         District Karauli, Rajasthan.
7.       Surendra Singh S/o Kaptan Singh Gurjar, Aged About 25
         Years, Village Bhikki Ka Pura, Tehsil Suroth, District
         Karauli, Rajasthan.
8.       Vishnu Kumar Dagur S/o Ram Kunmar, Aged About 28
         Years, Vpo Cinayata, Tehsil Suroth, District Karauli,
         Rajasthan.
9.       Pushpendra Kalar S/o Visamvhar Dayal, Aged About 38
         Years,      Vpo     Suroth,      Tehsil      Suroth,       District   Karauli,
         Rajasthan.
                                                                       ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         Education, Govt. Of Rajasthan, Secretariat, Jaipur.
2.       The Director, Primary Education, Rajasthan, Bikaner.
3.       The District Education Officer, Primary Education, Karauli.
4.       The      District    Education         Officer,      Primary      Education,
         Gangapurcity.
5.       The Chief Executive Officer, Zila Parishad, Karauli.


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6.        The Chief Executive Officer, Zila Parishad, Gangapurcity.
                                                                     ----Respondents


For Petitioner(s)              :     Mr. Hans Raj Nimbar
For Respondent(s)              :



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

01/12/2023

1. Learned counsel for the petitioners submits that the

controversy involved in the present writ petition is squarely

covered by a judgment rendered by this Court in S.B. Civil Writ

Petition No.13935/2023 (Dashrath Singh & Ors. Vs. State

of Rajasthan & Ors.) decided on 18.09.2023, in the following

terms:-

"1. By way of present writ petition, the petitioners have raised a grievance that at the time of initial appointment, they had chosen District Jalore as their preference and they were accorded posting in such district, however, after creation of District Sanchore as anew district, their area of posting has fallen under District Sanchore. The petitioners want to have their posting in District Jalore.

2. It is the contention of the petitioners that opportunity to fill option forms for changing preferred district have been given to similar employees by the Director, Secondary Education, however, no such opportunity has been given to the petitioners, who want to remain in District Jalore, though their area of posting after creation of District Sanchore falls under Sanchore.

3. The present writ petition is, therefore, disposed of with a direction to the petitioners to file a representation before the Director, Secondary Education along with certified copy of the order instant and requisite documents, including the notification creating District Sanchore as a separate district.

4. In case, any representation along with the certified copy of the order instant is addressed, the Director, Secondary Education shall consider petitioners' representation in accordance with law and call for option

[2023:RJ-JD:41361] (3 of 3) [CW-18508/2023]

from the petitioners within a period of one month from today.

5. 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 be construed to be an order to decide the representation in a particular manner.