Dhirendra Pratap Singh S/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:4626)
2024 Latest Caselaw 651 Raj/2

Rajasthan High Court

Dhirendra Pratap Singh S/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:4626) on 29 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:4626]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 1029/2024

Dhirendra Pratap Singh S/o Shri Shyamvir Singh, Aged About 30
Years, Resident Of 30, Ekta Vihar Colony, Behind Fci Godowns,
Goverdhan Road, Tehsil And District Bharatpur.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Its Secretary, Education
         Department, Government Secretariat, Jaipur.
2.       Director, Secondary Education, Rajasthan, Bikaner.
3.       District     Education        Officer,      Headquarters,       Secondary
         Education, Bharatpur.
                                                                    ----Respondents

For Petitioner(s) : Mr. Dilip Singh Kurka For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

29/01/2024

1. Counsel for the petitioner submits that the petitioner has

been given appointment by respondent-Department on the post of

Assistant Teacher Level-I on contract basis and was given posting

at Mahatma Gandhi Government School, Gopalgarh (Pahadi)

District Bharatpur. The grievance of the petitioner is that the

father of the petitioner is facing disability due to severe disease of

Parkinson and therefore petitioner is required to attend his father

regularly but because he has been posted at a far place, he is

unable to attend his father.

[2024:RJ-JP:4626] (2 of 2) [CW-1029/2024]

2. Prayer made in this writ petition by the petitioner is that he

may be posted at nearby place so that he may attend his father

properly.

3. After arguing at some length counsel for the petitioner made

a limited prayer that the petitioner may be permitted to make a

representation to the competent respondent-authority for his

posting at nearby place.

4. In view of the limited prayer made by counsel for the

petitioner, this writ petition is disposed of with liberty to the

petitioner to make a representation to the competent respondent-

authority in regard to the prayer made in this present petition.

5. Since the main petition has been disposed of, the stay

application and all pending application/s, if any, also stand

disposed of.

(GANESH RAM MEENA),J

DIVYA SAINI /33

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