Amita vs State Of Rajasthan (2026:Rj-Jd:12394)
2026 Latest Caselaw 4003 Raj

Rajasthan High Court - Jodhpur

Amita vs State Of Rajasthan (2026:Rj-Jd:12394) on 16 March, 2026

[2026:RJ-JD:12394]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4568/2026

Amita W/o Jagdish Chandra Raheja, Aged About 58 Years, R/o H.
N. B-17, Ridhi Sidhi-2, Sriganganagar, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, To Be Served Through Secretary,
         Secondary     Education         Department,             Government    Of
         Rajasthan, Jaipur
2.       Director, Secondary Education, Bikaner
3.       District Education Officer (Hq), Secondary Education
         Sriganganagar.
4.       The Principal, Government Girls Senior Secondary School,
         Matka Chowk, Ganganagar
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Rajiv Purohit
For Respondent(s)         :     Mr. Sajjan Singh Rathore



            HON'BLE MR. JUSTICE SANJEET PUROHIT

Order

16/03/2026

1. After arguing for some time, learned counsel for the

petitioner does not want to press the present writ petition on

merits, however, submits that the present writ petition involves

peculiar facts that the petitioner is due for retirement in one year

five months and recently undergone spinal surgery and her

husband has also undergone surgery in the recent time and

petitioner has been transferred 500 Km away from present place

of posting.

2. In these peculiar circumstances, petitioner seeks a direction

to be issued to the respondent authorities to consider her

(Uploaded on 16/03/2026 at 07:30:39 PM)

[2026:RJ-JD:12394] (2 of 2) [CW-4568/2026]

representation in a sympathetic manner for cancelling transfer

order of petitioner or for transferring petitioner to a nearest place

of posting, if same posts are still lying vacant.

3. In these circumstances, the present writ petition is disposed

of with the liberty to petitioner to move appropriate

representation within a period of 7 days specifying all her ground,

before the respondent No.2-Director, Secondary Education,

Bikaner.

4. Respondent No. 2 is expected to consider said representation

in an objective manner, taking into account factum of age and

medical conditions of petitioner, and shall also explore possibilities

by posting the petitioner at a nearer place, if the same posts are

still lying vacant.

5. The representation of the petitioner shall be decided by a

speaking within a period of 15 days from the receipt of such

representation.

6. Stay application and all other pending applications, if any,

stands disposed of.

(SANJEET PUROHIT),J 214-JatinS/-

(Uploaded on 16/03/2026 at 07:30:39 PM)

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