Laxmi Devi Jat vs The State Of Rajasthan ...
2026 Latest Caselaw 4040 Raj

Rajasthan High Court - Jodhpur

Laxmi Devi Jat vs The State Of Rajasthan ... on 17 March, 2026

[2026:RJ-JD:12611]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2519/2026

Laxmi Devi Jat W/o Sh. Om Prakash, Aged About 48 Years,
Resident Of Maliyon Ka Bas, Ladnun, Dist. Nagaur.
                                                                       ----Petitioner
                                       Versus
1.        The   State      Of     Rajasthan,         Through        The     Secretary,
          Department Of Education, Government Of Rajasthan,
          Jaipur.
2.        The Director, Secondary Education, Bikaner.
                                                                    ----Respondents


For Petitioner(s)            :     Ms Ayushi Solanki
For Respondent(s)            :     Mr. Sajjan Singh Rathore, AAGp



            HON'BLE MR. JUSTICE SANJEET PUROHIT

Order

17/03/2026

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

petitioner submits that he does not wish to press the present writ

petition on merits. However, he contends that the case involves

peculiar facts, inasmuch as, vide order dated 10.01.2026 (Annex.

1), the petitioner has been transferred from Shri Jagannath

Tapriya Government Senior Secondary School, Jaswantgarh,

Didwana-Kuchaman, to Government Senior Secondary School,

Sahrawada, Kota, without any special circumstances and in the

midst of the academic session.

2. It is further submitted that the petitioner's children are

presently studying in Classes V and X, and their examinations,

including board examinations, are imminent. Despite this, the

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[2026:RJ-JD:12611] (2 of 2) [CW-2519/2026]

petitioner has been transferred to a place approximately 450 km

away from her present place of posting.

3. In these peculiar circumstances, petitioner seeks a direction

to be issued to the respondent authorities to consider her

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.

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

of with the liberty to petitioner to move appropriate

representation within a period of 07 days, specifying all her

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

Bikaner.

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

in an objective manner, taking into account the contents of the

representation of petitioner and shall also explore possibilities by

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

lying vacant.

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

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

representation.

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

stands disposed of.

(SANJEET PUROHIT),J 78-JatinS/-

(Uploaded on 17/03/2026 at 07:26:54 PM)

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