Rajasthan High Court - Jodhpur
Chena Ram Choudhary vs State Of Rajasthan on 11 October, 2018
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ No. 14580/2018
Satya Prasan Singh
----Petitioner
Versus
State Of Rajasthan & Ors.
----Respondents
Connected With
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For Petitioner(s) : Mr. Mahaveer Singh, Mr. J.S. Khichi,
Mr. Ramawatar Singh, Mr. Hanuman
Singh, Ms. Varsha Missa,
Mr. Pramendra Bohra, Mr. V.R.
Choudhary, Mr. J.S. Bhaleria,
Mr. Shambhoo Singh, Mr. Sushil
Solanki, Mr. B.S. Deora, Mr. H.D.
Charan, Mr. Sunil Purohit, Mr. M.S.
Godara, Mr. Vikas Bijarnia, Mr. L.S.
Jodha, Mr. T.S. Ambalal, Mr. B.S.
Tanwar, Mr. Ratish Bhatnagar, Mr. N.S.
Arha, Mr. Shree Kant Verma,
Mr. Akhilesh Rajpurohit, Mr. Rajesh
Shah, Mr. Ramesh Kumar, Mr. R.C.
Joshi, Mr. Vinod Choudhary,
Mr. Mahaveer Bishnoi, Mr. H.K.
Choudhary, Mr. S.S. Nirban,
Mr. Sukesh Bhati, Mr. C.S. Kotwani,
Mr. R.S. Saluja, Ms. Anjana Jawa,
Mr. Praveen Mohan Vyas, Mr. Rajendra
Kataria, Mr. Ram Dev Potalia,
Mr. Himmat Jagga, Mr. Raghvendra
Mundel, Mr. Rakesh Matoria,
Mr. Kailash Jangid, Mr. C.P. Trivedi,
Mr.Avinash Acharya, Mr. Mrigraj Singh
Rathore, Mr. Kuldeep Purohit, Mr. Ajay
Kumar Vyas, Mr. Nishant Motsara,
Mr. Rajeev Purohit, Mr. Digvijay Singh
Rathore, Mr. H.S. Sandhu,
Mr. Sangram Singh, Mr. L.R. Punia.
For Respondent(s) : Mr. B.L. Bhati - Govt. Counsel.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 11/10/2018 A preliminary reply has been filed by the Government Counsel, inter alia, indicating that the respondents have the right to absorb, transfer and post the petitioner/s under Rule 6D of the Rules of 1971.
(6 of 7) Further submissions have been made that the respondents have constituted a Committee with the Divisional Joint Director, School Education of the concerned Division, District Education Officer - Head Quarters - Secondary Education of the concerned District, District Education Officer
- Head Quarters, Elementary Education of the concerned District and had afforded time to the petitioner/s, who had grievance qua the posting.
However, a perusal of the order Annexure-R/1 constituting the Committee indicates that the order was passed on 04.10.2018 and time was granted to make representations by 05.10.2018, which grant of time does not appear to be sufficient.
In those circumstances, the petitioner/s, who has/have already filed his/her/their representation before the Committee constituted for the purpose, his/her/their cases as well as other petitioners, who have so far not filed their representations to the respondents, pursuant to the order dated 04.10.2018, may now file his/her/their representation/s with the Committee constituted for the purpose by 22.10.2018 and the respondents would deal with the representation/s appropriately latest by 26.10.2018.
The petitioner/s shall file exhaustive representation/s and the Committee shall ensure that while passing the orders, the grievances raised by the petitioner/s are dealt with appropriately.
(7 of 7) Those petitioner/s, who chose not to raise any grievance by 22.10.2018 before the Committee, in his/her/their case/s the interim order, if any, shall come to an end on 22.10.2018.
The interim orders granted in the cases shall continue till the representation/s is/are decided by the respondents.
In case the petitioner/s is/are not satisfied with the disposal of the representation/s, he/she/they may make an application/s in this regard before the authorities and in his/her/their cases the interim orders shall continue till the next date.
List the writ petition/s before the Court on 01.11.2018.
(ARUN BHANSALI),J A.K. Chouhan/-
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