Rajasthan High Court - Jodhpur
Chandra Prakash vs State & Ors on 23 September, 2016
Author: Jaishree Thakur
Bench: Jaishree Thakur
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
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CIVIL WRIT (CW) No. 10914 of 2016
PETITIONER:
Chandra Prakash S/o Shri Kanheya Lal, aged about 42
years, resident of Ward No. 4, Srikaranpur, District Sri
Ganganagar.
VERSUS
RESPONDENTS:
1. State of Rajasthan through the Secretary,
Elementary Education, Bikaner.
2. District Education Officer, Elementary Education, Sri
Ganganagar.
3. Block Primary Education Officer, Srikaranpur.
Date of Order : 23.09.2016
HON'BLE Miss JAISHREE THAKUR,J.
Mr. CS Kotwani, for the petitioner
ORDER
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Heard.
It is contended that the petitioner being disabled having 45 percent of blindness, has been transferred to a place which is not very convenient to reach. The name of the petitioner was reflected in the list prepared for counseling at serial No. 4 and against his name, it was mentioned that he was suffering from a disability. However, no heed was paid to his disability while issuing the transfer/ posting orders.
Counsel for the petitioner contends that after the transfer order was issued, a representation was immediately preferred. However, the same has not been decided as yet.
By way of this writ petition, a limited prayer is made that the petitioner who is suffering with 45 percent disability (vision) be posted at a convenient place.
In view of the limited prayer made, the instant writ petition is disposed of with a direction that in case the petitioner submits a fresh representation along with the certified copy of the order, the same be considered and decided by passing a speaking order preferably within a period of four weeks on the receipt of the same.
( JAISHREE THAKUR ),J.
CK Mishra