Rajasthan High Court - Jaipur
Manish Kumar Sharma Son Of Shri Ram ... vs State Of Rajasthan on 1 August, 2019
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 9703/2019
1. Manish Kumar Sharma Son Of Shri Ram Prakash Sharma,
Aged About 22 Years, By Caste Sharma, Resident Of
Village And Post Chunapura, Tehsil Saipau, District
Dholpur (Raj.)
2. Jitendra Kumar Sharma Son Of Shri Ram Babu Sharma,
Aged About 36 Years, By Caste Sharma, Resident Of
Village And Post Pathak Mohalla, Panchgaon, Tehsil
Dholpur, District Dholpur (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary, Rural
Development And Panchayatiraj Department, Govt.
Secretariat, Jaipur (Raj.)
2. Principal Secretary, Education Department, Govt.
Secretariat, Jaipur (Raj.).
3. The Director Secondary Education, Bikaner (Raj.)
4. The Director Elementary Education, Bikaner (Raj.)
5. Chief Executive Officer, Zila Parishad, Barmer (Raj.)
6. Chief Executive Officer, Zila Parishad, Dholpur (Raj.)
7. District Elementary Education Officer, Barmer, District
Barmer (Raj.)
8. District Education Officer, Secondary Education, Barmer,
District Barmer (Raj.)
9. District Elementary Education Officer, Dholpur, District
Dholpur (Raj.)
10. District Education Officer, Secondary Education, Dholpur,
District Dholpur (Raj.)
----Respondents
For Petitioner(s) : Ms.Komal Giri Goswami For Respondent(s) :
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order (Downloaded on 29/08/2019 at 09:57:21 PM) (2 of 2) [CW-9703/2019] 01/08/2019 The instant writ petition has been filed by the petitioners for giving them posting on the basis of merit and a direction is also sought to post the petitioners against any vacant post in District Dholpur.
Learned counsel submitted that liberty may be granted to the petitioners to approach the respondents by way of filing representation with regard to their grievances for placing them in District Dholpur as per merit-cum-preference.
Learned counsel places reliance on the order dated 2 nd July, 2019 passed by the Coordinate Bench of this Court in SB Civil Writ Petition No.8936/2019 (Nirmala Choudhary Vs. State of Rajasthan & Anr.).
This Court finds that straightway direction of posting of the petitioners cannot be granted, however, the petitioners are given liberty to approach the respondents by way of filing representation with regard to their grievances for appropriate posting as per merit-cum-preference.
In case, the petitioners file representation, the respondent No.4 - The Director, Elementary Education, Bikaner (Raj.) is directed to decide the representation by a speaking and reasoned order in expeditious manner.
With the aforesaid directions, the present writ petition stands disposed of.
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