Rajasthan High Court - Jodhpur
Tarun Lata Sharma vs State & Ors on 28 July, 2008
Author: Govind Mathur
Bench: Govind Mathur
1
S.B.CIVIL WRIT PETITION NO.5150/2008
Tarun Lata Sharma Vs. State of Raj. & Ors.
Date of Order :: 28.7.2008
HON'BLE MR. JUSTICE GOVIND MATHUR
Mr. Pramendra Bohra, for the petitioner.
...
By the order dated 16.6.2008 the petitioner has been transferred from Government Senior Secondary School, Goga Gate, Bikaner to Government Secondary School, Rasisar, Bikaner. The contention of the petitioner is that she is suffering from serious cardiac ailments and also with certain other ailments and it is not possible for her to move outside Bikaner. The petitioner, before approaching this Court, also submitted a representation to the respondents through Principal of the School where she was working but of no consequence.
I do not consider it appropriate to interfere with the order of transfer, however, the petitioner if is having personal inconvenience due to the ailments, she may approach the District Education Officer (Secondary), Bikaner for redressal of her grievance. If she submits any representation giving necessary details about her impediments in making compliance of the order of transfer by 4.8.2008, the District Education Officer shall consider and decide the same by 11.8.2008.
The petition for writ is disposed of with the observations above.
(GOVIND MATHUR), J.
Jgoyal'