Rajasthan High Court - Jaipur
Deeksha Dubey D/O Jagdish Dubey vs The State Of Rajasthan ... on 18 December, 2025
[2025:RJ-JP:51272]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 19999/2025
Deeksha Dubey D/o Jagdish Dubey, Aged About 31 Years, R/o
Kamla Colony, Behind Canara Bank, Bari Road, Dholpur,
Rajasthan. (Roll No. 129915)
----Petitioner
Versus
1. The State Of Rajasthan, Through Principal Secretary,
School Education Department, Govt. Secretariat,
Rajasthan, Jaipur.
2. The Director, Secondary Education, Rajasthan, Bikaner.
3. The District Education Officer (Secondary Education)
Headquarter, Jhalawar.
----Respondents
For Petitioner(s) : Mr. Ram Pratap Saini
For Respondent(s) :
HON'BLE MR. JUSTICE ASHOK KUMAR JAIN
Order
18/12/2025
1. This writ petition has been filed by the petitioner with the
following prayer:-
"It is therefore, most respectfully prayed that
this Hon'ble court may very graciously be
pleased to accept and allow this writ petition,
call for the relevant record in the present
matter and:
i. By an appropriate writ, order or direction in
the nature thereof thereby, the Respondents
may kindly be directed to change place of
posting of petitioner from District Jhalawar to
District Dholpur on the post of Basic Computer
Instructor considering the fact that the
petitioner is a disabled girl.
ii. By an appropriate writ order or direction in
the nature thereof thereby directs the
respondents to give posting to the petitioner in
District Dholpur on the post of Basic Computer
Instructor on a vacant post.
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[2025:RJ-JP:51272] (2 of 2) [CW-19999/2025]
iii. Any other order or direction which this
Hon'ble Court may deem fit, just and proper in
the facts and circumstances of the case may
also be passed in favour of the Petitioner.."
2. During course of arguments, learned counsel for petitioner
submits that the petitioner may be granted permission to file an appropriate representation before the respondents- Authority to consider and resolve her grievances.
3. Considered the grievance raised herein, the petitioner is given a liberty to submit a representation to the respondents-Authority within a period of 30 days raising all grounds and the respondents-Authority are directed to consider and decide the representation after enquiry about grievances, raised by the petitioner but with a reasoned and speaking order within a period of 30 days from date of receipt of representation. After the decision, the respondents are under an obligation to communicate the decision to the petitioner either by way of speed post or through E-mail, if petitioner has provided E-mail in her representation. If the petitioner is still aggrieved, she is at liberty to approach this Court with fresh petition.
4. With the aforesaid directions, the present writ petition with pending application, if any, stands disposed of.
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