Rajasthan High Court - Jodhpur
Smt. Madhu Vyas vs State Of Raj. & Ors on 21 October, 2010
Author: Vineet Kothari
Bench: Vineet Kothari
Item No. 10, DJ/-
SBCWP NO. 9629/2010
Smt. Madhu Vyas Vs. State of Raj. & Ors.
Order dt: 21st October, 2010
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
ORDER
S. B. Civil Writ Petition No. 9629/2010 Smt. Madhu Vyas Vs. State of Raj. & Ors.
DATE OF ORDER ::: 21st October, 2010
PRESENT
HON'BLE DR. JUSTICE VINEET KOTHARI
Mr. Hemant Ballai, for the petitioner.
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1. Heard learned counsel for the petitioner.
2. The petitioner has approached this Court against her transfer from Government Girls Upper Primary School, Alkhasagar Kuan, Fad Bazar, Bikaner to Government Girls Upper Primary School, Jasrasar, Nokha vide order Annex-1 dated 30.09.2010. Against the said transfer order, the petitioner has already submitted a representation before the District Education Officer (Elemenatry), Bikaner on 04.10.2010 (Annex-3), but same has not been decided by said authorities till today.
3. Considering the submissions made at the bar, it is considered expedient to direct the respondents- competent authorities to decide the representation filed by the petitioner by speaking order dealing with the relevant facts and circumstances of Item No. 10, DJ/-
SBCWP NO. 9629/2010Smt. Madhu Vyas Vs. State of Raj. & Ors.
Order dt: 21st October, 2010 2/2 the case and determine all the points raised by the petitioner separately within a period of four weeks from today. It is only after such speaking order is passed and the same is adverse to the petitioner that the petitioner is free to avail her legal remedy.
4. The writ petition is disposed of accordingly. A copy of this order be sent to the respondents forthwith.
(DR. VINEET KOTHARI), J.
DJ/-
10