Monika vs The State of Rajasthan Through the Secretary & Ors

The petitioner by way of filing this petition is claiming the following reliefs :-

It is, therefore, most respectfully prayed that your lordship may graciously be pleased to accept and allow this writ petition and.

(i) By an appropriate writ, order or direction, the respondents may kindly be directed to offer the appointment on the post of Lab

assistant to the petitioner in the district Hanumangarh, specially when the persons less meritorious to her were given appointment in

the district Hanumangarh.

(ii) By an appropriate writ, order or direction, the respondents may kindly be directed to consider his representation annex P/6 and

passed an appropriate order, dealing with the grounds raised in it and pass a speaking order.

(iii) Any other appropriate writ, order or direction which this Hon`ble Court may deem just and proper in the facts and circumstances

of the case may kindly be passed in favour of the petitioners.

At the outset, counsel for the petitioner states that the petitioner should have been given her district of preference i.e. Hanumangarh, Sri

Ganganagar, Churu etc. as per her merit. He, however, states that the petitioner shall be satisfied if her representation is decided by the

respondents by considering the aforesaid issue.

In view of the statement aforesaid, the writ petition is disposed of with a direction to the respondents to consider and decide representation of

the petitioner strictly in accordance with law within a period of sixty days from the date of receipt of certified copy of this order.