High CourtsSingle Bench

Rajendra vs State Of Rajasthan And Ors

Rajasthan High Court · Decided on 18 March 2020 · Citation: (2020) 03 RAJ CK 0128

HON’BLE JUDGES
Vinit Kumar Mathur, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3865 Of 2020
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Judgment

13 paragraphs · 195 words

The present writ petition has been filed by the petitioner aggrieved against order passed by the respondents, whereby, the petitioner has been posted at

a particular School indicated in the order.

After the order of posting, the petitioner made representation for being posted at School where the posts were still vacant. However, the respondents

did not pass any order on the said representation.

It is submitted by learned counsel for the petitioner that the petitioner may be permitted to file a fresh detailed representation and the respondents may

be directed to decide the said representation expeditiously.

In view of the submissions made, the petitioner may approach the respondents by way of filing appropriate representation mentioning all the facts and

raising his grievances. Upon filing the same, it is expected from the respondents to decide the representation most expeditiously preferably within a

period of four weeks from the date the representation is made alongwith copy of this order.

In case, the petitioner has any grievance qua the disposal of the representation, he would be free to take appropriate proceedings in accordance with

law.

The writ petition stands disposed of accordingly.

Stay petition also stands disposed of.