SMT. SANTOSH CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has knocked at the doors of this Court, with a grievance that her request for being posted at her home district has not been heeded to by the respondents, despite clear policy dated 25.9.2013 issued by the State Government.

(2.) The facts within the precincts of petitioner's grievance are that she was appointed as Teacher Grade-III by the State Government in Rajasthan Elementary Education Council(hereinafter referred to as 'the Council'), who vide order dated 19/22.2.2011, was sent on deputation in 'Sarva Shiksha Abhiyan', under the aegis of the Council - respondent no.2.

(3.) The Council issued a policy vide its circular dated 25.2.2011 duly reiterated vide communication dated 26.9.2013, to the effect that all the teachers working under 'Sarva Shiksha Abhiyan' on deputation with Kasturba Gandhi Balika Vidhyalaya, on satisfactory completion of four years' service would be repatriated to their parent department and would be entitled for posting in their home district.