SHIMLA PAREEK Vs. STATE AND ORS.

JUDGEMENT

(1.) BY an order dated 26.9.2010, the Petitioner Teacher was transferred from Government Primary School Gancha Basti, Ward No. 6, Shahpura, District Bhilwara to Government Primary School, Khedi Khurd First, Shahpura, Bhilwara. In the order aforesaid, the transfer of the Petitioner was shown at her own request.

(2.) BEING aggrieved by order of transfer, the Petitioner preferred an appeal before Rajasthan Civil Service Appellate Tribunal, Jaipur and that came to be disposed of on 29.10.2010. The learned Tribunal directed the Petitioner to submit representation to the authority competent and the authority competent was directed to consider and decide the representation within the period of two months. Accordingly, a representation submitted by the Petitioner came to be disposed of by the District Education Officer (Elementary), Department of Education, Bhilwara on 15.12.2010. The District Education Officer allowed the joining time and travelling allowance to the Petitioner with an assertion that her transfer was made in an administrative exigency. Being aggrieved by the order dated 15.12.2010, this petition for writ is preferred.

(3.) HEARD learned Counsel for the Petitioner.