PRIYANKA OJHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the orders dtd. 22/8/2018 (Annex.5), 23/8/2018 (Annex.6) and 7/9/2018 (Annex.7), whereby, on account of reshuffling, the petitioner was allotted district Tonk, she was called for counselling and has been relieved, respectively.

(2.) It is inter alia indicated in the writ petition that the petitioner was selected as Teacher Gr.III pursuant to the recruitment, 2016, and was allotted district Bhilwara and posted at a school vide Annex.1 on 28.3.2018, though district Tonk was her higher preference.

(3.) As the petitioner was posted at district Bhilwara, her husband, who is also a Government servant, got himself transferred within the same division i.e. at Ajmer place near to Bhilwara and on account of transfer at his request, he was given bottom seniority at Ajmer.