SONIYA BURDAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is filed by the original petitioner to challenge the judgment of the learned Single Judge dtd. 2/12/2021. The petitioner was selected for the post of PTI Grade-II by the State Government. She was appointed in Jhunjhunu district. It appears that the select list was reshuffled on account of litigation and consequent Court orders. The State Government thereupon issued a circular dtd. 10/6/2021 to give effect to the reshuffling of the select list. Paragraph 2 of the circular specifies that only those candidates, who on account of such reshuffle are being included in the select list, would be called for counselling for allotment of appropriate district. This counselling would not be necessary for the PTI already appointed. Some aggrieved persons filed Civil Writ Petition No.7730/2021. The learned Single Judge disposed of the said petition on 10/8/2021 permitting those petitioners to make a representation to the authorities. Reference was made to a decision rendered at Jaipur Bench in the case of Reena vs. State of Rajasthan and others (S.B. Civil Writ Petition No.7617/2020, decided on 16/10/2020), in which referring to the decision of this Court in the case of Nirmla Jat vs. State of Rajasthan (S.B. Civil Writ Petition No.5753/2020, decided on 14/9/2020) was made.

(2.) The authorities thereupon issued a fresh circular dtd. 12/10/2021 in which it was decided that those representations in which the request for movement within district are made, may be considered. However, the request for inter-district transfers would not be accepted. The petitioner thereupon approached the High Court by filing Civil Writ Petition No.16316/2021 and contended that less meritorious persons have been accommodated in Alwar district, whereas she is sent to Jhunjhunu. The learned Single Judge dismissed the writ petition making following observations:

(3.) The petitioner has challenged the said judgment in the present appeal.