SARITA DIXIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner assailing the legality and validity of the order dtd. 30/9/2021 passed by the official respondents whereby the petitioner was transferred from Government Senior Secondary School, Bhakrota, Jaipur to Government Senior Secondary School, Tholai, Jaipur as also the judgment dtd. 1/12/2021 whereby the appeal no. 4688/2021 preferred by her against the order dtd. 30/9/2021 was disposed of by the Rajasthan Civil Services Appellate Tribunal, Jaipur (for brevity "the learned Tribunal") as well as the order dtd. 31/12/2021 whereby review petition filed by her, has been dismissed.

(2.) A perusal of the order dtd. 1/12/2021 reveals that the appeal filed by the appellant/petitioner against the transfer order dtd. 30/9/2021 has been disposed of by the learned Tribunal directing her to submit a representation whereupon, the official respondents have been enjoined upon to decide the same within a period of 30 days thereafter vide speaking order. Review petition filed by her has also been dismissed by the learned Tribunal vide order dtd. 31/12/2021.

(3.) A co-ordinate Bench of this Court in case of Manoj Kumar Jain v. State of Rajasthan and Ors., SBCWP No. 12557/2021 vide judgment dtd. 21/9/2021, held as under: