VINIT CHARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed with the prayer that the representation of the petitioner (Annex.5) may be decided by the respondents and the respondents may be directed to consider the transfer/posting of the petitioner near his hometown i.e. Chittorgarh on any vacant posts.

(3.) Briefly, the facts of the case are that the petitioner being Physically Handicapped Person and having the requisite qualification for appointment on the post of Teacher Grade III Level I applied for the said post. On 02/05/2022, the petitioner got selected on the said post and was posted in District Jalore as per his merit position and preference given by him at the time of appointment. The petitioner, who himself is suffering from 60% Locomotor disability in both the legs is not able to walk properly and had to take the support of wheelchair, is having one younger sister who is also suffering from Locomotor Disability in both her legs. Besides his younger sister, the petitioner's mother is also suffering from multiple ailments. Father of the petitioner died in the year 2018. In short, the family is solely dependent upon the petitioner for their bread and butter and is in crisis situation having suffered disabilities to a great extent. In these circumstances, the petitioner submitted number of representations to the respondents but nothing was heard. Therefore, the petitioner earlier approached this Court by filing a writ petition being SBCWP No.8411/2022 which was disposed of on 28/06/2022 directing the respondents to decide the representation of the petitioner taking into consideration the category of the petitioner i.e. Physically handicapped and other circulars on the subject but till date, no order has been passed by the respondents. Hence, this writ petition.