NARENDRA SINGH BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner having been appointed as PTI Grade II, wants his posting in Ajmer Division, since his wife was working as Teacher Grade III in Nagaur, which comes in the Ajmer division. The representation made by the petitioner in pursuance of the earlier order passed by this Court while deciding earlier writ petition being SBCWP No. 13005/2013 - Narendra Singh Vs. State of Rajasthan & Ors., on 19.11.2013, came to be rejected by the Director, Secondary Education, Bikaner vide the impugned order (Annex. 7) dated 04.04.2014. Hence, the present writ petition has again been filed by the petitioner.

(2.) LEARNED counsel for the petitioner pointed out that in the Transferring/Posting order (Annex. 8) dated 29.06.2013, the persons at Serial No. 21 - Ram Niwas S/o Dhudaram having Merit position at 125 has been posted at Nagaur, within Ajmer division and so also the person at Serial No. 42 viz. Kavita Meena W/o Gopal Lal Meena, at Merit No. 238, has been given posting at Shyamgarh, Kuchaman (Nagaur) in Ajmer division, however, the petitioner's representation for posting in Ajmer Division was wrongly rejected by the said respondent without considering these specific cases. Therefore, the petitioner's representation deserves to be reconsidered by the said respondent.

(3.) IN these circumstances, the present writ petition is disposed of with a liberty and direction to the petitioner to file fresh representation to the said respondent pointing out these specific instances and the said respondent is expected to pass fresh orders expeditiously, while again considering the specific submissions of the petitioner.