SANTOSH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 20/12/2018 (Annexure-12) passed by the District Education Officer, Elementary, Bikaner whereby, the representation made by the petitioner has been rejected.

(2.) The petitioner was relieved by order dtd. 27/9/2018 (Annexure-10) for the office of District Education Officer, Secondary, Bikaner.

(3.) Aggrieved by the same, the petitioner filed writ petition before this Court which was decided on 4/10/2018 (Annexure-11), leaving it open to the petitioner to pursue her representation with the authorities. By impugned order dtd. 20/12/2018, the District Education Officer, Primary Education, Bikaner came to the conclusion that the petitioner has not been promoted so far and is continuing to work on the post of Teacher Grade-III and consequently, accorded posting order to the petitioner.