VANDANA VYAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved by order dated 29.09.2019 (Annexure-6), whereby, the petitioner has been transferred from the School at Jhanwar to the School at Sadadi, Lohawat and order dated 01.11.2019 passed by the respondents, whereby, the representation made by the petitioner has been rejected.

(2.) It is, inter alia, submitted by learned counsel for the petitioner that against the order dated 29.09.2019 the petitioner approached this Court by filing S.B.C.W.P. No. 15112/2019, which came to be decided by order dated 14.10.2019, whereby, the petitioner was permitted to withdraw the writ petition with liberty to approach the respondents by way of an appropriate representation.

(3.) The petitioner filed a representation indicating her difficulties including the fact that she was suffering from heart disease, her father-in-law was in coma and that the place of transfer was about 200 kilometers from the place of her residence. The petitioner also pointed out other vacant positions in her representation where she could be adjusted.