DEVENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Sushil Solanki, learned counsel for the petitioner submits that many candidates less meritorious than the petitioner have been given posting in District Hanumangarh, whereas petitioner despite being higher rank merit and having selected the option of posting at District Hanumangarh, has not been given posting in District Hanumangarh.

(2.) During the course of submission, it has been pointed out that on 09.11.2019, the petitioner has already moved a representation before the Director, Elementary Education in this regard.

(3.) Without going into the merit of the case, this Court deems it appropriate and hence disposes of the present writ petition with the direction to the respondent - Director, Elementary Education to decide petitioner's representation, within a period of four weeks from placing of the certified copy of the order instant.