SUNITA BHATNAGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 14/8/2019 (Annex.8), whereby the representation made by the petitioner has been rejected and order dtd. 21/8/2019 (Annex.9), whereby the petitioner has been relieved pursuant to the order of transfer dtd. 18/9/2018 (Annex.1).

(2.) It is, inter-alia, indicated in the writ petition that the petitioner was subjected to transfer under Rule 6D of the Rules of 1971 by order dtd. 18/9/2018 (Annex.1). Feeling aggrieved, the petitioner filed SBCWP No. 15057/2018, wherein the order dtd. 11/10/2018 was passed by the Court, whereby the petitioner was accorded opportunity to make a representation with the respondents. On the representation being made by the petitioner pursuant to the order dtd. 11/10/2018, order dtd. 26/10/2018 (Annex.6) was passed, inter-alia, directing as under:-

(3.) SBCWP No. 15057/2018 filed by the petitioner came to be decided by order dtd. 25/7/2019 in bunch of cases led by Anil Lamba v. The State of Rajasthan and Ors. : S.B.C.W.P. No. 14586/2018, wherein for the petitioner's category as indicated in Schedule 'C', the petitioners were directed to file a fresh representation and the respondents were directed to decide pending representation / fresh representation to be filed by the petitioners.