ANITA SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This intra court appeal is directed against order dated 4.9.19 passed by the learned Single Judge of this court, dismissing the writ petition preferred by the appellant against the orders dated 10.6.19 and 20.8.19 issued by District Education Officer (Headquarter), Secondary Education, Sriganganagar. By order dated 10.6.19, the appellant was subjected to change in set up and vide order dated 20.8.19 the representation made by her, has been rejected.

(2.) The appellant holding the post of Teacher Gr. III posted at Government Upper Primary School (GUPS), Kedar Basti, Sriganganagar, was subjected to procedure under Rule 6D of Rajasthan Educational Subordinate Service Rules, 1971 (for short "the Rules"), vide order dated 10.6.19 issued by the District Education Officer (Headquarter), Secondary Education, Sriganganagar and posted at Government Senior Secondary School, 2RB, Padampur.

(3.) Aggrieved by the order, the appellant preferred Writ Petition No. 8269/19, which was decided alongwith yet another writ petition Gena Ram Choudhary v. State of Rajasthan and Ors.: SBCWP No. 8085/19, by the learned Single Judge of this court vide order dated 21.6.19, whereby the order dated 10.6.19 was quashed and the respondents were directed to decide the representation made by the appellant and pass a fresh order. The representation made was rejected by order dated 5.7.19, however, the writ petition preferred by the appellant aggrieved thereby, was allowed by the learned Single Judge of this court vide order dated 23.7.19 on account of the order dated 5.7.19 being a non speaking order and the respondents were directed to decide the representation by passing order afresh.