JYOTI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dated 10.06.2019 (Annexure-2) and order dated 24.07.2019 (Annexure-8), whereby, the petitioner has been subjected to transfer and the representation made by the petitioner has been rejected by the respondents, respectively.

(2.) It is, inter alia, submitted by Learned counsel for the petitioner that the circumstances of the petitioner are too tough, wherein her child is suffering from disability and is undergoing school education at the place of present posting, however, the petitioner has been subjected to transfer by the respondents, which would result in disturbance in the studies of the child, who cannot undertake the similar studies at the place of posting and, therefore, the order impugned deserves to be quashed and set aside.

(3.) During pendency of the writ petition, the respondents were directed to explore the possibility of according appointment to the petitioner at any of the Schools, as indicated in the representation, to which, a response has been given by the respondents, inter alia, indicating that none of the posts are vacant and/or appointment at one School cannot be accorded to the petitioner, as the same being English medium school.