VIMLESH CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 10/7/2019 (Annex.3), whereby, the petitioner has been subjected to transfer from primary set up to secondary set up pursuant to the judgment in the case of Gena Ram Choudhary v. State of Rajasthan and Ors.: 8085/2019, decided on 21/6/2019.

(2.) It is inter alia submitted by learned counsel for the petitioner that the petitioner is due to retire within 14 months and her husband is suffering from heart disease and, therefore, the respondents were not justified in rejecting the representation made by the petitioner.

(3.) Learned counsel for the respondents made submissions that the plea raised by the petitioner regarding continuing in the elementary set up could not be accepted and, therefore, her representation has rightly been rejected, which does not call for any interference.