MANJU DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved by dismissal of the representation by the respondents filed by the petitioner pursuant to the order in Gena Ram Choudhary v. State of Raj. and Ors.: SBCW No. 8085/2019, decided on 21/6/2019.

(2.) In the representation made by the petitioner, the petitioner indicated that her husband was posted at Padampur and, therefore, she may be permitted to remain posted at Padampur.

(3.) The petitioner also indicated certain vacant positions and submitted that the same were not shown during counselling and, therefore, the petitioner may be accommodated at any of the said vacant positions.