GEETA SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against disposal of the representation made by the respondents pursuant to the order passed in the case of 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 raised certain aspects including the personal physical difficulties and sought that she be not subjected to set-up change under Rule 6D of the Rules of 1971. The respondents by order dtd. 22/7/2019 (Annex.3), indicating several reasons in general, rejected the representation made by the petitioner.

(3.) Learned counsel for the petitioner made submissions that rejection of petitioner's representation was not justified and therefore, the order impugned deserves to be quashed and setaside.