ASHALATA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dtd. 10/7/2019 (Annexure-4), whereby, petitioner has been ordered to be relieved pursuant to the order dtd. 14/6/2019.

(2.) It is, inter alia, submitted by learned counsel for the petitioner that after passing of the orders dtd. 11/6/2019 and 14/6/2010, whereby, petitioner was transferred from elementary education to secondary education, the petitioner filed writ petition before this Court, which came to be decided by order dtd. 21/6/2019 in matters led by Gena Ram Choudhary v. State of Rajasthan and Ors. : S.B.C.W.P. No. 8085/2019, whereby, order dtd. 14/6/2019 was quashed and set aside by this Court leaving it open for the petitioner to approach the respondents by way of representation.

(3.) It is submitted that the order impugned has been passed by indicating that as Teachers like petitioner have not filed representations and, therefore, pursuant to the order dtd. 14/6/2019 they be relieved.