SARASWATI BOHRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dated 28.08.2019 (Annex.5), whereby the petitioner has been subjected to transfer at Dhanari Kalan, Bawadi, Jodhpur.

(2.) The petitioner was subjected to set-up change by order dated 11.06.2019, the order dated 11.06.2019 was modified by order dated 14.06.2019 by indicating that the petitioner was being transferred from Primary set-up to Secondary set-up. The said orders dated 11.06.2019 and 14.06.2019 were subjected to challenge by filing writ petition before this Court. The writ petition was decided alongwith Gena Ram Choudhary v. State of Raj. and Ors.: SBCW No. 8085/2019, decided on 21.06.2019. The order dated 14.06.2019 was quashed and it was left open for the petitioners to make a representation to the respondents and/or for the respondents to pass a fresh order. Pursuant to the said order dated 21.06.2019, the petitioner did not file a representation, however, the respondents reiterating the order dated 14.06.2019 by order dated 10.07.2019 and required the petitioner to join at the transferred post. The said order dated 10.07.2019 was challenged before this Court by filing writ petition, wherein the order was stayed.

(3.) During pendency of the writ petition, the respondents amended the order dated 10.07.2019 by order dated 19.07.2019 resulting in the effect of order dated 10.07.2019, qua the petitioner coming to an end.