MEERA DEWASI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 6/7/2019 (Annex.11) passed by the District Education Officer, H.Q. Secondary, Jalore, whereby, the petitioner has been transferred from primary education to secondary education and has been posted at Khara (Sanchore).

(2.) Earlier when the orders were passed by the respondents subjecting the petitioner to set up change under Rule 6D by order dtd. 14/6/2019, the petitioner approached this Court by filing writ petition which was decided in matters led by Gena Ram Choudhary v. State of Rajasthan and Ors.: 8085/2019, decided on 21/6/2019, leaving it open for the petitioner to file a representation before the respondents.

(3.) Pursuant thereto, the petitioner made a representation (Annex.8) inter alia reiterating the fact that he has already been subjected to set up change under Rule 6D and, therefore, order again in this regard cannot be passed.