Rajasthan High Court: The Bench of Arun Bhansali, J., disposed of a petition with the direction to the petitioner to approach the school authority with the required representation in a matter relating to her posting before approaching the Court.
The present writ petition was filed by the petitioner aggrieved against the order dated 08-05-2018 passed by the respondents, whereby the petitioner had been posted at a particular school indicated in the order. After the order of posting, the petitioner made representation for being posted at a school where the posts were still vacant. However, the respondents did not pass any order on the said representation. It was submitted by the counsel for the petitioner, Vikram Singh, that the petitioner should be permitted to file a fresh detailed representation and the respondents should be directed to decide the said representation expeditiously.
The Court directed that the petitioner may approach the respondents with appropriate representation mentioning all the facts & raising her grievances. In case, the petitioner still had any grievance qua the disposal of the representation, she is free to take appropriate proceedings in accordance with law. [Tahir Husain v. State of Rajasthan, 2019 SCC OnLine Raj 233, Order dated 12-03-2019]
