Ajay Rastogi, J. - (1.) COUNSEL submits that the Petitioner was appointed as Primary School Teacher against the vacancies reserved for widow quota on 24/01/1991 with stipulation that she has to qualify the training within three years and the Petitioner qualified her STC (Teachers Training) in September, 1996 but despite being eligible after qualifying the training, neither her services have been regularized nor the benefit of selection scale or fixation under the revised pay scale or the regular increments has been released so far.
(2.) IT appears that letter was sent from the office of the District Education Officer (Secondary), Kota on 10th March, 2009 apprising the authority with her grievance but no final decision has been taken by the department so far and for redressel of her grievance she has pursued at all stages. Once the Petitioner has qualified the training and became eligible to hold the post of Teacher under the Rajasthan Education Subordinate Service Rules, 1971 that makes her eligible for regularization of service and other service benefits of which reference has been made supra. However, without going into merits of the matter any further, this Court considers it appropriate that if a representation is made by the Petitioner apprising her grievance to the authority concerned, the authority may examine and decide by passing a speaking orders within two months thereafter communicating the decision to the Petitioner. The Petitioner, if still finds herself aggrieved by the communication made, will be free to avail remedy available under the law.
(3.) WITH these directions/observations, the writ petition stands disposed of.;