MUKULIKA SHARMA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-7-85
HIGH COURT OF RAJASTHAN
Decided on July 22,2020

Mukulika Sharma Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Vide order dated 13.09.2019, the petitioners were transferred from District Jhunjhunu to either Jaisalmer or Barmer. Learned counsel appearing on behalf of petitioners submitted that petitioner Nos. 1,7 and 9 being female candidates, the respondents may be directed to consider their case sympathetically and post them at Jhunjhunu and if not possible at Jhunjhunu, then at a nearby district.
(2.) Learned AAG strongly opposed the contentions made by counsel for the petitioner.
(3.) In that view of the matter, the respondent No.2- Director Secondary Education (Rajasthan), Bikaner is directed to sympathetically consider case of petitioner Nos. 1,7 and 9 keeping in mind the distance. List again on 05.08.2020.;


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