H.R. Panwar, J. - (1.) BY the instant writ petition under Article 226 of the Constitution of India, the petitioner seeks a direction to the respondents to allow her to join the duty as Teacher Grade III at Government Girls Upper Primary School, Surawali, Panchayat Samiti, district Hanumangarh.
(2.) HEARD learned Counsel for the parties. Earlier the petitioner was transferred from Government Primary School, Jabla, Panchayat Samiti, Parbatsar, district Nagaur to Government Primary School Jandawall, vide order dt. 16.11.2005. However, vide order Annx.6 dt. 29.11.2005, the earlier transfer order dt. 16.11.2005 was modified and the petitioner was transferred from Government Upper Primary School, Jabla, Panchayat Samiti, Parbatsar, district Nagaur to the Government Girls Upper Primary School, Surawali, Panchayat Samiti, Hanumangarh, district Hanumangarh. The grievance of the petitioner is that in pursuance of the transfer order Annex.6, she wanted to join the duty at the Government Girls Upper Primary School, Surawali, Panchayat Samiti, Hanumangarh, district Hanumangarh but she was orally not allowed to join the duty and, therefore, she seeks a direction to the respondent No. 4 to allow her to join the duty at Surawali, Panchayat Samiti, Hanumangarh, district Hanumangarh.
(3.) REPLY to the writ petition has not been filed by the respondents.;