SAROJ KUMARI D/O MOOLCHAND Vs. STATE OF RAJASTHAN, THROUGH DIRECOTR
LAWS(RAJ)-2018-1-544
HIGH COURT OF RAJASTHAN
Decided on January 22,2018

Saroj Kumari D/O Moolchand Appellant
VERSUS
State Of Rajasthan, Through Direcotr Respondents

JUDGEMENT

Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the inaction of the respondents in acting on the office order dated 10.03.2017 (Annex.-9), whereby it was recommended that as the petitioner has rendered four years or more of satisfactory service with Kasturba Gandhi Girls Residential School (KGBV), she may be transferred to her desired District i.e. Sikar.
(2.) The respondents vide advertisement dated 02.09.2014, inter alia, indicated that those teachers, who accept the deputation to KGBV and render four years of satisfactory service, would be entitled to be posted to their desired District.
(3.) The petitioner, was granted appointed vide order dated 25.11.2011 (Annex.-4) at KGBV, Nachna, District Jaisalmer. Whereafter, vide Annex.-5 dated 21.06.2016, she was relieved, inter alia, with the indication that she wanted to go to District Sikar. Thereafter the petitioner was granted posting at Govt. Girls Upper Primary School, Away, District Jaisalmer under the District Education Officer (Primary Education), Jaisalmer. Whereafter, again a recommendation was made by the Rajasthan Primary Education Council in terms of the Circular for posting in the desired District, however, when the petitioner was not posted at the desired District, the present writ petition has been filed.;


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