JAGDISH PRASAD Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) The petitioner who is working as Supervisor in Panchayat Samiti, Newai (Tonk) has filed this writ petitioner with the prayer that Annexure - 5 dated 5.7.90 passed by the Joint Director, Informal Education, Gramin Vikash and Panchayati Raj Department, by which the respondent No.3 has been posted at Panchayat Samiti, Newai (Tonk) be quashed and the petitioner be allowed to continue as Supervisor (find Grade Teacher) Informal Education at Panchayat Samiti, Tonk.

(2.) The petitioner was appointed as Supervisor, Informal Education at Panchayat Samiti Newai, district Tonk by an order dated 22.9.88. He was kept awaiting posting order vide order dated 12.4.1990 with Zila Parishad, Tonk and was then posted at Panchyat Samiti, Navrangpura and the respondent No.3 was posted in place of the petitioner at Panchayat Samiti, Newai.

(3.) By order dated 16.6.1990, the Chief Executive Officers of the Zila Parishads were authorised to give posting orders against the vacant posts after declaring the supervisors (IInd Grade teachers) surplus and one post of Super,visor (1Ind Grade teacher) was allotted to each district and the Chief Executive Officers were directed to fill these posts from amongst the surplus Supervisors. By order dated 29.6.1990, the Chief Executive Officer, Zila Parishad, Tonk posted respondent No.3 Chiranjilal Jain as Head Master, Government Upper Primary School, Navrangpura and the petitioner was posted as Supervisor (Informal Education), Panchayat Samiti, Tonk. The petitioner joined his duty at Panchayat Samiti, Tonk. However, the Joint Director (Informal Education), Gramin Vikas and Panchayati Raj Department issued an order on 5.7.1990 posting the respondent No.3 at Panchayat Samiti, Tonk.