- (1.) This is an intra-court appeal filed by petitioners (appellants herein) of Writ petition No. 10397/2011 under Rule 134 of the Rajasthan High Court Rules against an order dated October 21, 2011 passed by the learned Single Judge in Writ Petition No. 10397/2011. By impugned order, learned Single Judge dismissed the writ petition of the appellants with costs of Rs.500/-. So the question that arises for consideration in this appeal is as to whether the learned Single Judge was justified in dismissing the appellants' writ petition and that too, with costs.
(2.) Having heard learned counsel for the appellants and on perusal of record of the case, we are inclined to concur with the view taken by the learned Single Judge and, therefore, we find no merit in this appeal.
(3.) The only grievance, for which the appellants (writ petitioners) had filed a writ petition, out of which this intracourt appeal arises, was with regard to their posting at a particular place, after they were appointed on the post of Teacher Grade II. It is this prayer which was declined by the learned Single Judge, holding that writ petitioners have no any say in the matter of their postings. We agree with the reasoning of the learned Single Judge.;