VIKASH SO SHRI CHANDRAPAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2019-4-41
HIGH COURT OF RAJASTHAN
Decided on April 03,2019

Vikash So Shri Chandrapal Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Mr. Ganesh Meena appears for respondents. Hence, service is complete. With the consent of learned counsel for the parties, the matter is being disposed of today itself.
(2.) By way of this petition, the petitioner has prayed for the following relief: (I) by issuing an appropriate writ, order or directions in the nature thereof and thereby direct the respondents to give posting to the petitioner as per his merit and in order to priority submitted by him in his option form (Annexure-1) with all consequential service benefits from the date of joining at original place of posting at part with other appointees.
(3.) Learned counsel for the petitioner submits that the issue raised in this petition is covered by the decision of co-ordinate Bench of this Court in Suresh Kumar Chhipa Vs. State of Raj. and ors., S.B. Civil Writ Petition No. 6222/2017 decided on 26.4.2017 which reads as under: Learned counsel for the petitioner, at the outset, submits that the controversy raised, in the instant writ application, stands resolved in view of the adjudication made by a Coordinate Bench of this Court in the case of Smt. Anju Meena v. State of Rajasthan and Ors. S.B. Civil Writ Petition Number 2226 of 2014; holding thus Issue notice. Copies of the writ petitions have been supplied to Shri S.K. Gupta, Additional Advocate General for the State. All these writ petitions have been filed by petitioners working on the post of Teacher Grade-II, Teacher Grade-III and Headmasters, contending that their posting as per instructions of the Government ought to be made as far as possible in the district of their choice on the basis of their merit position. Petitioners have in this connection relied on Circular dated 11/09/2013 issued by the Principal Secretary to Government in its Department of School Education in respect of the Head Masters selected for appointment through Rajasthan Public Service Commission and another Circular dated 03/08/2012 issued by the Additional Chief Secretary of the Government for Rural Development and Panchayati Raj Department in respect of Teachers Gr.II and Gr.III selected for appointment in Primary and Upper Primary Schools of the State. ;


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