Rajasthan High Court - Jodhpur
Imarta vs State Of Raj. & Ors on 23 March, 2009
Author: H.R. Panwar
Bench: H.R. Panwar
1
SBCWP No.2321/2009
S.B.CIVIL WRIT PETITION NO.2321/2009
Imarta
Vs.
State of Rajasthan & Ors.
Date of Order :: 23.03.2009
HON'BLE MR. JUSTICE H.R. PANWAR
Mr.R.S.Choudhary, for the petitioner.
Heard learned counsel for the petitioner. Learned counsel for the petitioner submits that identical writ petition being S.B.Civil Writ Petition No.7922/2007 has been disposed of with certain directions to the respondent No.2 therein and this writ petition may also be disposed of in terms of the order passed in S.B.Civil Writ Petition No.7922/2007 wherein the contention of the petitioner therein was that while making appointment to the post of Teacher Gr.III., the respondents have not adhered the preference desired by him for his posting. It is asserted that the persons who stood at lower pedestal than him were employed at the place of their choice but the same treatment was not extended to the petitioner. Though the posting as per 2 SBCWP No.2321/2009 preference cannot be claimed as a right, however, the same being asked by the respondents themselves in the application form, it is expected from them to adhere it as far as possible In this view of the matter, the writ petition is disposed of in terms of the order dated 16.4.2008 passed in S.B.Civil Writ Petition No.7922/2007 and the respondent No.2 is directed to consider the representation, if the petitioner submits within a period of one month from today claiming for her posting as per preference given by her.
(H.R. PANWAR), J.
NK 3 SBCWP No.2321/2009 S.B.CIVIL WRIT PETITION NO.4001/2009 IN S.B.CIVIL WRIT PETITION NO.2321/2009 Date of Order :: 23.03.2009 HON'BLE MR. JUSTICE H.R. PANWAR Mr.R.S.Choudhary, for the petitioner.
Since the writ petition itself has been disposed of, the stay petition also stands disposed of.
(H.R. PANWAR), J.
NK