Rajasthan High Court - Jaipur
Mahesh Kumar Yadav And Ors vs State (Panchayati Raj Dep )Ors on 29 October, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.16677/2012 Mahesh Kumar Yadav & ors versus State of Rajasthan & ors 29.10.2012 HON'BLE MR. JUSTICE MN BHANDARI Mr Ram Pratap Saini for petitioner(s) BY THE COURT:
This writ petition has been filed alleging some irregularities in posting of Teacher Gr III (Level-II) ignoring preference and merit position.
The issue raised herein has already been decided by this court in bunch of writ petitions led by Vikram Chand & ors versus State of Rajasthan & ors (SB Civil Writ Petition No. 14215/2012), decided on 3.10.2012. Therein, posting of teachers have been ordered to be given keeping in mind preference and merit position of the petitioner(s). However, exception is made for disabled, widow, divorcee and single woman. Accordingly, no further directions are required to be passed in the present matter since necessary directions have already been issued in the aforesaid case and they will apply in general throughout the State.
In view of aforesaid, no further directions are required to be passed thus writ petition stands disposed of.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-J