Rajasthan High Court - Jodhpur
Rameshwar Lal & Ors vs State (Elementary Education ) & Ors on 27 April, 2011
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
:ORDER:
S.B. CIVIL WRIT PETITION NO.3639/2011 (Rameshwar Lal & Ors. Vs. The State of Rajasthan & Ors.) Date of Order :: 27.04.2011 PRESENT HON'BLE MR JUSTICE GOPAL KRISHAN VYAS Mr. B.B. Singh, for the petitioners.
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Heard learned counsel for the petitioners. In this case, the grievance of petitioners is that inability has been shown for giving them five days training vide order dated 03.03.2011 (Annexure-4) and their services have been terminated.
In my opinion, no right is created in favour of petitioners to say that they are entitled for continuance in service because the Additional District Project Coordinator of Sarv Siksha Abhiyan, Nagaur refused to give training to the petitioners and no order for discontinuance has been passed. 2
In this view of the matter, no case is made out for interference by this Court. Hence, this writ petition is dismissed. However, the petitioners will be at liberty to file a representation to the competent authority. Upon filing such representation, the same may be considered sympathetically.
(Gopal Krishan Vyas), J.
AKC