Rajasthan High Court - Jodhpur
Arvind Sharma vs The Indian Air Force Educational And ... on 22 January, 2019
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ No. 1141/2019
Arvind Sharma S/o Shri M.l. Sharma, Aged About 40 Years, 47-
A, 10 E Road, Sardarpura, Jodhpur, Rajasthan.
----Petitioner
Versus
1. The Indian Air Force Educational And Cultural Society, Air
Head Quarter, New Delhi.
2. The Air Force School, Jodhpur, Through Its Principal.
3. Chairman (Air Commanding, Air Force Station, Jodhpur),
School Management Committee, Air Force School,
Jodhpur.
4. Wing Commander, Security Officer, In Charge, Air Force
School, Jodhpur.
----Respondents
For Petitioner(s) : Dr. Nupur Bhati
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 22/01/2019 It is submitted by learned counsel for the petitioner that the petitioner is a confirmed Trained Graduate Teacher ('TGT') (Computers) and by order dated 18.01.2019 (Annexure-3) the respondents have on the one hand promoted the petitioner and on the other hand indicated as if petitioner has been appointed on the post of Post Graduate Teacher ('PGT') Computers.
Submissions have also been made that the Education Code, which governs the service conditions has not been followed and the terms of the letter Annexure-3 are not in consonance with the order of promotion.
(2 of 2) [CW-1141/2019] In view of the submissions made, issue notice. Issue notice of stay application as well. Both the notices are made returnable within a period of four weeks.
Notices when issued be given 'dasti' to counsel for the petitioner.
In the meanwhile and until further orders, effect and operation of order dated 18.01.2019 (Annexure-3) shall remain stayed and the respondents shall permit the petitioner to continue to discharge his duties as TGT (Computers).
(ARUN BHANSALI),J 159-AK Chouhan/-
Powered by TCPDF (www.tcpdf.org)