Rajasthan High Court - Jaipur
Brijesh Kumar Sharma &Ors; vs State Of Raj & Anr on 20 July, 2016
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Writ Petition No.7563/2003 Brijesh Kumar Sharma & Ors. vs. The State of Rajasthan & Anr. Date of Order : 20.07.2016 HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL Mr. Indresh Sharma, counsel for petitioners. Mr. Khushal Singh on behalf of Mr. Sanjay Kumar Sharma, G.C. for respondents.
The petitioners have impugned the action of the respondents in making selection on the post of Teacher Grade-II on range basis in the year 2003. He has sought a direction that the selection should be made at the State level.
Learned counsel appearing for the respondents has submitted that similar challenge to the selections made in the year 2003 which have been impugned herein, has been negated by the Division Bench of this Court in the case of Giriraj Kumar Gaur & Ors. Vs. State of Rajasthan & Anr. [D.B. Civil Writ Petition No. 5427/2003, decided on 03.09.2014].
A perusal of the order passed by the Division Bench in the aforementioned case reveals that the Division Bench had found no illegality in these selections held in the year 2003 and the contention of the petitioners therein that selection should be held uniformly across the State, was rejected.
Consequently, there is no merit in the instant petition which stands dismissed.
(ANUPINDER SINGH GREWAL),J.
Asheesh Kr. Ydav Jr. PA