Rajasthan High Court - Jodhpur
Sbcwp No.3103/14-Hansraj vs . State & Ors. on 24 April, 2014
Author: Vineet Kothari
Bench: Vineet Kothari
SBCWP No.3103/14-Hansraj vs. State & ors.
Judgment dt:24/4/2014
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
ORDER
S.B. Civil Writ Petition No.3103/2014
Hansraj V/s State of Rajsathan and ors.
Date of Order ::: 24th April, 2014
PRESENT
HON'BLE Dr. JUSTICE VINEET KOTHARI
Mr.V.K.Bhadu, for the petitioner.
Mr. Akshay Tiwari for
Mr. B.L.Tiwari, for the respondent.
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BY THE COURT:
1. The petitioner has filed the present writ petition seeking a direction against the respondents to decide the representation filed by the petitioner and allot the posting place at Jodhpur District.
2. The learned counsel for the petitioner, Mr. V.K. Bhadu submitted that the controversy involved in the present case is squarely covered by the decision of coordinate bench of this Court at Jaipur Bench in the case of Monika Meel V/s the Dy. Director, Secondary Education - SBCWP No.15668/2012 decided on 3.10.2012. The learned counsel for the petitioner has prayed that the petitioner's representation to the respondent No.2 - the Dy. Director, Secondary Education, Jodhpur is pending since 28.10.2013 and which has not been decided so far.
3. Mr. Akshay Tiwari on behalf of Mr. B.L.Tiwari agrees that the controversy involved in the present case is covered by the SBCWP No.3103/14-Hansraj vs. State & ors.
Judgment dt:24/4/2014 2/3 decision of this Court in the case of Monika Meel (supra), in which this Court held as under:
"Short controversy involved in these writ petitions is regarding posting of the candidates selected and appointed on the post of Teacher Grade II. Petitioners have been ignored for preference ignoring their merits despite asking for preference of postings.
Learned counsel appearing for the respondents submits that the postings would be given to the candidates as per their merit and preference. The exception would be in the case of disabled, divorcee, widow and single female. Those four categories would be given preference in postings irrespective of their merit position howevr, if any, issue of preference in four categories mentioned above comes, preference would be as per merit amongst them.
In view of the submissions of the counsel for the respondents and .... (illegible). shown by the petitioners, these writ petitions are disposed of with a direction to the respondents that postings of Teacher Gr.II should be given as per the preference given by the candidates subject to their merits, thereby meritorious candidates would be having better choice of postings in comparison to less meritorious candidates. The exception of the aforesaid would be for disabled, divorcee, widows and single female. However, in case of preference between these four categories, meritorious candidate would get preference in postings. This order would not only apply to these petitions but would be followed for entire State. This is to avoid any controversy of postings and litigations in that regard. Thus, State Government is expected to regulate the SBCWP No.3103/14-Hansraj vs. State & ors.
Judgment dt:24/4/2014 3/3 postings as directed above.
With the aforesaid, the writ petitions and stay applications are allowed.
Sd/-
(M.N.Bhandari), J."
4. At the joint request of the learned counsels, this petition is disposed of in the same terms. The respondent No.2 - Dy. Director, Secondary Education, Jodhpur is therefore, directed to decide the pending representation of the petitioner in terms of aforesaid judgment within a period of four weeks from today. No order as to costs. A copy of this order be sent to the parties concerned forthwith.
(Dr. VINEET KOTHARI), J.
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