Rajasthan High Court - Jodhpur
Shambhu Dayal Jat vs State Of Raj. & Ors on 3 December, 2012
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
: O R D E R:
S.B. CIVIL WRIT PETITION NO.12648/2012
(Shambhu Dayal Jat Vs. State of Rajasthan & Ors.)
Date of order :: 03.12.2012
PRESENT
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
Mr. A.A. Sharma on behalf of
Mr. R.P. Singaria, for the petitioner.
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BY THE COURT :
Heard learned counsel for the petitioner. In this writ petition, the petitioner is claiming posting as a matter of right on priority basis.
Although appointment can be claimed on the basis of merit or discrimination but, it is very strange that in this petition the petitioner is claiming posting as a matter of right.
In view of the judgment rendered by the Hon'ble Supreme Court reported in AIR 1993 SC 2444 and 2486, no such direction can be issued to comply with the guidelines and to give posting as per choice of employee. It is also required to be observed that probationers are filing writ petition before this Court without obtaining permission from the employer for posting which is not permissible as per Conduct Rules, therefore, such type of practice is hereby deprecated and this writ petition is hereby dismissed.
(GOPAL KRISHAN VYAS), J AKC M/72