Rajasthan High Court - Jaipur
Babu Lal Koli S/O Shri Mangi Lal Koli vs The State Of Rajasthan on 16 June, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 8325/2022
Babu Lal Koli S/o Shri Mangi Lal Koli
----Petitioner
Versus
The State Of Rajasthan & ors.
----Respondents
For Petitioner(s) : Mr. Balkishan Saini For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL (V.J.) Order 16/06/2022 Learned counsel for petitioner submits that vide order dated 01.03.2021, the petitioner was promoted from the post of Senior Teacher to Lecturer (School Education) Grade-I and he was discharging his services on the said post, however, respondents vide order dated 23.05.2022 (Annexure-7) has revoked the promotion order dated 01.03.2021 without any notice and without giving any opportunity of hearing.
Issue notice to respondents.
In the meanwhile, the effect and operation of order dated 23.05.2022 shall remain stayed.
(SUDESH BANSAL), (V.J.) NITIN /115 (Downloaded on 17/06/2022 at 08:11:30 PM) Powered by TCPDF (www.tcpdf.org)