Rajasthan High Court - Jodhpur
Sanjay Kumar Suthar vs State Of Raj. & Ors on 25 February, 2009
Author: H.R. Panwar
Bench: H.R. Panwar
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
ORDER
S.B.CIVIL WRIT PETITION NO. 1465/2009
Sanjay Kumar Suthar
Vs.
State of Rajasthan & Ors.
Date of Order :: 25.02.2009
HON'BLE MR. JUSTICE H.R. PANWAR
Mr. K.S.Yadav for the petitioner.
BY THE COURT
The contention of the petitioner is that while making appointment to the post of Teacher Gr.III, the respondents have not adhered the preference desired by him for his posting. It is asserted that the persons who stood at lower pedestal than him were employed at the place of their choice but the same treatment was not extended to the petitioner.
Though the posting as per preference cannot be claimed as a right, however, the same being asked by the respondents themselves in the application form, it is expected from them to adhere it as far as possible.
In this view of the matter, the writ petition is disposed of by directing the respondent No.2 to consider the representation, if the petitioner submits within a period of one month from today claiming for his posting as per preference given by him.
(H.R. PANWAR), J.
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