Rajasthan High Court - Jodhpur
Madan Lal vs State (Education) & Ors on 6 March, 2012
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
:ORDER:
S.B. CIVIL WRIT PETITION NO.11948/2011 (Madan Lal Vs. State & Ors.) Date of Order :: 06.03.2012 PRESENT HON'BLE MR JUSTICE GOPAL KRISHAN VYAS Mr. B.Ray Bishnoi, for the petitioner.
Heard learned counsel for the petitioner. In this writ petition, the petitioner has prayed for direction to the respondents to post him nearby area of the Jodhpur City. In my opinion, the appointment can be claimed as a matter of right on the basis of merit but posting cannot be claimed as a matter of right in view of the judgment of Hon'ble Supreme Court reported in AIR 1993 SC P.2444 and 2486 in which the Hon'ble Supreme Court has categorically held that employer has every right to post the employee as per administrative exigencies and no employee can claim particular posting as per his desire. Therefore, the prayer of the petitioner for direction to the respondents to give posting as per his desire is hereby rejected and writ petition is hereby dismissed.
(Gopal Krishan Vyas), J.
arun