Rajasthan High Court - Jaipur
Ramphool Gurjar vs State (Panchyati Raj Dep )Ors on 5 April, 2013
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH S.B. Civil Writ Petition No.3548/2013 Ramphool Gurjar Versus State of Rajasthan & Ors. DATE OF ORDER : 05/04/2013 HON'BLE MR. JUSTICE M.N. BHANDARI Mr. Samay Singh, for petitioner
*** This writ petition has been filed alleging some irregularities in posting of Teacher Gr III (Level-I/II) ignoring preference and merit position.
The issue raised herein has already been decided by this court in bunch of writ petitions led by Vikram Chand & ors versus State of Rajasthan & ors (SB Civil Writ Petition No.14215/2012), decided on 3.10.2012. Therein, posting of teachers have been ordered to be given keeping in mind preference and merit position of the petitioner(s). However, exception is made for disabled, widow, divorcee and single woman. Accordingly, no further directions are required to be passed in the present matter since necessary directions have already been issued in the aforesaid case and they will apply in general throughout the State.
In view of aforesaid, no further directions are required to be passed thus writ petition stands disposed of. This disposes of stay application also.
[M.N.BHANDARI], J.
FRBOHRA/3548CWP2013.doc Certificate:
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
FATEH RAJ BOHRA, P.A