NIRMLA JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners, involved in the present group of writ petitions (enumerated in the Schedule appended with the present order, which be treated an intergral part of this order), have approached this Court being aggrieved of the State's action of reshuffling of divisions and allotment of new division vide order dated 20.07.2020.

(2.) For the purpose of present controversy, facts apropos are narrated in para No. 3 to 8 infra:-

(3.) The petitioners herein were selected and given appointment as Senior Teacher Grade - II in various subjects, pursuant to advertisement dated 13.07.2016.