JAI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submitted that the petitioners had filed writ petition for claiming notional benefits and arrears on the post of Teacher Grade-III as Prabodhak as their appointments were delayed by the State Government without any justification.

(2.) Learned counsel submitted that the writ petitions of the petitioners were disposed of and consequential order dt. 5 th September, 2019 was passed giving notional benefits to the petitioners.

(3.) Learned counsel submitted that now by the impugned order dt. 12th June, 2020, the respondents have cancelled the earlier order and now they intend to make recovery from the salary of the petitioners.