RAGHUNATH RAM BENDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has challenged the order dated 4.1.2021 whereby he has been transferred to Government Senior Secondary School, Keduli.

(2.) It is the specific case of the petitioner that he is a Lecturer in History and there is no vacant post in the school, where he has been transferred. In support of his contention aforesaid, the petitioner has placed on record communication dated 13.1.2021 issued by the Principal of the said School indicating that there is no vacant post of Lecturer in History.

(3.) A reply to the writ petition has been filed by the State wherein factum of the post not being vacant in the Government Senior Secondary School, Keduli, has been admitted.