LAWS(RAJ)-2022-8-143

NARENDRA SINGH YADAV Vs. STATE OF RAJASTHAN

Decided On August 25, 2022
NARENDRA SINGH YADAV Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking direction to the respondents to permit the petitioner to participate in the counselling and he may be promoted on the post of Senior Teacher/Teacher Gr.II as per his seniority and that the list (Annex. 5), qua the petitioner, may be quashed.

(2.) It is inter alia indicated that the petitioner has to his credit Bachelor of Arts (B.A.) from Maharshi Dayanand University, Rohtak ('MDU, Rohtak'), wherein the petitioner has inter alia studied the subject English.

(3.) The petitioner was accorded appointment as Teacher Gr.III (Level-I) by order dtd. 8/2/1996 (Annex. 1). By order dtd. 6/6/2016 (Annex. 3), the petitioner was adjusted/posted as Teacher (Level-II) subject English.