AJAY SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed against the impugned letter dtd. 11/5/2015 (Annex.-9) whereby the applications of the petitioners for grant of 'No Objection Certificate' (NOC) and relieving them from the police services have been rejected.

(2.) Vide interim order dtd. 19/5/2015, the respondents were directed to relieve the petitioners for joining the post of Teacher Grade-III. However, such joining was directed to remain subject to the final outcome of the present writ petition.

(3.) The case of the petitioners is that they were appointed on the post of Constable (A.P.) and during the period of their probation, they sought permission from the respondent-Department to appear in the examination to be conducted for the post of Teacher Grade-III. The said applications remained pending before the respondent-Department and no order was passed on the same. Meanwhile, the petitioners participated in the examination for Teacher Grade-III and got selected. After being selected, the petitioners moved the applications for being relieved from the respondent-Department to join their new post but the same were rejected on the ground that no permission was granted by the Department to the petitioners to appear in the examination and therefore, they cannot be relieved from the police services. Aggrieved against the said rejection, the present writ petition has been preferred.