RIYAZ AHMED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) An application under article 226 of the Constitution of India for disposal of the writ petition has been moved on behalf of the petitioners with the averment that the issue of the grant of selection grade by counting the services from the initial date of appointment is under consideration by the State Government in pursuance to the order dtd. 11/10/2021 passed by the Director, Elementary Education. It has therefore been prayed that the present petitioners may also be relegated to the respondent authorities for resolution of their grievances.