RAMAKISHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes upon second stay application. However, with the consent of learned counsel for the parties the writ petition itself has been heard finally.

(2.) The present petition has been filed with a prayer for a direction to recommend name of the petitioner for counselling for the post of Lecturer (School Education) (Hindi).

(3.) The brief facts of the case are that in pursuance to the advertisement dtd. 16/10/2015 for the post of Lecturer (Hindi), the petitioner applied and was declared successful. The petitioner was even granted appointment vide appointment letter dtd. 22/6/2017 and he joined on 30/6/2017 but after joining, the petitioner applied to be re-posted with his parent department and in pursuance to his said application, vide order dtd. 7/9/2017, he was relieved from the post of Lecturer (Hindi) and was re-posted on the post of Teacher Grade-III Level-II.