VIKRAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners, aggrieved of Clause (11) inserted in their orders of appointment in Mahatma Gandhi Government School.

(2.) The respondents issued advertisement(s) dtd. 17/6/2023 inviting applications from the incumbents of the Department/employees for various posts at Mahatma Gandhi Government (English Medium) School and Swami Vivekanand Government Model School ('SVGMS') and all other Government English medium schools. The advertisements, inter-alia, indicated that the incumbents, teachers and employees of the Department would be eligible for making the application and that the selection would be done by the Interview Committee based on the determined procedure, for which the guidelines would be issued separately.

(3.) The petitioners, who are already working at Mahatma Gandhi Government (English Medium) Schools at various places, applied and based on the procedure adopted by the respondents, admit cards were issued to them for written examination. After holding of the written examination, result was declared, wherein the petitioners stood in the merit and were issued orders of appointment indicating the school(s), where they were to join. However, Clause-11 was indicated in the order of appointment that if any of the incumbent was already selected through interview and was working at English medium school (including SVGMS), he/she would not be relieved. As the petitioners were working at Mahatma Gandhi Government (English Medium) Schools, they were not relieved and as such the present petitions have been filed before this Court questioning the validity of Clause (11).