HARPHOOL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the petitioner was initially appointed on the post of Senior Teacher Grade -II vide order dtd. 22/9/1988; thereafter, he was appointed on the post of School Lecturer vide order dtd. 7/8/1990. The petitioner appeared in the selection process for the post of Education Extension Officer and he declared successful vide order dtd. 5/8/1995. Thereafter, he was selected as Block Development Officer (BDO) at Panchayat Samiti Piprali on deputation for a period of 3 years vide order dtd. 26/7/1999 and the same was extended time to time.

(3.) Learned counsel for the petitioner submits that the Department of Panchayati Raj vide communication dtd. 26/8/2015 informed the respondent-Directorate of Secondary Education that at present many posts of BDO are lying vacant, and therefore, requested to grant the proforma promotion to the petitioner, but the respondent-Directorate of Secondary Education cancelled the petitioner's promotion, which is unsustainable in the eye of law.