CHANDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioners were selected by the Rajasthan Public Service Commission for appointment to the post of Physical Training Instructor (P.T.I.) Grade -II in pursuance of the Advertisement issued by the respondent -State and upon being selected, they were offered such appointment vide Annx. 1 dated 27th June 2013.

(2.) ILLUSTRATIVELY , petitioner No. 1 -Chander Singh S/o. Gulab Singh was posted at Government Senior Secondary School, Kalyanpur, District -Barmer vide serial No. 5 of the list appended to order Annx. 1. He filed a representation seeking transfer and posting in Jodhpur District, being resident of Jodhpur and in an earlier Writ Petition filed by the petitioner No. 1 Chander Singh, namely -SBCWP No. 12322/2013, while disposing of that writ petition a coordinate Bench of this Court relegated the petitioner back to the Department by way of suitable representation to be made before the Director, Secondary Education, Bikaner; expecting said Director to decide such representation in accordance with law within a period of one month.

(3.) MR . Kailash Jangid, learned counsel appearing for the petitioners, submitted that the petitioner stood higher in merit in the said selection of P.T.I. Gr -II teachers and he was entitled to be posted at the place of his preference and since persons lower in the merit were so transferred to the place of their choice, the petitioner's representation has been wrongly rejected and therefore, said order deserves to be quashed.