MANISH BHARGAVA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking quashing of denial of promotion to the petitioner on the post of Lecturer (School Education) against the vacant post of Lecturer (History Subject) for the year 2022-23 and afford the petitioner promotion on the next promotional post.

(2.) It is inter alia indicated in the writ petition that the petitioner was visited with penalty of censure by order dtd. 4/12/2019 (Annex.2). The respondents initiated the proceedings for promotion to the post of Lecturer (School Education) for the year 2022-23. The Department started collecting the material for the said purpose and required details of employees, who were penalized with the punishment in the past seven years vide order dtd. 13/12/2024 (Annex.6), wherein, name of the petitioner has been reflected on account of penalty of censure.

(3.) The petition essentially has been filed as is reflected from para 10 of the writ petition that as the petitioner has been visited with penalty of censure, his case has been rejected by the DPC & declared him ineligible for Promotion vide order dtd. 13/12/2024 (Annex.6).