CHAMPALAL VYAS AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In all these writ petitions grievances of the petitioners in general are founded on identical facts and for craving desired reliefs they have taken shelter of common grounds, therefore, all are heard together and disposed of by a common order.

(2.) The undisputed facts of all these writ petitions are that petitioners were initially recruited as Lecturer, School Education, pursuant to their selection by the Public Service Commission. With the passage of time, when all the petitioners became eligible for promotion to the post of Principal, Senior Secondary School, instead of conveying meeting of Departmental Promotion Committee (DPC), second respondent ordered their posting as Principal in their existing Pay Band and Grade Pay - Patey Vetan. The details of each petitioner showing their date of initial appointment as Lecturer School Education and posting as Principal in existing Pay Band and Grade Pay - Patey Vetan is as under: <FRM>JUDGEMENT_98_LAWS(RAJ)7_2018_1.html</FRM>

(3.) While working on the post of Principal in their existing Pay Band and Grade Pay - Patey Vetan, candidature of all the petitioners is considered for regular promotion by the DPC. The DPC found all the petitioners suitable for promotion and accordingly recommended for their promotion. Pursuant to recommendations of DPC, petitioners are promoted as Principal. Details about promotion orders and year of vacancy is as under: <FRM>JUDGEMENT_98_LAWS(RAJ)7_2018_2.html</FRM>