TEJ PAL SINGH Vs. RAJ CIVIL SERVICE APPEL

JUDGEMENT

(1.) THE petitioner, who is holding substantive post of Teacher Grade III, was promoted on the post of Head Master in his own pay scale vide order Anx. 1 for a period of six months or till regularly selected persons by DPC are made available and posted in the institution at Budhawas (Rajgarh) and before the petitioner could join, it appears that the order of postings was further modified by the Government vide Anx. 4 and the petitioner was posted in Haripura (Rajgarh). This was assailed by the petitioner before the Service Appellate Tribunal, however, the appeal was rejected on 20/10/2009.

(2.) COUNSEL further submits that the petitioner was posted at his own request on promotion and option was called for by the department itself and in these circumstances, subsequent order passed by the respondents for his further posting under order impugned dt. 29/09/2009 is arbitrary and requires interference by this Court.