RATAN LAL MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to implement the appointment order dtd. 6/4/2017 (Annexure-6) and that he may be given appointment on the post of PTI Gr.-II with all consequential benefits. Further relief has been sought that the respondents be directed not to implement communication dtd. 11/7/2018 (Annexure-5) till petitioner is allotted the School to discharge his duties as PTI Gr.-II.

(2.) The petitioner, who was working on the post of Prabodhak was selected pursuant to the Recruitment, 2013 on the post of PTI Gr.-III by order dtd. 6/6/2016 and petitioner was allotted Government Senior Secondary School, Mahua, Mandalgarh. Pursuant thereto the petitioner joined on the said post.

(3.) It is claimed by the petitioner that though by a re-shuffled result dtd. 19/10/2016, by order dtd. 28/3/2017 the petitioner was selected on the post of PTI Gr.-II and was allotted Jodhpur Division, the said order regarding the re-shuffled result and appointment was not communicated and when by communication dtd. 26/4/2018 the Joint Director (Training) sought information from District Education Officer, Secondary Education, Bhilwara in this regard, the petitioner became aware of the said situation and, therefore, gave representation dtd. 28/4/2018 for being retained at Bhilwara (Annexure-4), however, the District Education Officer (Secondary), Bhilwara by communication dtd. 11/7/2018 after obtaining the factual report from the Head Master of the School, addressed the communication to the Director, Secondary Education and required the petitioner to deliver the same to the concerned department of the Directorate and do the needful.