AJAY PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The District Education Officer (Head Quarter), Secondary Education, Jodhpur was directed to remain present. He is present in the Court.

(2.) .These writ petitions have been filed by the petitioners aggrieved against the order dated 23.12.2018 (Annex.4), whereby the petitioners have been subjected to provisions of Rule 6D of the Rajasthan Educational Subordinate Service Rules, 1971 ('the Rules') and have been accorded posting based on the counseling conducted.

(3.) The petitioners, who were appointed as Teacher Gr.-III (Level-II) under the provisions of the Rajasthan Panchayati Raj Rules, 1994 ('the Rules of 1994'), were subjected to provisions of Rule 6D and called for counseling by order dated 21.12.2018 (Annex.2) and based on the counseling, they were accorded the orders of posting.