LAWS(RAJ)-2019-8-41

MOHD. YAKUB KHAN Vs. STATE OF RAJASTHAN

Decided On August 06, 2019
Mohd. Yakub Khan Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 10.8.2016 (Annex.7) passed by the respondents, whereby, the representation made by the petitioner has been rejected and prayer has been made that the respondents be directed to hold review DPC for the year 2013-14 and consider the candidature of the petitioner for promotion to the post of Teacher Gr.II, subject Urdu, against the vacancies of the year 2013-14, with all consequential benefits.

(2.) It is inter alia indicated in the writ petition that the petitioner entered the services of the respondent - Department on 8.10.2007 on the post of Teacher Gr.III and was allotted district Jodhpur. On a request made by the petitioner, he was transferred from district Jodhpur to District Churu in the year 2010 and as a consequence, he was placed at bottom of the seniority in Churu Division.

(3.) It is submitted that the qualification for promotion to the post of Teacher Gr.II inter alia requires 5 years' teaching experience on the feeder post. It is claimed that as the petitioner was appointed in the year 2007, he had acquired the requisite 5 years' experience in the year 2012 and was therefore, eligible for promotion on the post of Teacher Gr.II in subject Urdu.