SHIV RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 11/6/2019 (Annex.-3) passed by the respondents, whereby the petitioner has been accorded posting treating him as a Teacher Grade-III (Level-1).

(2.) Learned counsel for the respondents submits that the issue raised in the present writ petition is squarely covered by judgment in the case of Dana Ram Choudhary v. State of Raj. and Ors.: SBCW No. 10930/2019, decided on 7/8/2019, wherein this Court after hearing the parties, inter alia, came to the following conclusion:-

(3.) The issue raised in the present writ petition is covered by judgment in the case of Dana Ram Choudhary (supra).