OMPRAKASH PANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against order dated 10.07.2019 (Annexure-4), whereby, petitioners have been ordered to be relieved pursuant to the order dated 14.06.2019.

(2.) It is, inter alia, submitted by learned counsel for the petitioners that after passing of the orders dated 11.06.2019 and 14.06.2010, whereby, petitioners were transferred from elementary education to secondary education, the petitioners filed writ petitions before this Court, which came to be decided by order dated 21.06.2019 in matters led by Gena Ram Choudhary v. state of Rajasthan and Ors. : S.B.C.W.P. No. 8085/2019, whereby, order dated 14.06.2019 was quashed and set aside by this Court leaving it open for the petitioners to approach the respondents by way of representation.

(3.) It is submitted that the order impugned has been passed by indicating that as Teachers like petitioners have not filed representations and, therefore, pursuant to the order dated 14.06.2019 they be relieved.