LALU RAM GADRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to keep the post vacant and/or protect his rights till Civil Appeal Nos. 1464-1466 of 2017 is decided by Apex Court.

(2.) It is, inter-alia, indicated that pursuant to the Teacher Recruitment - 2016, the petitioner was accorded appointment on 28/7/2017 (Annex.2) on the post of Teacher Grade-III (Level-I) as SBC. Whereafter, in the Recruitment-2018, the petitioner again applied and has now been accorded appointment as general category on 13/2/2019 (Annex.7).

(3.) It is submitted that in the Recruitment-2016, the petitioner was selected as S.B.C. category candidate, validity of which appointment is subject matter of Civil Appeal Nos. 1464-1466 of 2017 before the Apex Court and in the Recruitment-2018, the petitioner has been selected against 'general' category. It is submitted that the petitioner, if he joins pursuant to the Recruitment-2018, as the appointment pursuant to Recruitment- 2016 is yet to be confirmed, the petitioner would loose out of the service already rendered and in case, he does not join, his fresh appointment would be cancelled and as the earlier appointment is subject to the outcome of the matter pending before Apex Court, he may be given an opportunity to select course of action once the matter is decided by the Supreme Court.