BABU LAL BISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 10/7/2019 (Annex.3) and 13/7/2019 (Annex.4), whereby, the petitioner has been accorded posting at Government Senior Secondary School, Bida, and order dtd. 13/7/2019, whereby, the petitioner has been relieved.

(2.) Submissions have been made that certain posts are lying vacant and, therefore, the respondents be directed to consider posting the petitioner at such vacant post.

(3.) Learned counsel for the respondents points out that after the directions were given by the Court in Gena Ram Choudhary v. State of Rajasthan and Ors.: SBCWP No. 8085/2019, decided on 21/6/2019, the representation made by the petitioner was decided on 21/6/2019, which was made subject-matter of S.B. Civil Writ Petition No. 10413/2019, which writ petition was rejected by order dtd. 24/7/2019 and the petitioner suppressing the said aspect, has again approached this Court.