SANTOSH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The respondents may kindly be directed to consider the grievance/ request of the petitioner for joining on the post of Lecturer (School Education) Subject Urdu and the automatic cancellation of the appointment order consequent upon non joining till 30.6.2016 under order dated 20.6.2016 may kindly be quashed and set aside in the interest of justice.

(2.) The inaction/ omission on the part of the respondents in causing discrimination in extension of the joining period for other candidates and not for the petitioner despite of a genuine case of the petitioner, may be declared and arbitrary and illegal and thus violative of Article 14 and 16 of the Constitution of India and accordingly the same may be accordingly be ordered to be set right by directing the respondents to allow the petitioner to join, in the interest of justice.

(3.) Any other appropriate order, which may be found just and proper in the facts and circumstances of the case, be passed in favour of the petitioner.