ASHOK KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the Circulars / orders dated 2.9.2015 and 4.12.2017 issued by the respondents, whereby, it was indicated that those teachers, who were appointed under Recruitment, 2012 and have again got recruited under Recruitment, 2013 and joined pursuant to the fresh Recruitment, their past services shall not be counted.

(2.) Another aspect, which has been raised in the writ petitions pertain to the effect of resignation tendered by the petitioners from the post of Teacher Gr.III from the earlier posting and thereafter, they have taken up assignment based on the Recruitment, 2013.

(3.) Several submissions have been made in the writ petitions and essentially reliance has been placed on judgment of this Court in Dhanraj Meena v. State of Rajasthan and Ors.: S.B. Civil Writ Petition No.12846/2017, decided on 15.1.2018.