MANJU SUTHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 27/2/2019 (Annex.-3), whereby the petitioner has been accorded posting at Govt. Women Polytechnic College, Bharatpur pursuant to her selection by RPSC on the post of Lecturer.

(2.) It is, inter alia, indicated in the writ petition that pursuant to advertisement dtd. 22/7/2014, the petitioner was selected by the RPSC, whereafter the order of appointment was issued by the respondent-Department, whereby though the petitioner stood 2nd in merit and is resident of Bikaner, she has been accorded posting at Bharatpur, whereas the candidates at merit No. 1 and 3, who were resident of Jodhpur and Ajmer respectively, have been accorded posting at Jodhpur and Ajmer respectively and that one post, which was lying vacant at Bikaner, has been filled up by respondent No. 2, who is at merit No. 6.

(3.) Submissions have been made that the action of the respondents, in skipping granting of the posting at Bikaner to the petitioner and according posting to respondent No. 2 at Bikaner is without any basis and, therefore, as the postings have been accorded to candidates at merit Nos. 1 and 3, the same treatment be accorded to the petitioner and, therefore, the order impugned to the said extent deserves to be set aside/modified.