DANA RAM CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against orders dtd. 11/7/2019 (Annexure-8) and 12/7/2019 (Annexure-9), whereby, the representation made by the petitioner has been rejected and petitioner has been posted at Khajuwala.

(2.) It is, inter alia, submitted by learned counsel for the petitioner that the petitioner has to his credit degree of B.Com. and B.Ed. The petitioner was accorded appointment by order dtd. 7/9/1987 as Teacher Gr.-III. Whereafter, in Shala Darpan the level of the petitioner has been indicated as Grade-III, Level-2 and subject has been indicated as General as the petitioner is having B.Com., he is a Commerce teacher.

(3.) Further reference has been made to certain documents pertaining to petitioner's profile, wherein, his original post has been indicated as Teacher Gr.-III, Level-2, however, he has shown to be working against the post of Teacher Gr.-III Level-1. It is submitted that petitioner was subjected to setup change by order dtd. 7/7/2015 under Rule 6D of the Rules of 1971. Whereafter by order dtd. 8/6/2019 (Annexure-5) the petitioner's name was indicated for counselling and after counselling by order dtd. 11/6/2019 by indicating the petitioner as Teacher Level-1, he has been posted at Khajuwala.