MONIKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that similarly situated persons have approached this Court by filing S.B.C.W.P. No. 3504/2018 : Brahamdev Pareek and Ors. v. State of Rajasthan and Ors., decided on 15/3/2018, wherein, this Court based on judgment in the case of Ram Avtar Singh and Ors. v. State (Education Department) Ors. : S.B.C.W.P. No. 14499/2016, decided on 29/11/2016 at Jaipur Bench, which judgment has been followed in Pradeep Kumar and Ors. v. State of Rajasthan and Ors. : S.B.C.W.P. No. 1579/2017, decided on 5/7/2017, directed the respondents as under:-

(2.) It is submitted that instead of issuing a complete list of all the Senior Teachers and affording them opportunity as directed by the Court, the respondents have simply issued list pertaining to the petitioners, who had approached this Court and, therefore, the petitioner may also be accorded similar order as in the case of Brahamdev Pareek (supra).

(3.) It is surprising that the respondents instead of issuing a complete seniority list, have chosen to publish seniority of only those persons, who have approached this Court, which appears to be wholly incorrect on their part.