Nathu Lal Patel vs State Of Rajasthan ...
2023 Latest Caselaw 2739 Raj

[2023/RJJD/008644]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5124/2020

Nathu Lal Patel S/o Shri Dhan Raj Patel, Aged About 30 Years, R/o Mukam Post Surkhand Ka Khera, Tehsil Semari, District Udaipur, Rajasthan. Presently Posted On The Post Of Senior Teacher (Social Studies) In Government Upper Primary School Bhamela, Tehsil Bhinder, District Udaipur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Its Director, Secondary Education, Department Of Education, Bikaner.

2. Deputy Director, Secondary Education Department, Udaipur, District Udaipur, Rajasthan.

3. Rajasthan Public Service Commission, Ajmer Through Its Chairman.

----Respondents

For Petitioner(s) : Mr. Kuldeep Singh Rathore for Mr. Pawan Singh For Respondent(s) : Mr. Sarwan Kumar for Mr. Hemant Choudhary Mr. Vikram Singh for Mr. Tarun Joshi

JUSTICE DINESH MEHTA

Order

05/04/2023

1. Mr. Sarwan Kumar, learned counsel for the respondent-

State fairly submits that the issue involved in the present writ

petition is covered by adjudication made vide judgment dated

24.09.2019 in the case of Twinkle Bhatt Vs. State of Rajasthan

& Ors. (SB Civil Writ Petition No.12224/2019).

2. It is also submitted that the State has accepted the position

and provided posting to the petitioner in TSP area.

[2023/RJJD/008644] (2 of 2) [CW-5124/2020]

3. This being the position, the writ petition stands disposed of on

the basis of the statement given by the State that the petitioner

shall be provided posting in TSP Area.

4. The respondents are directed to give suitable posting to the

petitioner in TSP area (if not already given) within eight weeks

from today.

5. All interlocutory applications so also the stay application stand

disposed of.

(DINESH MEHTA),J 32-Arvind/-

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