MUKESH BIJARNIYA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-12-9
HIGH COURT OF RAJASTHAN
Decided on December 17,2020

Mukesh Bijarniya Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

DINESH MEHTA,J. - (1.)Learned counsel for the petitioner submits that the respondents have flouted the guidelines of the State issued on 18.05.2020 and guidelines dated 29.05.2020 issued by the respondent-Department itself, while allotting districts to the selected candidates.
(2.)Learned counsel pointed out that many of the candidates having secured lower merit position, have been posted in Nagaur District; whereas the petitioner who wanted his posting in Nagaur has been deprived.
(3.)It is asserted by the respondents that the postings have been done strictly in accordance with circular dated 29.05.2020, issued by the Education Department, State of Rajasthan.


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