SADHU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. The grievance of the petitioner is that his name should be included in the seniority list of Urban Scheme workman as published on 18/4/2006 above the name of Shri Mahavir Prasad. In my view, the grievance of seniority position clearly falls within the definition of the term Service matter under the provision of Section 2(f) of the Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976. Thus, the petitioner has/had a remedy by way of appeal against the impugned order before the Rajasthan Civil Services Appellate Tribunal.

(2.) IN that view of the matter, I am not inclined to entertain the present writ petition. The same is, therefore, dismissed summarily. It is made clear that this dismissal will not come in the way of the petitioner in seeking the remedy of appeal, if it is otherwise now available.