LAWS(RAJ)-2008-10-20

LAL CHAND PANWAR Vs. STATE OF RAJASTHAN

Decided On October 24, 2008
Lal Chand Panwar Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) THIS writ petition has been directed against the order dated 29.11.1990 (Annexure -6) and the order dated 5.6.1991 (Annexure -8). The petitioner has prayed that the said impugned orders be quashed and set aside and he may be given all consequential benefits. Further, it is prayed that the respondents be directed to confirm the petitioner on the post of Lecturer w.ei. 23.3.1992, the date from which persons junior to him had been confirmed, vide order dated 27.7.1994 (Annexure -10), and all consequential benefits be given to him. It has also been prayed by the petitioner that he may be promoted on the post of Senior Lecturer w.e.f. the date when persons junior to him had been given promotion, vide order dated 16.10.1995 (Annexure -14 and 15) and he may be given all consequential benefits.

(2.) THE brief facts giving rise to this writ petition are that the petitioner was appointed, temporary basis, on the post of Lecturer, Electronics Engineering under the Rajasthan Technical Education Service Rules, 1973. The said appointment was made after due selection by the Rajasthan Public Service Commission. The petitioner was at serial No. 6 in the merit and his name in the appointment order dated 10.8.1989 was accordingly placed.

(3.) THE petitioner had suddenly fallen ill and had to undergo medical treatment at S.M.S. Hospital, Jaipur. Therefore, due to his illness he was not in a position to attend the training programme at Chandigarh. The petitioner had submitted an application to the Principal, Government Polytechnic College, Pali, on 9.6.1990 seeking permission for not attending the said training programme. The petitioner had also telegraphically informed, about the illness and unability to attend the training programme, to the Principal Polytechnic College, Pall; the Director of Technical Education and the Technical Teachers' Training Institute, Chandigarh. The petitioner had also submitted the medical certificate of illness to the Principal of the College at Pall.