- (1.) The present bunch of writ petitions has been preferred for the following reliefs : (i) "The respondents may kindly be directed to grant annual grade increments from the date of his appointment which has not been given to him due to not having type test. The respondents may kindly be further directed not to insist the petitioner for passing of the type test. (ii) The respondents may kindly be further directed to consider the petitioner for promotion pursuant to the seniority list issued of the LDC. (iii) Any other appropriate writ, order or direction which this Hon'ble Court deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner.(iv) Writ petition filed by the petitioner may kindly be allowed with cost."
(2.) Before adverting to the question involved, it would be appropriate to lay down factual backdrop of the case.
(3.) For the purpose of deciding these cases, the facts relating to SB Civil Writ Petition No.17204/2019 (Vikram Singh Vs. State of Rajasthan & Ors) are being taken into consideration.;