SATISH CHANDRA SHARMA AND ORS Vs. SWAMI KESHVANAND RAJASTHAN AGRICULTURE UNIVERSITY AND OTHERS
LAWS(RAJ)-2011-2-205
HIGH COURT OF RAJASTHAN
Decided on February 15,2011

Satish Chandra Sharma And Ors Appellant
VERSUS
Swami Keshvanand Rajasthan Agriculture University And Others Respondents

JUDGEMENT

- (1.) The petitioners are holding the post of Agriculture Supervisor with the respondent University.
(2.) Under an order dated 4.7.1996, the respondent University decided to allow selection grades to the Agriculture Supervisors (non-graduate) on completion of 9, 18 and 27 years of service in the pay scales of Rs.1640-2900, Rs.2000-3200 and Rs.2000-3500 respectively. The selection grades granted were subject to objections, if any made by the Government of Rajasthan. By an order dated 9.8.1996 the order dated 4.7.1996, allowing selection scales to the Agriculture Supervisor (non-graduate), was cancelled.
(3.) Being aggrieved by the same several petitions for writ were preferred before this Court and during the pendency of those petitions the order dated 9.8.1996 was withdrawn by the University. Accordingly, the petitions preferred to challenge the order aforesaid came to be dismissed as becoming infructuous.;


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