BHANWAR LAL MALI Vs. MAHARANA PRATAP UNIVERSITY OF AGRICULTURE & TECHNOLOGY, UDAIPUR & ORS.
LAWS(RAJ)-2011-8-200
HIGH COURT OF RAJASTHAN
Decided on August 23,2011

BHANWAR LAL MALI Appellant
VERSUS
Maharana Pratap University Of Agriculture And Technology, Udaipur And Ors. Respondents

JUDGEMENT

Govind Mathur, J. - (1.) By this petition for writ, the petitioner is challenging the order dated 2/5.12.2008 (Annex.-8) passed by the Comptroller of Finance, Maharana Pratap University of Agriculture and Technology, Udaipur.
(2.) In brief, facts of the case are that the petitioner entered in the services of the respondent-University being appointed as a Class IV employee on 13.2.1968. An appointment was given to the petitioner under an order dated 17/18.12.1981 as Driver in the pay-scale of Rs. 355-570. After serving for a period of about more than 40 years the petitioner retired from service on 30.9.2008. The respondents during the service career of the petitioner allowed him all selection grades as required, by treating 13.2.1968 as the date of his initial appointment and treating appointment to the post of Driver w.e.f. 18.12.1981, as promotion.
(3.) After retirement of the petitioner, the Comptroller of Finance instructed to the Dean, College of Technology and Engineering to allow selection grades to the petitioner by treating 18.12.1981 as the date of his initial appointment to the post of Driver. The instructions so given and the fixation of pay sought to be made in accordance with the instructions given is under challenge in this petition for writ.;


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