DALEEPSINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-1981-3-7
HIGH COURT OF RAJASTHAN
Decided on March 11,1981

Daleepsingh Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

S.N.DEEDWANIYA, J. - (1.) THESE three writ petitions involving common questions of law and fact are disposed of by this order. Petitioners and respondents No. 3 to 41 belonged to the cadre of Inspectors Gr. II (audit or executive) in the Co -operative Department and are governed by the Rajasthan Cooperative Societies Rules, 1954 (hereinafter referred to as 'the Rules').
(2.) PETITIONER Daleepsingh was confirmed on the post of Inspector Cr. II (Executive) in the Co -operative Department with effect from 1 -7 -1959 vide order No. F(sic)CDR/Estt(B)/65 dated June 3, 1965. Thereafter, the petitioner was promoted temporarily as Inspector Gr. I on 23 -2 -1960 and further promoted as Assistant Registrar from 18 -4 -1968 on ad hoc basis. Petitioner Rampal Borwal was appointed as substantive Inspector (Audit) Gr. 11 in the Co -operative Department on 1 -7.1959 and temporily promoted as Inspector Gr. I vide order dated November 13, 1961 and further promoted on ad hoc basis as officiating Assistant Registrar vide order dated 18/20 -4 -1967.
(3.) PETITIONER Mangilal Shiarma was confirmed as Inspector (Audit) Gr. II in the Co -operative Department with effect from 1 -7 -1959. He was temporarily promoted as Inspector Gr. I on 14 -11 -1960 and further promoted as Additional Assistant Registrar on ad hoc basis vide order dated 18/20 -4 -1967.;


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