- (1.) Heard the learned counsel for appellant.
(2.) Grievance of the appellant in this intra-Court appeal is that he should have been granted selection scale from the date of his initial appointment as adhoc and not from the date of his regularisation. The said question was decided against the appellant by the Service Appellate Tribunal as well as the Single Bench vide orders, impugned in this intra-Court appeal.
(3.) Service Appellate Tribunal as well as learned Single Bench, both, have come to a conclusion that appellant is entitled to benefit of selection scale from the date he came to be regularised and qualified performance test held by the Department and that appears to be a reason that only after his services being regularised he became member of the Rajasthan Subordinate Offices Ministerial Staff Rules, 1957.;