- (1.) Heard on the question of admission.
(2.) The intra-court appeal has been preferred as against the order dated 19.09.2011 passed by the Single Bench in CWP No.8521/2011.
(3.) The appellant was appointed on the post of Lower Division Clerk without following due procedure of rules. He was appointed in the year 1987 and his services have been regularised in the year 1996. According to the amendment made in the Rajasthan Subordinate (Ministerial & Establishment) Service Rules, 1957 (for short, 'Rules of 1957'), he has been given seniority with effect from 1996 and not from the date of initial appointment i.e. 1987. The Single Bench has dismissed the petition relying on the decision of the Apex Court in Secretary, State of Karnataka Vs. Uma Devi, 2006 4 SCC 1.;