- (1.) Heard.
(2.) The appellant has questioned the legality of the order dated 8.9.2011 passed by Single Bench in S.B. Civil Writ Petition No.4852/1996.
(3.) The appellant was initially appointed as Assistant Registrar in the Cooperative Department in April, 1985. He was given promotion on the post of Deputy Registrar in 1986. While he was working on the post of Secretary, Land Development Bank, Dholpur, he was given additional charge of Administrator, Bari Kraya Vikraya Sahakari Samiti Ltd. He was charge sheeted under Rule 17 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958(hereinafter referred to as 'the CCA Rules') on 19.4.1991, pertaining to the incident of 1986. He was held guilty and order of withholding two grade increments without cumulative effect was passed. The appellant questioned the same by way of filing writ petition (5387/92) before Single Bench, which was dismissed summarily on 5.3.1993 and DB Civil Special Appeal No.339/93 was also dismissed by this Court on 22.11.1993. While dismissing DB Civil Special Appeal, it was observed that as and when the appellant is denied promotion on the basis of aforesaid entry, he will be entitled to challenge it . The appellant was denied promotion on the basis of the penalty. The appellant questioned the action of the respondent and prayed for his promotion on the post of Joint Registrar, Cooperative Societies w.e.f. 24.1.1996 that is the date on which persons junior to him were given promotion.;