- (1.) Defects taken note of, ignored.
(2.) This is an intra-court appeal filed by respondents (appellants herein) of Writ Petition No. 2354/2004 under Rule 134 of the Rajasthan High Court Rules against an order dated 22.08.2005 passed by the learned Single Judge in aforementioned writ petition.
(3.) By impugned order, learned Single Judge allowed the writ petition filed by the petitioners and, in consequence, gave following directions In view of whatever discussed above, this petition for writ is allowed, the judgment impugned passed by the Rajasthan Civil Services Appellate Tribunal dated 19.11.2003 in Appeal No.539/2000 is hereby quashed and a direction is given to the respondents to determine seniority of the petitioner from the date of his initial appointment i.e. from 25.11.1979 and also to compute the period of service of the petitioner for grant of selection grades and for all other purposes w.e.f. 25.11.1979. ;