- (1.) The petitioner filed an appeal before the Rajasthan Civil Services Appellate Tribunal, Rajasthan, Jaipur, being appeal No. 95/90. The said Tribunal allowed the appeal of the petitioner vide order dated 17.5.1991, and passed the following order: "Keeping in view the above, we direct the respondents to promote the appellant to the post in Grade A (Sr. Post) (Extension II) in the Rajasthan Agriculture service with effect from the date any of his junior was so promoted vide the impugned order. The following two orders : 1 Order No. F.l(l) Agriculture-1/90 dated 31.3.1990. 2 Order No. F.l(5) Agriculture-1/90 dated 31.3.1990. will stand modified accordingly in so far as the case of the appellant is concerned. All consequential benefits that may flow from this order will also be given to the appellant.
(2.) The petitioner served a notice upon the respondent on 13.8.91, for implementing the said judgment but the respondents did not pay any heed to the representation made by the petitioner. Under these circumstances, the petitioner has filed the present writ petition for mandamus, directing the respondent to implement the judgment dt. 17.5.1992, passed by the said Tribunal. Notice was issued to the respondents on 9.1.1992, but still no reply has been filed by the respondent. No cause has been shown as to what is the difficulty with the Government in implementing the order of the Service Tribunal.
(3.) Consequently, I allow the writ petition and direct the respondent to implement the order of the said Tribunal dated 17.5.1992, positively within a period of three months from today.;