- (1.) This writ petition has been filed seeking directions to the respondents to determine and fill-up the vacancies of Executive Officer (Gr. IV)/Revenue Officer (Gr. II) considering the candidature of the petitioner and in the meanwhile, allow the petitioner, like others, to continue on the post of Executive Officer (Gr.IV) till regularly selected candidates are made available.
(2.) The facts and circumstances giving rise to this writ petition are that petitioner was initially appointed on the post of Lower Division Clerk on 27.8.1968. He has to his credit the qualification of M.A. and Diploma in Local Self Government. Thereafter he was promoted to the post of Revenue Inspector. Again, he was selected and appointed on ad hoc basis on the post of Executive Officer (Gr.IV) and contained to work on this post for about three years. On selected candidates being made available by the Rajasthan Public Service Commission, the petitioner was reverted to the post of Revenue Inspector. Respondents, after 1980, neither determined the vacancies nor made any selection on the post of Executive Officer (Gr.IV). Certain persons, whose services were terminated vide Annx. 3, were taken back vide Annx. 4 despite the fact that they appeared but could not qualify in the test held by the R.P.S.C. Petitioner made representations to the respondents for determining the post of Executive Officer/Revenue Officer and consider his case for promotion but to no avail. Hence this writ petition.
(3.) I have heard learned counsel for the parties and perused the record.;