POKAR MAL Vs. RAJASTHAN CIVIL SERVICES APPELLATE TRIBUNAL & ORS
LAWS(RAJ)-2013-12-197
HIGH COURT OF RAJASTHAN
Decided on December 09,2013

Pokar Mal Appellant
VERSUS
Rajasthan Civil Services Appellate Tribunal And Ors Respondents

JUDGEMENT

- (1.) Instant intra court appeal has been filed against order of ld. single Judge affirming order of ld. Tribunal dt.14.8.2000 (Ann.5).
(2.) As reveals from the record, the appellant initially joined service as Lower Division Clerk in the office of Superintending Engineer, Rajasthan Canal Project, Bikaner vide order dt.24.9.1964 and was transferred in the office of Sr. Geologist, Rajasthan Canal Project, Bikaner vide order dt.1.1.66 and continued in office till 1.8.1966.
(3.) The appellant while holding the post of LDC, certain posts of Prosecution Sub Inspector were advertised and the appellant after going through the process of selection was selected on the post of Prosecution Sub Inspector and thereafter he resigned from the post of LDC and proper permission vide letter dt.5.7.66 w.e.f. 29.7.66 and after being relived on 1.8.66, he joined his new posting on 2.8.1966 and indisputably there was no break in service and certificate was issued from the office of Research Officer, Indira Gandhi Canal Project, Phalodi dt.29.4.88 (Ex.5) which certifies that the appellant worked from January to July 1966 in the office of Sr. Geologist, RCP, Bikaner and for his betterment employment tendered resignation and indisputably joined his subsequent employment as Prosecution Sub Inspector on 2.8.1966.;


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