P.K. Lohra, J. - (1.) BY the instant writ petition, the petitioners have assailed the impugned order dt. 06.08.1999 (Exhibit/3) passed by the learned Rajasthan Civil Services Appellate Tribunal, Circle Bench, Jodhpur. The learned Tribunal while adjudicating the lis involved in the matter has granted selection grades to the respondent on completion of 9 and 18 years of services by reckoning the services with effect from 01.02.1970. The learned Tribunal has granted reliefs to the respondent employee in adherence of the Notification dt. 25.01.1992 issued by the State Government.
(2.) LEARNED counsel for the parties have brought to my notice that during the pendency of this writ petition, the respondent employee has expired and his LRs. were brought on record. I have heard learned counsel for the rival parties and perused the impugned order passed by the learned Tribunal. On examining the impugned order passed by the learned Tribunal, I am fully convinced that the learned Tribunal did not committed error much less and error apparent on the face of the record, while adjudicating the lis involved in the matter. The learned Tribunal has discussed the rigor of the Notification issued by the State Govt. on 25.01.1992 and analyzing the purport of the said Notification vis   -vis facts and circumstances of the case learned Tribunal has fully concurred with the afflictions of the respondent employee.
(3.) THAT being the situation, neither it is a case of any error apparent on the face of the record nor it is a case of jurisdictional error being committed by the learned Tribunal.;