- (1.) Heard learned counsel for appellants.
(2.) No one is present for respondents despite service of notice.
(3.) Briefly stated, the facts of the case, are that respondent No.1, Ratan Lal Bhil, filed an appeal before Civil Services Appellate Tribunal, Rajasthan, Jaipur challenging the order of the State Government dated 18th March, 1999, whereby he was informed that he will be granted the benefit of selection scale only from the year 2002.;