JUDGEMENT
-
(1.) The above numbered writ petitions raise a common question and the facts are also identical and therefore they are being disposed of by this common order. In each of the writ petitions the reversion of each of the petitioners from RAS (Senior scale) to RAS (junior scale) has been challenged.
(2.) First the facts in relation to the three petitioners. They are contained in the table given below:- S.No.NameDate of order under which promotion to RAS (Junior Scale) from Tehsildar was madeyear of allotment 1.Jai Narain Meena23.6.19881987-88 2.Mithu Ram Meena18.9.19891987-88 3.Kanhiya Lal Meena26.4.19901988-89
(3.) It appears that the said promotions to the RAS of the three petitioners were challenged by one Noor Mohd. before the Rajasthan Civil Services Appellate Tribunal. The recommendations of the DPC were quashed and direction was issued for holding a review DPC. As a result of the review DPC each of the three petitioners was allotted the years which have been given in the table in the earlier part of this order.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.