RAGHUNATH SINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2014-9-54
HIGH COURT OF RAJASTHAN
Decided on September 23,2014

RAGHUNATH SINGH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Vineet Kothari, J. - (1.) NONE is present on behalf of petitioner, though name of Mr. N.M. Lodha, Mr. V.D. Dadhich and M.A. Siddiqui are shown in the cause list.
(2.) HEARD Mr. P.R. Singh, learned Additional Advocate General, appearing for the State and perused the record. The present writ petition has been filed by the petitioner Raghunath Singh S/o Sh. Diwan Singh, in this Court on 06.09.1999 seeking following reliefs: - "It is, therefore, prayed that by an appropriate writ, order or direction: a) Writ petition be allowed; b) The requirement of higher education for promotion on the post of Ziledar may kindly be quashed. c) Respondents may kindly be directed to give third higher grade to the petitioner on completion of 27 years of service. d) Any other appropriate writ, order or direction which the circumstances of the case warrant, be passed in favour of the petitioner. e) Costs of the writ petition be awarded to the petitioner."
(3.) THE petitioner was working as 'Patwari', has sought two reliefs in this writ petition, namely, promotion to the next higher post of Ziledar and grant of selection scale of the post of Deputy Collector upon completion of 27 years of service as 'Patwari' in view of Notification dated 25.01.1992 of the State Government.;


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