- (1.) Petitioners are member of Scheduled Caste category and they are working on the post of Patwari in Tonk District. Petitioner No.1 stood at S.No.69 and petitioner No.2 stood at S.No.75 in the seniority list published by respondent no.2 on 21.12.2012.
(2.) Grievance of the petitioners is that the petitioners have not been promoted to the post of Land Record Inspector, whereas their juniors have been given promotion vide order dated 02.01.2013. The petitioners do not have any adverse remarks nor any departmental enquiry pending against them. There is no stigma in their service record nor has any penalty been awarded to them during relevant period. It is contended that it is a case of clear discrimination with the petitioners whereby their juniors have been given promotion on the post of Land Record Inspector depriving them from their right.
(3.) Learned counsel for the petitioner in this connection invited attention of the court towards the seniority list dated 01.04.2012, wherein the petitioner no.1 Sohan Lal Verma stands at Serial No.69 and petitioner no.2 Amrit Lal Bairwa stands at Serial No.75. Learned counsel further invited attention of the court towards the promotion order dated 02.01.2013 (Annexure-2), in which all the candidates from Serial No.34 onwards upto Serial No.55 are junior to the petitioners having been shown from Serial no.80 onwards upto Serial No.119.;