V.K. Bali, J. - (1.) Daulat Chand Jain, a Senior Personal Assistant in the office of Divisional Commissioner, Ajmer came to be appointed in M.D.S. University, Ajmer on 14.3.1988 as Section Officer. Before joining his new assignment in the University, he submitted a representation vide which he enquired as to whether his pay that he was drawing as Senior Personal Assistant would be protected. The University replied vide letter dated 28.4.1988 assuring him protection of his pay in accordance with Rule 6(1) of the Rules for Fixation of Pay of University Employees, 1985 (in short the Rules of 1985). It was after receipt of the reply aforesaid that he joined on the post of Section Officer in the University on 5.5.1988. After serving for eleven years, he superannuated and when he was denied retiral dues, based upon the pay that he was drawing and which, as mentioned above, had been protected, he filed Civil Writ Petition No. 6862/1999 which has been allowed by the Single Judge vide impugned order dated 11.10.2000.
(2.) The learned Single Judge, after holding that Daulat Chand Jain was employed earlier in the State Government and the basic pay drawn by him with the previous employer was protected under Rule 6(1) of the Rules of 1985 directed that Daulat encashment, if it be due, within three months from the date of judgment.
(3.) The appellant herein filed an application seeking review of the order dated 11.10.2004 which was dismissed being barred by 1206 days. Learned Single Judge found no sufficient reason for condoning the massive delay of 1206 days.;