- (1.) We have heard learned counsel for the parties and perused the order of the learned Single Judge dated 21.2.2004, dismissing the writ petition on the ground of alternative remedy and latches.
(2.) The short grievance of the appellant is that since his date of initial appointment is 6.1.1977, he completed 18 years of service in the year 1995, as such, he has been wrongly given the selection grade with effect from 23.12.1998.
(3.) The controversy has been concluded by the Full Bench judgment of this Court in State of Rajasthan & Ors. v. Farooq Ahmed & Ors., reported in 2005(1) WLC (Raj.) page 1 , wherein it is held that where a person is appointed on ad hoc/temporary duties in accordance with the Rules and in time-scale, period of ad hoc/temporary service rendered by him before his regularisation should be counted for the purpose of grant of selection grade on completion of 9, 18 and 27 years of the service.;