Sandeep Mehta, J. - (1.) Heard learned counsel for the parties.
(2.) By way of the instant writ petition, the petitioner has approached this Court praying for the following reliefs (i) The impugned order dated 17.04.06 (Annex-P/9) may kindly be quashed and set aside and the respondents may kindly be directed to assign the proper seniority to the petitioner in the cadre of Junior Specialist (Medicines) by assigning him quota of 1995-96 vacancies. (ii) The impugned tentative seniority list dated 11.12.07 (Annex-P/13) may kindly be quashed and set aside or in the alternative, the respondents may kindly be directed to issue necessary corrigendum by issuing final seniority list of Junior Specialist (Medicines) and assigning proper seniority to the petitioner in the cadre of Junior Specialist (Medicines) by reckoning his seniority from 1995-96. (iii) The respondents may kindly be directed to grant proper seniority to the petitioner in the cadre of Junior Specialist (Medicines) by treating him to be promoted against the vacancies of 1995-96 with all consequential benefits. (iv) Writ Petition may kindly be allowed with costs. (v) Any other appropriate order which may be deemed just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner.
(3.) Facts in brief are that the petitioner acquired the qualification of M.B.B.S. from S.N. Medical College, Jodhpur in the year 1984. Thereafter, he started pursuing post graduation studies in the speciality of General Medicine. The petitioner was selected by R.PS.C. as a medical officer vide order dated 21.10.1986. He requested for and was given extension of time to join the duties so that he could complete the post graduation course and finally, joined duty as a medical officer on 8.5.1987. The petitioner has asserted that for a period of almost a decade, he discharged his duties in an unblemished manner till the year 1998 when a charge-sheet under Rule 16 of the C.C.A. Rules of 1958 came to be issued to him. The inquiry instituted pursuant to the above charge-sheet culminated in the petitioner's favour and the disciplinary authority agreed with the enquiry officer's report and exonerated the petitioner of the charges on 10.11.2000.;