Sandeep Mehta, J. - (1.) Instant writ petition has been preferred by the petitioner praying for the following reliefs "(i) by an appropriate order or direction, the respondents may also be directed to grant benefit of selection grades on the post of Patwari on completion of 27 years service while taking into account the service tenure from initial appointment and they may be directed to grant all the consequential benefits flowing from the grant of selection grades on the post of Patwari within time bound direction. (ii) In the alternative, by an appropriate writ, order or direction, if this Hon'ble Court feel it necessary that the order dated 21.10.99 is to be quashed, then same may kindly be quashed."
(2.) Facts in brief are that the petitioner was appointed as a Patwari in the Colonisation Department in pay scale of Rs.65-110 vide order Annexure-1 dated 31.6.1967.
(3.) The petitioner in order to buttress the relief sought in the writ petition has relied upon the scheme introduced by the State Government in order to avoid financial stagnation in relation to the cadres where promotional avenues are not available. The State Government formulated a scheme in 1992 for giving benefit of selection scales to such employees on completing 9, 18 and 27 years of service. The petitioner claims that he was appointed as Patwari by regular section process at the time when passing of Patwar Exam was not prescribed and as such he is entitled to grant of selection scale treating him to be in regular service from the date of his initial induction in service. A copy of the order Annexure-2 has been placed on record, as per which the petitioner was given benefit of selection scale from 1.2.1994 by treating him to be in regular service of the Department w.e.f. 1.2.1967.;