Arun Madan, J. - (1.) Heard learned counsel for the parties at length and also perused the relevant documents as well as the pleadings of the parties on the record.
(2.) The grievance of the petitioner in short is that he was initially appointed in the State Service of Rajasthan in the erstwhile Ajmer State and had joined the State Road and Transport Department as a Traffic Inspector/Assistant Depot Manager after having been selected by R.P.S.C. against a permanent post in the year 1956. Subsequently in the year 1964, the Transport Department of the State Government was substituted by a Corporate body for short 'RSRTC' and on it's formation, the petitioner was declared surplus by the erstwhile department and opted for services in Jail Department and joined as a jailor on absorption by the G.A.D. on 18.7.68. After attaining the age of superannuation, the petitioner retired from service on 31.10.79 and on the relevant date he was holding the post of Deputy Superintendent (Jail).
(3.) The grievance of the petitioner is that he was not given due benefit of seniority as on the date when he was promoted as Deputy Superintendent w.e.f.; 19.7.79 with all notional pay fixation for the purpose of his pension and he had consequently challenged his promotional order before the Rajasthan Civil Services Appellate Tribunal vide appeal No. 836/80 and he also challenged the impugned order dated 3.9.80 before the said tribunal. The appeal of the petitioner-appellant was accepted by the learned tribunal vide it's order dated 21.3.84 with the following directions :;