- (1.) By way of this writ petition the petitioner has prayed to quash and set aside the order dated 17-07-1999 (Annexure-A-2) and 19-07-2000 (Annexure A-3). He further prayed to this Court that he be given 2nd benefit of selection scale w.e.f. 18-04-1991 with all consequential benefits.
(2.) According to the petitioner (Vijai Arora) was appointed as Patwari on Kumar 18-4-1974. The State of Rajasthan, Finance Department issued an order dated 25th of January, 1992 whereby the selection scales were ordered to be allowed to the employees who have successfully completed 9, 18, and 27 years of service.
(3.) After completing the 18 years satisfactory service as on 18-4-1992, the petitioner was allowed 2nd selection scale benefit and was fixed in the pay scale of Rs. 1640-2000 dated 27-4-1993 and same was made effective on 18-04-1992. But all of sudden, after a long spell of 4 years time, the petitioner was served with a show cause notice dated 4-1-1997 wherein it was mentioned that he was inflicted with the punishment of censure vide order dated 01-12-1987. Hence, the selection scale benefit allowed to him w.e.f. 18-04-1994 in place of 18-04-1992 vide order No. 5711 dated 17-07-1999 (Annexure-A/2).;