SALIM KHAN AND ORS. Vs. THE STATE OF RAJASTHAN AND ORS.
LAWS(RAJ)-2018-1-269
HIGH COURT OF RAJASTHAN
Decided on January 16,2018

Salim Khan And Ors. Appellant
VERSUS
The State of Rajasthan and Ors. Respondents

JUDGEMENT

Mr. Arun Bhansali, J. - (1.) - This writ petition has been filed by the petitioner aggrieved against the order dated 29.8.2016 (Annex.13) passed by the respondents, inter alia, indicating that the petitioner was entitled to the third selection grade on completion of 27 years of service.
(2.) The petitioner was appointed as Lower Division Clerk on daily rated basis w.e.f. 30.5.1986. The petitioner filed S.B. Civil Writ Petition No. 620/1989, which came to be accepted by this Court on 5.7.1989 directing the respondents to make payment to the petitioner at the minimum pay scale of LDC from the date of filing of the writ petition i.e. 2.3.1989. Where after, on 2.5.1994 (Annex.2), the services of the petitioner, on the post of LDC, were regularized w.e.f. 2.3.1989. The said order was modified by order dated 20.3.1995, wherein, the date of regularization was changed from 2.3.1989 to 24.2.1994.
(3.) The petitioner filed S.B. Civil Writ Petition No. 4290/1998, which was disposed of on 20.1.2003 directing the respondents to pay regular pay scale mentioned in the order dated 2.5.1994 or revised pay scale in reference thereof and would also be entitled for arrears w.e.f. 2.3.1989. Pursuant to the above directions, an order dated 21.9.2004 (Annex.6) was passed by the respondents, inter alia, indicating that petitioner's seniority and first selection grade would be determined from 2.3.1989 treating his service as regular from the said date. The petitioner was accorded first selection grade w.e.f. 2.3.1998 and second selection grade on 2.3.2007 on completion of 18 years of service.;


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