- (1.) Heard learned Counsel for the parties.
(2.) The petitioner is aggrieved against the order of the Rajasthan Civil Services Appellate Tribunal, Jaipur dated 10.11.2008, by which the Tribunal held that since salary of the Jamadar is higher than the salary of Class IV Employees and, therefore, the petitioner's name cannot be included in the seniority list prepared for Class IV Employees. It will be relevant to mention here that there is provisions under the Rules for giving promotion to the post of L.D.C. to the extent of 15% from the employees who are in Class IV category and since the petitioner has not been treated to be Class IV employee, therefore, he preferred appeal which was dismissed by the Tribunal vide impugned order.
(3.) The learned Counsel for the petitioner submitted that post of Jamadar has been specifically included in Class IV employees and this fact is not disputed but in fact the Tribunal under the impression that there is a difference in the pay scale of Jamadar than the other employees of Class IV Employees, therefore, the petitioner's name cannot be included in the seniority list of Class IV employees.;