Narendra Singh Dhaddha,J. - (1.) Appellant has filed this appeal challenging order dated 20.02.2017 passed by Single Bench of this Court in Civil Writ Petition No. 3250/2014.
(2.) Learned counsel for the appellant has submitted that in pursuance to Advertisement No. 2/2002, appellant had applied for the post of School Lecturer. However, appellant was not given benefit of reservation. Appellant is blind. Appellant again applied for the post of School Lecturer and was appointed vide order dated 20.07.2006 and joined as School Lecturer (Political Science) on 07.08.2006. Appellant filed S.B. Civil Writ Petition No. 4118/2003 claiming benefit of reservation vis-a-vis first advertisement for the post of School Lecturer. During the pendency of the petition, posts of College Lecturers were advertised and appellant joined as College Lecturer on 08.08.2009 in pursuance to his appointment order dated 30.07.2009. Writ petition filed by the appellant was allowed by this Court vide order dated 09.08.2011 and the respondents were directed to consider the appellant for appointment to the post of School Lecturer subject to his merit in reserved quota. Learned counsel has submitted that the appellant was liable to be granted notional benefits in pursuance of the decision given by this Court dated 09.08.2011 (Annexure-1). In-fact, the appellant was issued appointment letter dated 26.12.2012 as a School Lecturer in pursuance to the decision passed by this Court dated 09.08.2011 by giving him notional benefits.
(3.) Learned counsel for the respondents has opposed the appeal and has submitted that appellant cannot be granted notional benefits as claimed by him as he joined as College Lecturer on 08.08.2009 in pursuance to the appointment order dated 30.07.2009 whereas writ petition filed by the appellant related to his appointment as School Lecturer. Hence, the appellant cannot be granted notional benefits in terms of the order dated 09.08.2011.;