STATE OF RAJASTHAN Vs. O.P. GUPTA

JUDGEMENT

(1.) Delay Condoned.

(2.) This Special Leave Petition has been filed challenging the final judgment and order dtd. 28/11/2019, in D.B. Special Appeal Writ No. 443 of 2018 passed by the High Court of Judicature for Rajasthan Bench at Jaipur, whereby the High Court dismissed the Writ Appeal filed by the Petitioners and upheld the judgment of the Single Bench dtd. 5/5/2017 in S.B. Civil Writ Petition No. 5879 of 2009, whereby the Single Judge had allowed the Writ Petition filed by the Respondent.

(3.) The Respondent was initially appointed as an Assistant Charge Man in the Rajasthan Agriculture Engineering Board, Department of Agriculture, Government of Rajasthan w.e.f. 13/1/1967.