RAJVI AMAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal arises out of a writ petition for mandamus under Art. 226 of the Constitution.

(2.) the appellant was a District and Sessions Judge in the former Bikaner State. He was appointed on 29-1-1948, in the grade of Rs. 500-40-700 and worked as such till 7-4-1949.

(3.) On that date a new State of Rajasthan was formed by the integration of a number so States (including the former State of Bikaner) by means of a Covenant signed by the High Contracting Parties.