LAWS(SC)-1997-2-196

STATE OF RAJASTHAN Vs. TARACHAND

Decided On February 11, 1997
STATE OF RAJASTHAN Appellant
V/S
TARACHAND Respondents

JUDGEMENT

(1.) Delay condoned.

(2.) The controversy raised in this case is already covered by a judgment of this Court reported in Shambhu Singh Meena v, State of Rajastthan, (1955) 2 Suppl. SCC 431, wherein this Court, on consideration of Rule 28-B of the Rajasthan Administrative Service Rules, 1954, and its explanation as it stood prior to November 30, 1991, had interpreted and held that the rule requires that the record of the officer should be outstanding or consistently very good and that would imply that it should be so for the entire period under consideration. The view of the High Court, therefore, was upheld and held that the amendment made on 30-11-1991, being subsequent to the orders of promotions which are challenged in those cases could not apply to the cases prior to the amendment came into force. The same ratio applies to the facts in this case. Therefore, we do not find any ground warranting issuance of notice for interference.

(3.) The petition is accordingly dismissed.