KAPILDEO SINGH Vs. RAJCNDRA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) THIS application has been filed for initiating a proceeding (or contempt against the opposite party for non -compliance of the order dated 11.1.2005, passed in C.W.J.C. 7543 of 2004 (Kapitdeo Singh and Ors. V/s. Rajendra Agricultural University and Ors.).

(2.) CLAIM of the petitioner in the said case was for grant of junior selection grade from the due date. This Court disposed of the writ application giving liberty to the petitioners to represent before the Vice -Chancellor of the Rajendra Agricultural University for the redressal of their grievance and the later in turn was directed to take decision in accordance with law within a stipulated time.

(3.) IN the light of the aforesaid order, supplementary show cause has been filed by Under Secretary in the Department of Personnel and Administrative Reforms and in paragraph 4 thereof it had been stated that "selection grade promotion is treated as regular promotion". So at the time of promotion roster clearance is required and in support of the said stand resolution of the Finance Department dated 30th of December, 1981 (Annexure C) has been pressed into service.