HARI SINGH Vs. STATE OF RAJ. AND ORS.

JUDGEMENT

(1.) CONTENTION of the learned Counsel for the Petitioners is that on account of penalty of censure, benefit of selection scale cannot be deferred and in support of his submission, counsel placed reliance upon the judgments of this Court delivered in case of Devi Singh v. State of Rajasthan and Ors. reported in, 2004(2) CDR 925 (Raj.) and State and Anr. v. Bheem Singh reported in, 2009 WLC (Raj.) 8 and Prabhu Lal Meghwal v. State of Rajasthan and Ors. in S.B. Civil Writ Petition No. 9536/2005. The judgment of Division Bench has been followed by the coordinate bench of this Court in S.B. Civil Writ Petition No. 9536/2005 (Prabhu Lal Meghwal v. State of Rajasthan and Ors.) which was decided on 26.8.2008, wherein it has been held that grant of selection grade neither constitutes a separate cadre nor involves an element of selection; it is rather automatic and personal to incumbent on completion of number of years of service. However, penalty of censure which is treated to be one of the minor penalty will not come in the way of deferment of the selection scale. However, every penalty provided under Rule 14 of the CCA Rules may not be construed as a ground for deferment. The operative part of the judgment is as follows:

(2.) IN the light of the judgments referred to supra, the present writ petitions are disposed of with the direction to the Petitioners to make a representation to the Respondents which shall be considered for grant of selection scale in the light of the aforesaid judgments referred to supra. The authority may decide the matter by passing a speaking order within three months from the date of submission of represent action in accordance with law.