RAM LAL GOCHAR Vs. STATE AND ORS.

JUDGEMENT

(1.) Counsel inter -alia submits that on account of penalty of censure, benefit of selection scale cannot be deferred. Counsel submits that in identical CWP -8775/2010 (Gulab Singh Vs. State) this Court disposed of it with the direction to make representation afresh.

(2.) In support of his submission, counsel placed reliance upon judgments of this Court delivered in Devi Singh v/s. State, 2004 (2) CDR 925 (Raj.) State v/s. Bheem Singh, 2009 WLC (Raj.) 8 and Prabhu Lal Meghwal v/s. State CWP -9536/2005 decided on 26/08/2008. Judgment of Division Bench has been followed by Co -ordinate bench in CWP -9536/2005 (Prabhulal Meghwal v/s. State, supra) 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 & personal to the 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: