ASHOK KUMAR SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner by way of this writ petition assails the orders dated 27.3.2004, 11.1.2007, 24th May, 2017, 8th May, 2018 and 30th July, 2018 and prays to quash for grant of benefit of selection scale to the petitioner on completion of 9, 18 and 27 years of service after counting length of service from the date of initial appointment. However, the petitioner prays that no recovery be made from his salary and also refunded the entire recovered amount to him with interest @12 % per annum.

(2.) Learned counsel for the petitioner further prays that he should be placed in the seniority list of UDC and also considered for further promotion on the post of AAO and pay scale of the said post be also granted to him.

(3.) This is a second round of litigation initiated by the petitioner. Earlier, the petitioner had preferred a Writ Petition No. 1104/2007 before this court assailing the order dated 27.3.2004, whereby the petitioner was promoted on the post of UDC dated 23.12.1994 and confirmation order dated 30.12.1998 had been cancelled. The order dated 11.1.2007 was also assailed, whereby the representation filed by the petitioner was rejected and further the petitioner also prayed that no recovery be made.