SHIV SINGH JODHA Vs. RAJASTHAN HIGH COURT

JUDGEMENT

(1.) This Civil writ petition has been filed being aggrieved of the placement of the petitioners in revised final seniority list dated 3- 12-2018 issued by the District and Sessions Judge, Jaipur Metropolitan, Jaipur.

(2.) Learned counsel for the petitioners submits that the seniority of an employee should be reckoned from the date on which he is confirmed on the post after completion of probation period and not from the date of his initial appointment. In the final seniority list dated 3-12-2018 issued by the District and Sessions Judge, Jaipur Metropolitan such employees have been shown senior to the petitioners who have been confirmed after the date of joining of the petitioners. Thus the seniority list, being patently illegal, deserves to be modified.

(3.) Learned counsel for the respondents submits that the contention of the petitioners is not tenable under law. It is well settled legal position that after completion of probation period an employee is confirmed in service from the date of his initial appointment, irrespective of the fact that his confirmation is made even after minimum required probation period. In the seniority list in question the same principle has been followed. Thus no interference is called for. The petition deserves to be dismissed.