STATE OF RAJASTHAN Vs. RAMA KUMARI SHARMA

JUDGEMENT

(1.) With the consent of the learned counsel appearing on behalf of both the parties, the matter is finally heard.

(2.) The respondent No. 1 Rama Kumari Sharma joined her services as Lower Division Clerk in the year 1989. As she was not given the benefit of first selection scale on completion of 9 years of service from the date of her initial appointment, she approached the Rajasthan Civil Services Appellate Tribunal (for short 'the Tribunal'). The Tribunal by its order dated 10.5.2000 has directed that the respondent No. 1 shall be entitled for the first selection scale under the Circular dated 25.1.1992 of the State Government on completion of nine years of service from the date of her initial appointment. The submission of the petitioner State of Rajasthan that the employee shall be entitled for the selection scale on completion of nine years of service and the nine years shall be counted from the date on which she completed the training, was rejected by the Tribunal. Aggrieved by the said order, the present writ petition is filed.

(3.) The Single Bench and the Division Bench of this Court in various matters has taken a view that the employee shall be entitled for the selection scale on completion of the requisite number of years of service and the period of service shall be counted from the date of his/her initial appointment and not from the date of completion of the training. In view thereof the writ petition is without any substance and it is dismissed. Writ Petition dismissed.