MANOJ KUMAR DHAKA Vs. STATE GOVERNMENT OF RAJASTHAN

JUDGEMENT

(1.) Learned Additional Advocate General strongly objects to the maintainability of the writ petition on the ground that an alternative efficacious remedy being available of filing of an appeal against seniority list and promotion orders before the Rajasthan Civil Services Appellate Tribunal, he has referred to the Act of 1976 to point out that it would be most efficacious to let the matter be placed before the Tribunal which would be in a position to do the fact finding enquiry with regard to the seniority as well as with regard to the promotion recommendation.

(2.) Faced with such a situation, learned counsel for the petitioner submits that the present petition is an outcome of the earlier litigation which has been initiated before this court in 2013 and the matter should be taken up by the High Court itself. If at all the matter is to be relegated to the Tribunal, learned counsel prays for directions to request the Tribunal to decide the case expeditiously within a period of six months. He also submits that the Tribunal may be directed to allow filing of joint appeal in order to save time and paper of the court.

(3.) I have considered the submissions.