MANGAT RAI MITRUKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) IN exercise of the powers conferred by clause (2) of Article 233 of the Constitution of India, and in pursuance of Rule 8(ii) of the Rajasthan Higher Judicial Service Rules, 1969, the Governor of Rajasthan in consultation with the Rajasthan High Court, Jodhpur. is pleased to make appointments of the folowing candidates to the Rajasthan Higher Judicial Service as Additional District and Sessions Judges with effect from the date of assuming charge of their respective offices by them, on an initial pay of Rs. 900 -50 -1000 -60 -1600 -80 -1800., pending its fina' determination as per Rule 29 of the R.H.J.S. Rules.