STATE OF RAJASTHAN AND OTHERS Vs. KHUMAN SINGH

JUDGEMENT

(1.) For the reasons mentioned in the application under Section 5 of the Limitation Act, delay of 318 days in filing the appeal is condoned. I.A. No. 27340/2011 is disposed of.

(2.) Heard finally with the consent of parties.

(3.) The present matter pertains to grant of Selection Grade and whether penalty of censure could have come in the way of grant of Selection Grade. The matter is no more res-integra. The decision rendered by the Hon'ble Apex Court in the case of State of Rajasthan & Others Vs. Shankar Lal Parmar(Civil Appeal No. 8404/2011 decided on 30.09.2011 along with other matters) is available.