BHOLA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed against the order dtd. 18/4/2017 (Annex. -1), whereby sanction has been granted by the State Government for adjustment of the petitioner on the post of Class-IV Employee and order dtd. 4/5/2017 (Annex. -2) vide which the petitioner has been directed to be adjusted against the post of Class-IV Employee w.e.f. the date of his joining on the post of Class-IV Employee.

(2.) The brief facts of the case are as under:-

(3.) It has been submitted by the counsel for the petitioner that the prospective application given to the impugned order dtd. 4/5/2017 is totally illegal as the petitioner, since his accident, was working as an LDC and admittedly was discharging the duties of LDC since the year 1995. Therefore, he ought to have been accommodated/absorbed on the post of LDC w.e.f. the year 1995. In the alternate, learned counsel submitted that even if he was to be accommodated on the post of Class-IV Employee, that also ought to have been w.e.f. the year 1995.