KIRTI KACHHAWAHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner for seeking a direction to grant her Higher Super Time Pay Scale Post with effect from 1/8/2018.

(2.) The petitioner also feels aggrieved against the order dtd. 1/8/2018, as the same has not granted the benefit of Higher Super Time Scale to the petitioner in the proceedings of Departmental Promotion Committee conducted for the Vacancy year 2018-2019.

(3.) The facts, as pleaded in the nutshell, are that the petitioner had appeared in a competitive examination conducted by Rajasthan Public Service Commission (RPSC) for recruitment to the various State and subordinate Services. The petitioner participated and passed the main examination of which result was declared on 23/2/1992. The petitioner appeared in interview on 8/4/1992 and as such the dispute was raised by not accepting the preference given by the petitioner for a particular service at the time of interview.