DIRECTOR GENERAL OF POLICE Vs. AMAR SINGH

JUDGEMENT

(1.) The instant special appeal is filed by the appellants being aggrieved with the order dtd. 9/9/2020 passed by the learned Single Judge in SBCWP No.10012/2020, whereby the writ petition filed on behalf of the petitioner-appellants has been dismissed.

(2.) The respondent has challenged the said action of the appellants before the Rajasthan Civil Services Appellate Tribunal, Jaipur (for short 'the Tribunal') and the Tribunal has ruled in favour of the respondent while holding that he is entitled for benefit of third selection grade from 4/6/2012 instead of 4/12/2013.

(3.) The case of the appellants before the Tribunal was that the punishment of censure was imposed upon the respondent way-back in the year 1991 and as per the Memorandum issued by the Finance Department, Government of Rajasthan dtd. 31/12/2009, particularly Clause (11), benefit of third selection scale was to be deferred to the respondent as punishment of censure was imposed upon him.