BANWARI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner for seeking a direction to grant him benefit of selection scale on completion of 9/18/27 years of service, as per circular dtd. 25/1/1992.

(2.) Learned counsel for the petitioner submitted that the petitioner was initially appointed on the post of Patwari on 16/12/1956 and considering petitioner's good service record, he was subsequently promoted on the post of Nayab Tehsildar on 9/12/1987 and further promoted on the post of Land Revenue Inspector against the vacancies of the year 1991-92.

(3.) Learned counsel submitted that the petitioner stood retired from service on 31/3/1995 after attaining the age of superannuation.