KUSUMLATA SURYAVANSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to modify the order dtd. 6/3/2019 (Annex. 7) and amended confirmation order dtd. 8/7/2021 (Annex. 9), allow the first ACP on completion of 09 years of service w.e.f. 10/10/2014 by considering her first date of appointment as 10/10/2005. Further directions have been sought to allow other consequential benefits by treating her initial date of appointment as 10/10/2005.

(2.) It is inter alia indicated that the petitioner was initially appointment in the respondent department on the post of Teacher Gr. III under widow category by order dtd. 22/9/2005 (Annex. 1) Pursuant to the said order the petitioner joined her duties on 10/10/2005. After completion of probation period of 02 years, an order dtd. 3/2/2010 was passed, whereby, the petitioner was allowed regular pay scale, annual increment and other notional benefits vide Annex. 3.

(3.) In terms of the requirement of order of appointment, whereby, the petitioner was required to acquire the required qualification of STC within a period of three years, needful was done by her on 5/7/2009. The competent authority passed the order dtd. 24/4/2018 (Annex. 6) confirming the services of the petitioner w.e.f. 10/10/2007. Whereafter, by order dtd. 6/3/2019, the petitioner was accorded first selection grade w.e.f. 5/7/2018.