RAMSWROOP VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the present writ petition is decided finally.

(2.) The instant writ petition has been filed by the petitioner for seeking a direction to quash and set-aside the order dtd. 21/12/2017 and further prayer is for releasing the retiral benefits in favour of the petitioner.

(3.) The brief facts as pleaded in the writ petition are that the petitioner was appointed as Patwari on 29/7/1983, State Government had issued a circular dtd. 25/1/1992, extending the benefit of selection scale on completion of 9, 18 and 27 years of service.