HANWANT SINGH BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It has been submitted in the writ petition as under:

(2.) Meanwhile in the year 2001, petitioner acquired the qualification of Sanitary Inspector Diploma. The case of the petitioner is that since the year 2002 he is discharging the duties of a Sanitary Inspector but despite the same, he is being paid the salary of Sub Nakedar and he has not been absorbed against the post of Sanitary Inspector Grade I which he ought to have been in terms of the notification dtd. 22/3/2000.

(3.) Learned counsel for the petitioner relied upon three judgments passed by this Court all of which were assailed uptill Hon'ble Apex Court and were affirmed by the Hon'ble Apex Court. The basic judgment which was the basis of all the subsequent judgments is the case of Kundan Kandara v. State of Rajasthan and Ors. (S.B.C.W.P. No. 6213/2007) decided on 13/10/2009. In Kundan Kandara's case (supra), the learned Single Judge held as under: