AHMED ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition has been filed by the petitioner with the following prayer:-

(2.) Learned counsel for the petitioner submits that the petitioner was working on the post of Deputy Director and the vacancies for the promotional post i.e. Joint Director became vacant in the month of April, 2017 and even the Departmental Promotion Committee (for short 'DPC') was conducted by the respondents against the vacancy for the year 2017-18 and, accordingly, the petitioner was promoted to the post of Joint Director vide order dtd. 15/4/2017. Counsel submits that while promoting the petitioner on the promotional post, it was observed that the date of promotion of the petitioner would be 1/7/2017. Counsel submits that before getting promotion on the promotional post, the petitioner stood retired from the post of Deputy Director on 30/6/2017. Counsel submits that due to arbitrary act of the respondents, the petitioner has failed to get the benefit of promotional post. Counsel submits that the respondents have not granted the benefits of promotional post to the petitioner prior to his retirement, hence, discrimination has been caused with the petitioner to deprive him from getting the benefit of promotional post. In support of his contentions, counsel has placed reliance upon the following judgments:

(3.) Counsel submits that under these circumstances, interference of this Court is warranted and appropriate direction be issued to the respondents to grant notional benefits of the promotional post to the petitioner with all consequential benefits.