DILIP KUMAR DARJI Vs. STATE OF RAJ

JUDGEMENT

(1.) These civil writ petitions under Article 226 of the Constitution of India have been preferred claiming the following reliefs:

(2.) As the record and the narration of the factual matrix, as made in the instant petitions would reveal, the present petitioners, who were initially regularly appointed on the post of Lab Assistant Grade III in the year 1988 and posted at Government Middle School, Chandu Jiorpi, District Banswara, were absorbed as Teacher Grade III at Mardada, District Dungarpur and Bibirani, District Alwar, respectively, in the year 2000, in view of abolition of the post of Lab Assistant Grade-III at their earlier place of posting. Thereafter, in the years 2002 and 2005, respectively, the petitioners were transferred to District Banswara.

(3.) The claim of the petitioners herein is that they are eligible and suitable for assignment of appropriate seniority in the list of Teachers Grade III from the date of their initial appointment i.e. year 1988, and not from the year 2002 & 2005 (as sought to be done by the respondents), when they joined the duties, after their inter-district transfer. The petitioners are claiming such seniority for the purpose of consideration of their case for promotion to the post of Teacher Grade II.