PAVAN KUMAR JOSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed with a prayer for consideration of the candidature of the petitioner for promoting him on the post of Inspector Land Records.

(3.) Briefly noted the facts in the case are that the petitioner having cleared Patwar Competitive Examination, 1999 was appointed as Patwari vide order dtd. 22/04/2003. While the petitioner was performing the duties of Patwari, he was granted the upgradation of the pay scale on completion of nine years of service. After grant of first ACP, the petitioner was entitled for the grant of second ACP on completion of 18 years of service in the year 2019. However, grant of second ACP was deferred on account that petitioner having fathered a third child. The second ACP was actually granted to the petitioner on 14/05/2022. Since the petitioner's case was ripped for promotion, the respondents considered his case for promotion on the post of Senior Patwari. The petitioner was also promoted on the post of Senior Patwari vide order dtd. 30/08/2022.