LAWS(RAJ)-2023-5-200

KHARTA RAM Vs. STATE OF RAJASTHAN

Decided On May 02, 2023
Kharta Ram Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The petitioners captioned above have joined hands to challenge final seniority list dtd. 1/11/2019, particularly qua the persons mentioned between serial number 1835 to 1964 of the seniority list as on 1/4/2015, out of whom, seven persons have been impleaded as party respondents in the representative capacity.

(2.) For the purpose of laying the factual canvass, the particulars of petitioner no.1 Kharta Ram are being taken into account.

(3.) Petitioner no.1 - Kharta Ram was appointed as Patwari on 29/9/1987, whereafter he was promoted to the post of Inspector Land Records (hereinafter referred to as 'ILR') in the meeting dtd. 14/1/2015 of the Departmental Promotion Committee (for short 'DPC') for the year 2014-2015.