SOHANLAL BAGRI Vs. STATE

JUDGEMENT

(1.) The matter pertains to the year 2005, thus, was listed under the category "Oldest Cases for Early Disposal".

(2.) This writ petition has been preferred under Article 226 of the Constitution of India claiming the following reliefs:

(3.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the petitioner was appointed as a Teacher on temporary basis vide office order dtd. 7/8/1979 passed by the Development Officer, Panchayat Samiti, Sahada, District, Bhilwara, and accordingly, joined his duties on 9/8/1979. Subsequently, another order came to be passed by the Development Officer on 26/7/1984, whereby the petitioner was selected from the temporary working teachers and was given appointment in the third pay scale (490-840), while keeping him on probation for a period of two years.