KARTAR RAI SINGHANI Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) At the outset, learned counsel for the respondents apprise this Court that the due benefit of selection scale on completion of 9, 18 and 27 years of service were granted to the petitioner and the petitioner has retired way back in the year 1999. Counsel submits that after a delay of 13 years, he has approached this Court seeking directions for release 13 days payment for the period of suspension. Counsel further submits that there is no provision under the Municipal Services Rules, 1963 for issuing any medical diary to the employees working with the local bodies. Counsel submits that in view of the submissions made hereinabove, the petitioner is not entitled to get any relief. Hence this petition is liable to be dismissed on the ground of delay and latches.

(3.) Considering the arguments raised by learned counsel for the respondents and looking to the fact that the benefits of selection scale on completion of 9, 18 and 27 years of services were extended to the petitioner and looking to the fact that there is no provision of issuing any medical diary to the persons working with the local bodies, hence the relief claimed by the petitioner cannot be granted by this Court.