JOTA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant writ petition lays a challenge to the seniority lists Nos. 15201, 15244 and 15289 dtd. 1/11/2019, published by the Board of Revenue Ajmer (hereinafter referred to as "the Board") whereby seniority positions of Inspector Land Records (ILRs) as on 1/4/2015, 1/4/2016 and 1/4/2017 has been notified and petitioner's seniority as Inspector Land Records has been reckoned from the year 2014-2015.

(2.) Mr. M.R. Choudhary, learned counsel for the petitioner while informing the background facts submitted that the petitioner who was appointed on the post of Patwari as a Scheduled Tribe candidate by way of order dtd. 7/10/1993, joined the services on 8/10/1993.

(3.) During his tenure as a Patwari, some disciplinary proceedings were initiated against the petitioner and pending such proceedings, his case for promotion was considered by the Departmental Promotion Committees for years 1999-2000 and onwards but the result was kept in sealed cover.