STATE OF RAJASTHAN Vs. SHANKER LAL

JUDGEMENT

(1.) HEARD learned counsel for the State. None is present on behalf of respondent No. 1, Shanker Lal, though name of Mr. L.S. Jodha, is shown in the cause list.

(2.) THE petitioner State has filed the present writ petition being aggrieved by the order dated 14.06.2005 passed by learned Rajasthan Civil Services Appellate Tribunal, Jaipur, whereby the said Service Appellate Tribunal allowed the Appeal No. 26/04 filed by the respondent No. 1 -Shanker Lal, granting the benefit of selection scale on completion of 18 years computing the said period from the date of initial appointment i.e. 06.10.1979 instead of regular appointment given with effect from 23.02.2000 in terms of Notification dated 25.01.1992.

(3.) THE Division Bench of this Court following the law laid down by the Hon'ble Apex Court in the case of Jagdish Narain Chaturvedi (supra) decided the intra -court appeal filed by the State being DBSAW No. 382/2013 -State of Rajasthan & Ors. Vs. Karan Singh along -with 16 connected intra -court appeals, decided on 25.03.2014 headed by Hon'ble the Chief Justice, has held as under: -