MUKESH SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The factual matrix of the case is that the petitioner was appointed as Assistant Professor (Lecturer) Ophthalmology vide order dtd. 22/1/1998 after due process of regular selection and the recommendations made by the Rajasthan Public Service Commission (for short 'the RPSC'). In pursuance to the appointment order, the petitioner joined the duty on 14/2/1998.

(2.) During the period when the petitioner was in service of the respondent, a Notification dtd. 6/1/2012 was issued by the Government of Rajasthan, Department of Personnel, whereby new provisions i.e. Rules 24B and 24BB were added in the Rajasthan Medical Service (Collegiate Branch) Rules, 1962 (for short 'the Rules of 1962').

(3.) As per the newly added provisions, the Associate Professor was made eligible and entitled for promotion as Professor on completion of four years of regular service as an Associate Professor as given in the table incorporated in Rule 24B of the Rules of 1962.