KHARTA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against the order dtd. 2/5/2023 passed by the learned Single Judge, whereby, the writ petition filed by the appellant-petitioners has been dismissed.

(2.) The appellant-petitioners were initially appointed as Patwaris and came to be promoted as Inspector (Land Records) ('ILR') vide DPC held on 14/10/2014 against the vacancies of the year 2014- 15 by order dtd. 15/10/2014. The private respondents were also appointed as Patwaris and came to be promoted as ILR pursuant to the Limited Departmental Competitive Examination ('LDCE'). The dispute pertains to the challenge laid by the appellantpetitioners to the final seniority lists dtd. 1/11/2019 (Annex.8 to 10), whereby, the respondents No.3 to 8, who have been impleaded in representative capacity, have been indicated as senior to the petitioners.

(3.) While the petitioners, as noticed hereinbefore, were promoted through DPC by order dtd. 15/10/2014, the respondents were promoted pursuant to the advertisement for holding competitive examination, which was first published on 17/6/2011 for 93 posts, fresh advertisement for 155 posts was published on 28/1/2013, the examinations were held on 21/4/2013 and result was declared on 16/5/2013, wherein, the respondents were declared successful and were sent to school for training on 31/12/2013; the training was completed on 4/3/2014 and by order dtd. 31/3/2014 they were allocated the districts.