STATE OF RAJASTHAN Vs. G N SAXENA

JUDGEMENT

(1.) Dr. G.N. Saxena filed a Writ Petition No. 2657/1989, against the State of Rajasthan and prayed that the respondent be directed to convene D.P.C. for the posts of Z.L.O. and S.L.O. and to promote him on the said posts from the date the posts were encadred in the Service Rules of 1968. He further prayed that the respondent be directed to consider him for promotion on the post of Additional Director and in case any person is promoted as Additional Director without considering his case, such promotion may be declared to be bad and quashed with a further direction for appropriate relief in his favour.

(2.) That Writ Petition was allowed by this Court vide order dated 9.9.1992, and the respondent was directed to determine the number of vacancies in accordance with the provisions of rule 9 of Service Rules 1963 in respect of the posts of Z.L.O. and S.L.O. within a period of one month and then to proceed forthwith to make substantive appointments first on the post of Z.L.O. and thereafter on the post of S.L.O. considering all eligible candidates including the petitioner, considering him as eligible possessing the requisite qualifications of the posts in question.

(3.) It was further directed that if the claim of the petitioner was accepted upon consideration in the light of the said judgment, Dr. Saxena be appointed on the said posts w.e.f. the date on which he would have been appointed, considering him eligible from the dates and years in which the vacancies arose for the respective posts and he should be given all the benefits enured out of the said promotions including further promotion to the post of Additional Director, if any. The State Government was directed to get its exercise completed within a period of four months from the date of order.