SULTAN SINGH Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) We have heard Mr. Sultan Singh, appellant, appearing in person. Mr. J.M. Saxena, Additional Advocate General appears for the State of Rajasthan.

(2.) These two cross appeals arise out of the judgment of learned Single Judge, dated 06.02.2014, passed in S.B. Civil Review Petition No.100/2013, filed against the order dated 18.03.2013, by which the writ petition being S.B. Civil Writ Petition No.2916/2002, filed by the appellant/petitioner was allowed, with consequential benefits of Selection Scale and Super Time Scale, as a consequence of judgment of this Court in S.B. Civil Writ Petition No.1103/1991, dated 28.03.2000, in which a direction was issued to expunge the adverse remarks recorded in the petitioner's APAR for the year 1984-85. Vide order dated 01.01.2001 of the Department of Personnel, the adverse remarks in the APAR of the petitioner were expunged. The actual benefits were however directed to be given from 28.09.2000. The appellant/petitioner filed S.B. Civil Review Petition No.100/2013 in S.B. Civil Writ Petition No.2916/2002, which was allowed by learned Single Judge vide order dated 06.02.2014, giving the benefit of Selection Scale RPS and Super Time Scale RPS with effect from 28.03.2000, the date on which the earlier writ petition was allowed.

(3.) The State of Rajasthan has filed D.B. Civil Special Appeal(W) No.1531/2014, to set aside the order of learned Single Judge, granting relief of Selection Scale and Super Time Scale with effect from 28.03.2000, on the ground that since Shri Sultan Singh, the petitioner in the writ petition, had not worked on the post, he was not entitled to the Selection Scale and Super Time Scale in RPS, with effect from any date prior to the dates when these benefits were actually given to him on 27.03.2004 and 31.03.2009 respectively.