RAJU LAL NAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner herein seeks direction to the respondent-Department to pass an appropriate order and/or issue a writ according him benefit of his past service period, i.e. from 22/2/2012 to 23/5/2017 as per Rajasthan Decision (2) of Rule 25 of Rajasthan Civil Service (Pension) Rules, 1996 with all consequential benefits.

(2.) The petitioner was previously appointed to the post of Constable vide order dtd. 21/2/2012. He successfully completed the probation period of 2 years and was made permanent in the post of Constable with effect from 22/2/2014.

(3.) Respondents Nos. 1 and 2 invited applications for the post of Teacher Gr. III, and the petitioner, being eligible, applied for the same. He was selected for the position and appointed as such by order dtd. 15/5/2017. Since he was selected for the post of Teacher Gr. III and wished to join, he tendered his resignation from the post of Constable, which was accepted by order dtd. 23/5/2017. He joined the post of Teacher Gr. III on the same date, i.e. 23/5/2017, there was thus no break in service.