RAJENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up for consideration of stay petition. However, at the request of all the learned counsel for the parties, the matter is being finally disposed of at this stage itself.

(2.) By this petition, the petitioner has prayed for quashing the order Annex.8, dated 16.6.2005, passed by the respondent No.2. Vide Annex.8, the ad-hoc promotion of the petitioner made on 31.12.97, and its confirmation by the Suitability Committee on 20.2.2001, have been quashed, being wholly without jurisdiction.

(3.) The case of the petitioner is, that he was appointed as Naka Guard, on temporary basis on 17.9.75, and was confirmed on 5.7.77, vide Annex.2. Then in the year 1989, he was promoted to the post of Nakedar, which is in the channel of promotion, and since then he continued to work as Nakedar, and became entitled to be promoted to the post of Assistant Revenue Inspector. So being eligible, he submitted a representation on 4.12.97, also pointing out that in the meantime also, he had worked as Assistant Revenue Inspector from time to time, and is regularly working as such since June 1996, therefore, it was prayed therein, that he may be promoted as Assistant Revenue Inspector. This representation, as appears from Annex.3, was submitted to the Chairman of the Municipal Board.