PURNARAM S/O MAMRAJ KADWASARA Vs. STATE OF RAJASTHAN; DIRECTOR, AGRICULTURAL MARKETING DIRECTORATE; REGIONAL ASSISTANT DIRECTOR, AGRICULTURAL MARKETING DEPARTMENT; KRISHI UPAJ MANDI SAMITI

JUDGEMENT

(1.) By way of this writ petition, the petitioner Purnaram has approached this Court claiming the benefit of selection scale from the date of appointment as daily wager in the respondent Krishi Upaj Mandi Samiti.

(2.) Learned counsel for the respondents have relied upon the judgment rendered by the Hon'ble Supreme Court in the case of State of Rajasthan & Ors. vs. Jagdish Narain Chaturvedi, 2009 12 SCC 49 and urge that the benefit of selection scale can only be extended to an employee from the date of regular appointment in service and not from the temporary or ad hoc appointment. Thus, they urge that the action of the respondents in applying the ratio of the said judgment while considering the grant of selection scale to the petitioner is absolutely justified.

(3.) Having considered the arguments advanced at the Bar and after going through the material available on record as also the judgment of Jagdish Narain Chaturvedi's case, this Court is of the opinion that the respondents were perfectly justified in granting benefit of selection scale to the petitioner from the date of his regularisation in service. The impugned action is perfectly just and proper and does not require any interference by this Court in exercise of its extraordinary jurisdiction.