ANU VYAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is preferred to question correctness of the Judgment dated 18.03.2015 passed by learned Single Bench in S.B. Civil Writ Petition No. 2488/2012.

(2.) By judgment impugned, learned Single Bench arrived at the conclusion that Rules 27 and 33 of the Rajasthan Civil Services Pension Rules, 1996 (hereinafter referred to as "the Rules of 1996") are having no application qua the appellant-petitioner.

(3.) In brief, factual matrix of the case is that the appellant-petitioner after serving the Government of Rajasthan for a period of 04 years resigned and joined services with a public undertaking of the Government of India. After serving the public undertaking for a period of one year, he left the same and rejoined the services of the State of Rajasthan. The appellant-petitioner made a representation before the Government of Rajasthan to treat the period of break in service as part of his continuous services with the State of Rajasthan but that was not granted. Being aggrieved by the same, he approached this Court by way of filing a petition for writ. The case of the petitioner before learned Single Bench was that as per Rules 27 and 33 of the Rules of 1996, the Government is required to condone the interruption in service. Learned Single Bench after examining the scope and thrust of the Rules concerned arrived at the conclusion that the same are having no application in the case in hand.