PUKHRAJ JOSHI Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) By the order dated 29.10.2015, learned Single Bench dismissed the writ petition preferred by the appellant petitioner on the count of delay.

(2.) The submission of learned counsel for the appellant is that the subject-matter of the writ petition was the recommendations of the Departmental Promotion Committee that met in the year 1997, but the right claimed is based upon a circular dated 11.09.2011, which was made applicable with effect from 01.04.1997. It is submitted that the respondents were required to review the earlier recommendations made by the Departmental Promotion Committee in accordance with the amendment introduced in the Rajasthan Public Service Commission (Ministerial and Subordinate) Service Rules and Regulations, 1999.

(3.) Learned counsel appearing on behalf of the State submits that the Departmental Promotion Committee made recommendations in the year 1997 and those were reviewed in the same year, therefore, it was not open for the appellant petitioner to question correctness of the same at a belated stage. However, it is not in dispute that whatever relief claimed by the appellant-petitioner is based upon the amendment introduced in the Rules of 1999 vide notification dated 11.09.2011.