STATE OF RAJASTHAN Vs. BHANWARLAL SONI AND ANR.

JUDGEMENT

(1.) The petitioner viz, the State of Rajasthan has filed this writ petition challenging the judgment, dated 21.8.1991 passed by Rajasthan Civil Service Appellate Tribunal, Jaipur (for short the Tribunal'), in Appeal No. 214/86 on the grounds inter-alia that the appellant-respondent was appointed as L.D.C. by the. Director Colonisation Rajasthan, Bikaner vide order, dated 31.8.1959 and he joined his duties on the said post w.e.f. 5.9.1959. The respondent was subsequently confirmed as L.D.C. by the department w.e.f. 1.3.1968, since the respondent was found fit and suitable to discharge his duties on the said post. It has further been contended that vide order, dated 11.9.1973 the respondent was promoted on the-post of U.D.C. in view of his satisfactory performance and good service record.

(2.) It is in view of the aforesaid position that the respondent was given promotion to the selection grade vide order, dated 31.5.1985 passed by the department.

(3.) However, to the surprise of the respondent an order was passed on 3.2.1986 by the petitioner directing premature retirement of the respondent and as a result of which he was relieved of his post w.e.f. 5.2.1986 which order was challenged in appeal before learned Tribunal at Jaipur by the appellant-respondent.