BHAGIRATH RAM Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) BY an order dt. 15.06.1972 appointment was given to the petitioner as Junior Soil Conservator for a period of one year or till the selected hands are made available by the Rajasthan Public Service Commission, whichever is earlier. Though the appointment of the petitioner was for a period of one year but he was allowed to continue in service till his selection as Assistant Agriculture Officer by the Rajasthan Public Service Commission on 10.12.1979.

(2.) THE respondent -State by treating 20.06.1972 as the date of initial appointment of the petitioner by an order dt. 16.09.1994 allowed selection grades to him, but the same was withdrawn by another order dt. 29.10.1999 by treating 10.12.1979 as the date of appointment of the petitioner. Aggrieved by the order dt. 29.10.1999 this petition for writ is preferred.

(3.) IT is further stated that a petition of similar nature i.e. Vishnu Prasad Mathur v. State of Rajasthan and Ors. SBCW No. 471/2000 has already been accepted by this Court vide the judgment dt. 19.04.2001. In the case aforesaid this Court held that R.28 of the Rajasthan Agriculture Subordinate Service Rules, 1960 permits urgent temporary appointment to be made and the State Government 's notification dt. 25.01.1992 regarding grant of selection grades to its employees on completion of 9, 18 and 27 years of service also provides for grant of selection grades from the date of the appointment if that is made in accordance with the Rules. An appointment on urgent temporary basis is required to be treated as an appointment made under the Rules.