KESAR SINGH Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Shorn of all details, the point in controversy in this case is a limited one. The Director of Agriculture, Rajasthan issued, by his order dated: 2 -4 -71, a final list of common interlaced seniority of the Subordinate Agriculture Service Extension) as it stood on 1 -1 -71. According to this final Seniority list, the petitioner Shri K.S. Sisodia was placed at No. 19 while the respondents viz. Serva Shri V.N. Saxena, B.M. Raina and G.S. Sonkhiya were placed respectively at Nos. 45, 50 & 51. It appears that the respondents were allowed to file some sort of representations even against this final seniority list and the Govt. by its orders dated 30 -6 -71, 2 -7 -71 and 7 -7 -71 amended the seniority list and placed all the three of them between No. 9 and No. 10. Thus they became far more senior to the Petitioner. The Petitioner's grievance is that he was not heard when the aforesaid orders were made by the State Government. In the order dated 30 -6 -71 relating to Shri V.N. Saxena, the reason given for upward revision of his seniority was that "he shall be assigned seniority above those who were in the grade of Rs. 110 -225 only on 8 -11 -56 and below those who were substantive in the grade of Rs. 150 -300 on this date".

(2.) In the order dated 2 -7 -71 relating to Shri B.M. Raina, the reason given for upward seniority was that "he is assigned seniority above those who were in the grade of Rs. 110 -225 as on 2 -1 -58 and below those who were substantive in the grade of Rs. 150 -300 on that date.'

(3.) In the order dated 7 -7 -71 relating to Shri G.S. Sonkhiya the reason for giving him seniority was that "he may be assigned seniority above those who, at the time of his selection by the RPSC, were substantive in the grade of Rs. 110 -225 and below there were substantive in grade of Rs. 150 -300 on that date." But, no date was mentioned.