KANWAR PAL SINGH Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) The issue involved is the instant petition is with regard to grant of selection scale to the teachers who have been initially appointed in Rural Development & Panchayati Raj Department on regular basis and later on transferred to Education Department and whether their services rendered in the Rural Development & Panchayati Raj Department will be counted for the purpose of granting selection scale on completion of 9 years of service as per Government Order dated 25.01.1992.

(2.) Brief facts of the case are that the petitioners were initially appointed in different Panchayat Samities and Zila Parishads, Jaipur. The details of petitioner No.1 are available on record and he came to be initially appointed on 18.07.1987 in Panchayat Samiti Sarupura. The other petitioners were also appointed in the same manner. The initial appointment of the petitioners was on ad hoc basis, however the services of all the petitioners came to be regularised by order issued by the Chief Executive Officer & Secretary, Zila Parishad, Jaipur. Petitioner No.1 was regularised in service by order dated 04.12.1990 with effect from 18.07.1987.

(3.) The State Government in the year 1995 passed an order wherein the teachers who were working in different schools under the control of Zila Parishad, came to be transferred as per their seniority in Education Department and accordingly order dated 29.09.1995 was issued by the District Education Officer (Elementary Education), Jaipur, where the petitioner was transferred and posted in Village Khatepura, Bassi and accordingly petitioner No.1 joined on the post of teacher on 10.10.1995. Likewise all the petitioners were transferred and they started working in the Education Department.