RAM PRAKASH PATHAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On 03/09/1973, the appellant was offered appointment on temporary basis as LBT Inspector. He joined on 20/09/1973. On 01/03/1974 he was appointed as an LBT Inspector Gr.II against the temporary post on probation and was confirmed on 27/02/1981.

(2.) He appeared at the Rajasthan Subordinate Services Competitive Examinations in the year 1981 and being successful was appointed on probation against the temporary post of Commercial Tax Inspector on 18/01/1982. He joined on 01/02/1982 as a probationer against a temporary post. On 16/09/1987 he was confirmed as a Commercial Tax Inspector with retrospective effect i.e. 01/02/1982.

(3.) On 26/04/1982 the posts of LBT Inspectors were declared surplus and by an order dated 17/06/1982 the surplus LBT Inspectors were absorbed as Inspectors in the Commercial Tax Department. They were assigned seniority as Commercial Tax Inspector with reference to the date of joining the Land and Building Tax Department as LBT Inspectors. These persons were admittedly junior to the appellant as LBT Inspectors because they had joined as LBT Inspector after the appellant had joined.