GANGA VISHAN GURJARATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioners seeking declaration that the petitioners have been promoted against their respective recruitment year of promotion and a direction to the respondents to place the petitioners in final seniority list issued on 12.05.2016 against their respective recruitment year of promotion with all consequential benefits.

(2.) The petitioners were initially appointed on the post of Patwari. An Advertisement dated 17.06.2011 was issued by the respondent-State for filling up of vacancies by way of departmental examination for selection to the post of Inspector Land Records, it is claimed that the said vacancies 93 in total, were related to the years 2008-09 and 2009-10; the 93 vacancies advertised were later on increased to 155 including 62 posts of the year 2010-11 vide advertisement dated 28.01.2013. The petitioners appeared for the departmental examination and were selected for the post of Inspector Land Records, result whereof was declared off-line on 16.05.2013 (Annex.-4), subsequently a formal order promoting the petitioners was issued on 31.03.2014 (Annex.-5).

(3.) It is claimed that the petitioners have been working on the post of Inspector Land Records pursuant to the posting dated 31.03.2014, when a provisional seniority list was issued on 07.11.2013 (Annex.-6) under Rule 171-A(2) of the Rajasthan Land Revenue (Land Records) Rules, 1957 ('the Rules of 1957'), indicating the seniority as on 01.04.2012.