RAM KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE controversy in both these cases falls within a very narrow compass as the main relief, which the petitioners have sought in these writ petitions, has been granted to them by the respondents during the pendency of these writ petitions.

(2.) THE petitioners were working as the Deputy Directors in different wings of the Animal Husbandry Department of the State of Rajasthan and they were asked to look -after the additional work of the Joint Directors for some period in the year 1992. For the said period, the petitioner in the first writ petition was granted 5% of his the then existing pay as the additional allowance under Rules 35 and 50 of the Rajasthan Service Rules, 1951 (hereinafter referred as 'the Rules, 1951') vide order dated 30.10.1993. Subsequently, the petitioner was asked to look -after the work of Deputy Director in addition to his own duties from 20.8.1993 as is evident from the order dated 16.8.1993 contained in Annexure. Rule 3 to the petition and for that under the said Rules of 1951, the petitioner was granted 10% of his existing pay as additional allowance for a maximum period of 180 days from the period commencing from 16.8.1993.

(3.) THE petitioners were considered for regular promotion for the post of Joint Director by the Departmental Promotion Committee (D.P.C.) held on 28.9.1994. However, the result could not be declared for a long time and being aggrieved and dissatisfied, these petitions have been filed seeking the direction to the respondents for declaration of the result of the D.P.C. held on 28.9.1994 and to pay them the salary which is payable on the post of Joint Director from the dates they were working on the said posts.