RAJENDRA S KAPOOR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) INSTANT petition has been filed seeking implementation of order dt. 03/12/2003 (Ann. 9)of the Rajasthan Civil Services Appellate tribunal, as alleged, in its true spirit, which according to petitioner has not been carried out by State Government.

(2.) PETITIONER basically raised his grievance for grant of selection scale in Appeal 977/2000, which was allowed by learned Tribunal vide order dt. 03/12/03 (Ann. 9) directing the respondents to consider his case for grant of selection scale admissible on completion of 9/18/27 years of service and if found suitable he would be entitled for monetary benefits alongwith interest @ 12% per annum.

(3.) IT appears from the record that when order (Ann. 9) of the Tribunal was not complied with by respondents State, the petitioner filed contempt Petition-3331/04, to which reply was filed alongwith order dt29/12/04 (Ann. R. /1)passed by respondents therein in compliance of tribunal's order dt. 03/12/03 (Ann. 9) -taking note whereof, contempt petition was dismissed vide order dt. 13/12/05 (Ann. 12 ). Thereafter, petitioner approached this Court by way of instant petition.