DEVENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the orders dated 09.03.2017 (Annex.6 and 7), whereby promotions have been accorded to the Patwaries on the post of Inspector (Land Records) in scheduled area and postings accorded respectively.

(2.) It is, inter-alia, indicated in the writ petition that the petitioners alongwith respondents Nos. 3 to 24 were appointed / were working as Patwaries. The seniority list as on 01.04.2016 in the TSP area of Udaipur Division was published, wherein the petitioners have been shown senior to respondents Nos. 4 to 23.

(3.) A Notification dated 04.07.2016 was issued by the State Government under Article 24 4(1) of the Constitution of India providing for reservation in promotion for the candidates belonging to SC and ST in the scheduled areas. Pursuant to the said notification dated 04.07.2016 (Annex.4), the roster points were determined vide Notification dated 11.08.2016 (Annex.5). Whereafter, the orders impugned dated 09.03.2017 (Annex.6 and 7) were passed, whereby the promotions were accorded to respondents Nos. 4 to 23 and posting were given to the said respondents respectively.