SHOJI RAM MALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defects have not been removed.

(2.) We overlook the defects and proceeded to decide the appeal on the legality of the impugned order dtd. 2/7/2018.

(3.) The appellant was employed as a Chowkidar in a work charged establishment of the Irrigation Department in the State of Rajasthan on 12/8/1968 and on 31/8/1970 was made semi- permanent. He was thereafter promoted a Munshi Grade-II on 9/3/1978 and thereafter he earned second promotion as Munshi Grade-I on 1/9/1984. Declared surplus in the Irrigation Department on 26/9/1990 and he was absorbed as a LDC in the Medical and Health Department on 8/10/1990. He superannuated from service on 31/12/2000.