RAJASTHAN KHADI Vs. URMILA JAIN

JUDGEMENT

(1.) This appeal has been filed by Rajasthan Khadi and Village Industries Board through its Secretary against judgment of learned Single Judge dated 02.02.2017, whereby the writ petition filed by respondent/writ-petitioner was allowed. Learned Single Judge, while allowing the writ petition, directed the appellant to give her the benefit of third selection scale on completion of 27 years of service from two years after 29.03.1994 when she was actually given third selection scale. Learned Single Judge also directed that the respondent/writ-petitioner shall be entitled for all consequential benefits of selection scale on completion of 27 years on 29.03.1996.

(2.) Mr. Madhukar Tiwari, learned counsel for appellant, submitted that there are typographical errors in the judgment. It is contended that in fourth line of para 2 it is wrongly stated that the respondent/writ-petitioner was promoted on the post of Statistical Officer on 5th April, 1988, whereas she was actually promoted on 5th April, 1985, and that the same mistake has been repeated in 8th line of para 3.

(3.) In para 10, the operative part of the impugned judgment, the learned Single Judge, while allowing the writ petition, directed the appellant to give the benefit of third selection scale to the respondent/writ-petitioner on completion of 27 years of service from two years after 29.03.1994, whereas actually this should have been mentioned as second selection scale on completion of 18 years of service.