RADHEY MOHAN Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Petitioner, born in a Brahmin family on 1.4.1944, after obtaining the Degree of master of Science in 1967, was initially appointed as Lecturer (mathematics) in Government College, Karauli on 7.8.1967. Subsequently, after regular selection to the post of Lecturer been made by RPSC and regular appointment been give, the petitioner was confirmed on the said post on 13.5.1972. It may be pertinent to mention that the petitioner applied for the post of Lecturer in pursuance to the advertisement issued by the RPSC as a general category candidate and name of his father was mentioned at Shri Tej Singh Vashishtha.

(2.) Subsequently, an adoption deed as written and got registered on 27.11.1972, in which, it was alleged that the petitioner had gone into adoption to one Ram Lal Mochi son of Narain Lal Ji Mochi, resident of Karauli on 13.12.1958. On the basis of the above registered adoption deed dated 27.11.1972, the petitioner also obtained a certificate from the Additional District Magistrate, Dholpur dated 10.3.1978 certifying that petitioner been son of Ram Lal Mochi is belonging to Scheduled Caste by virtue of this adoption deed.

(3.) After having made a representation before the department in regard to treating him as member of SC, the name of the petitioner was also shown in the category of SC in the seniority list published on 21.3.1995. Taking available to the members of the SC, the petitioner is now praying for benefits available to the members of the SC with a further prayer for promotion to the post of Vice Principal from the date his junior has been promoted, considering him as SC candidate.