Mohammed Riyaz Abbasi And Ors Vs Smt. Aparna Arora And Ors
.... e declared semi-permanent. If strict interpretation of the order of this court would have been taken then daily wager would have been subjected to Rule 7 of the Rules of 1957, as amended. They have made compliance of the order in true spirit. Consequential benefits in terms of monetary benefits w ...
Rajasthan High Court (Jaipur Bench)
Prithvi Singh Ranawat Vs State of Rajasthan and Others
.... Rule 27(xi-a) of the Rules of 1957 she is required to be placed at lower pedestal in the seniority list of Lower Division Clerks, who were working in permanent capacity in the office concerned. 5. While meeting with the argument advanced, the submission of counsel for the respondent No. 4 is tha ...
Rajasthan High Court
Bhonri Lal Sharma and Others Vs State of Rajasthan and Others
.... ner. However, no application was filed by Bhonri Lal Sharma upto 04.10.1999. It was submitted belatedly, therefore his name was not mentioned in the list sent by the Commission. It was also submitted by Mr. S.N. Kumawat that last candidate appointed was having 54.55% marks whereas petitioner was hav ...
Rajasthan High Court (Jaipur Bench)
Sohan Lal Bhat Vs State of Raj. and Another
.... equent years also. The same view has been reiterated in D.B. Civil Special Appeal No. 137/96, State of Raj. v. Kastoor Singh and others. The Special appeal against the decision was also dismissed by the Supreme Court. The Full Bench in Shankerlal v. RSEB (1999 (1) WLC 1) held that qualification acqu ...
Rajasthan High Court (Jaipur Bench)
Madan Tolani Vs Board of Revenue and Others
.... ame was correctly shown at S. No. 13 in the seniority list dated 10.10.1994. Respondent No. 3 Shri Satish Kumar Sharma and respondent No. 4 Smt. Meena Motwani passed the examination held by the RPSC in the year 1973 and therefore they were liable to be placed above the petitioner by virtue of amendm ...
Rajasthan High Court (Jaipur Bench)
Mahendra Kumar Sharma Vs State and Another
.... ervices without affording opportunity to qualify the efficiency examination, is arbitrary & violative of Article 14 of the Constitution of India. 5. Respondents have filed reply to the writ petition. However, facts are not in dispute. Counsel for respondents in support thereof, further submit ...
Rajasthan High Court (Jaipur Bench)
Ramesh Chandra Sharma Vs State of Rajasthan and Others
.... te Government and, therefore, the petitioner''s case in no way can be distinguished with the case of the petitioner in DBCSA(W) No. 403/2001. In the instant matter, the petitioner was employed as Nidhi Clerk on 31.12.1981, therefore, he is required to be screened as per Sub-rule (7) of Rule 25 of th ...
Rajasthan High Court
Om Prakash Swami Vs The State of Rajasthan and Others
.... g promotion on the post of LDC. It is also admitted that the petitioner was absorbed in the department on the post of Jamadar. However, as per the respondents, as per Rule 7(3) of the Rajasthan Subordinate Ministerial Staff Rules, 1957, he is not eligible for promotion under 15% quota, obviously res ...
Rajasthan High Court
State of Rajasthan and Others Vs Farooq Ahmed and Another
.... recruitment rules. Unlike the 1985 Order and the Haryana Circulars, Clause 3 does not prescribe that service of 9, 18 & 27 years shall be counted from the first regular appointment in the cadre/service. None of the clause of the order use the word "regular appointment". The Selection Grade accor ...
Rajasthan High Court (Jaipur Bench)
Jugal Kishore Vs State of Rajasthan and Others
.... r own request shall be determined from the date he/she joins the new Department on the post concerned;" 9. Proviso to Sub-rule (2) of Rule 37 of the Rules of 1999 further provides that "Provided that in case such persons are transferred by the Head of Department concerned from District/Division/Z ...
Rajasthan High Court
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