Hemraj vs Rajasthan State Road Transport ...
2022 Latest Caselaw 383 Raj

(1 of 1) [CW-17351/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 17351/2021

Hemraj

----Petitioner Versus Rajasthan State Road Transport Corp.

                                                                                                      ----Respondent


                                   For Petitioner(s)           :     Mr. Dinesh Ojha (through VC)
                                   For Respondent(s)           :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

06/01/2022

It is submitted by learned counsel for the petitioner that only

on account of imposition of financial penalty in the departmental

proceedings against the petitioner, he could not be deprived of the

promotion for the year 2017-18 as the criteria of promotion is

seniority only.

Reliance has been place on judgment in the case of Ram

Khilari Meena v. State of Rajasthan & Ors. : DBSAW No.470/2007,

decided on 23.09.2010.

In view of the submissions made, issue notice. Issue notice

of stay application also. Both are made returnable within a period

of six weeks.

(ARUN BHANSALI),J

23-Rmathur/-

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