Mohammad Yakub Khan vs Aparna Arora
2022 Latest Caselaw 9215 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Writ Contempt No. 782/2021

Mohammad Yakub Khan

----Petitioner Versus Aparna Arora

----Respondent

For Petitioner(s) : Mr. Chetan Singh Bhati For Respondent(s) : Mr. Deepak Chandak, AGC

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

14/07/2022

Learned counsel for the petitioner has submitted that though

the petitioner has been accorded promotion on the post of Teacher

Grade-II (Urdu) against the vacancy of the year 2013-14, but the

consequential benefits as directed by this Court have not been

provided to him.

Learned counsel for the respondents has submitted that as

the petitioner had not worked on the promotional posts till he was

promoted vide order dated 13.07.2022, he is not entitled for any

monetary benefits as per the promotional Rules.

Having heard learned counsel for the petitioner and taking

into consideration the directions given by this Court in its

judgment dated 06.08.2019 that the respondents shall accord

promotion to the petitioner against the available vacancy of the

year 2013-14 with all consequential benefits, to which, the

petitioner would have been entitled, in case, he was promoted

alongwith other candidates, this Court is of the opinion that the

petitioner is entitled to receive the monetary benefits of the

(2 of 2) [WCP-782/2021]

promotional post from the date other candidates have been

promoted.

At this stage, learned counsel appearing for the respondents

prayed that he may granted a weeks' time to complete his

instructions. Time prayed for is granted.

Put up on 28.07.2022.

(VIJAY BISHNOI),J 57-Ajaysingh/-

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