Ramchandra Singh Kharwad S/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:22146)
2024 Latest Caselaw 3899 Raj/2

Rajasthan High Court

Ramchandra Singh Kharwad S/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:22146) on 10 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:22146]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 19439/2023

Ramchandra Singh Kharwad S/o Shri Chandan Singh, Aged
About 59 Years, R/o Jodhpur Khurd, Bhabrana, Bhavrana,
Udaipur, Rajasthan- 313038
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         School Education, Secretariate, Jaipur
2.       Joint Director, Department Of School Education Division
         Udaipur, Rajasthan.
3.       Joint Director (Personnel), Sansthapan Ab. Department Of
         Secondary Education, Bikaner, Rajasthan.
4.       Director, Department Of Secondary Education, Bikaner,
         Rajasthan.
                                                                  ----Respondents

For Petitioner(s)          :     Mr. Hitesh Bagri
For Respondent(s)          :



           HON'BLE MR. JUSTICE GANESH RAM MEENA

                           Judgment / Order

10/05/2024

1. This writ petition has been filed by the petitioner with a

challenge to order dated 27.09.2022, whereby the penalty of

withholding one annual grade increment without cumulative effect

has been imposed upon the petitioner.

2. Counsel for the petitioner made a limited prayer that against

the order of penalty dated 27.09.2022, the petitioner has

preferred an appeal under Rule 23 of the Rajasthan Civil Services

(Classification, Control and Appeal) Rules, 1958 (hereinafter

referred to as 'Rules of 1958'), which is pending before the

[2024:RJ-JP:22146] (2 of 2) [CW-19439/2023]

appellate authority since 16.11.2022 and therefore, the appellate

authority may be directed to dispose the appeal filed by the

appellant-petitioner, expeditiously.

3. In view of limited prayer made by counsel for the petitioner,

and in view of the fact that appeal filed by the appellant-petitioner

under Rule 23 of the Rules of 1958, is pending since last more

than one year. the appellate authority is directed to dispose the

appeal filed by the petitioner expeditiously and preferably within a

period of four months from today and in accordance with law.

4. Accordingly, this writ petition is disposed of.

5. Since the main petition has been disposed of, the stay

application and all pending application/s, if any, also stand

disposed of.

(GANESH RAM MEENA),J

ARTI SHARMA /47

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