Rajasthan High Court - Jodhpur
Deva Ram vs State Of Rajasthan on 11 August, 2021
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 17087/2018
Deva Ram S/o Narayan Ram, Aged About 70 Years, By Caste
Banjara, Village Post Khunkhuna, Tehsil Didwana District Nagaur
(Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary, Public
Health Engineering Department, Government Of
Rajasthan, Jaipur
2. The Chief Engineer (Administration), Public Health
Engineering Department, Government Of Rajasthan,
Jaipur
3. The Superintending Engineer, Public Health Engineering
Department, Circle Nagaur, Nagaur (Raj.)
4. The Assistant Engineer, Public Health Engineering
Department, Subdivision Didwana Dist Nagaur (Raj.)
----Respondents
For Petitioner(s) : Mr. CS Bissa, through Cisco Webex
App
For Respondent(s) : Ms. Anjana Jawa
JUSTICE DINESH MEHTA
Order
11/08/2021
1. Heard.
2. It is submitted by learned counsel for the parties that the
controversy involved in the present writ petition is squarely
covered by a decision rendered in Sohanlal Mathur Vs. State of
Rajasthan & Ors.:S.B.Civil Writ Petition No.3631/2008, decided
on17.11.2008, which has been affirmed by Apex Court in SLP
(Civil)No.14932/2012.
(2 of 2) [CW-17087/2018]
3. Learned Single Judge of this Court, while deciding the case of
Sohanlal (supra) has relied on an earlier judgment in Sharvan
Kumar Vs. State of Rajasthan & Ors. (S.B.Civil Writ Petition
No.2156/2007, decided on 05.09.2008). The Court held:-
"In view of whatever said above, this petition for writ
deserves acceptance and, therefore, the same is allowed.
The respondents are directed to allow selection grade to the
petitioner on completion of 18 years of service as per para 5
of the notifications dated 25.1.1992 and 17.02.1998. The
petitioner is declared entitled for getting the pay scale of
Rs.1400-2600 (Rs.5000-8000) as second selection grade on
completion of 18 years of service and the pay scale of
Rs.5500-9000 on completion of 27 years of service as the
third selection grade. The entitlement as declared above is
required to be executed by the respondents within a period
of six months from today."
4. In view of the above, the instant writ petition is allowed and
the respondents are directed to give all the entitlement available
to the petitioner strictly in terms of the judgment rendered in the
case of Sohanlal Mathur (supra).
5. The petitioner herein shall file his representation claiming the
pay-scale in terms of judgment of Sohanlal Mathur (supra) along
with the certified copy of the order instant.
6. The respondents shall do the needful within a period of eight
weeks from receiving the same.
(DINESH MEHTA),J
263-Rahul/-
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