Shyama Bai vs State Of Rajasthan
2021 Latest Caselaw 12949 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7687/2021

Shyama Bai W/o Late Shri Jamna Lal Menaria, Aged About 62 Years, R/o- Mukam Post- Mahoora, Tehsil- Badi Sadri, Distt.- Chittorgarh.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Medical And Health Department, Jaipur (Rajasthan).

2. The Joint Director (Administration), Medial And Health Department, Jaipur (Rajasthan).

3. The Chief Medical And Health Officer, Chittorgarh (Rajasthan).

4. Block Chief Medical Officer, Bhadesar, Chittorgarh (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Parmendra Bohra

JUSTICE DINESH MEHTA

Order

18/08/2021

1. Learned counsel for the petitioner submits that the issue

involved in the present petition, regarding correct fixation in the

pay-scale upon completion of 18 and 27 years of service and

consequential re-fixation of pension, gratuity and other retiral

benefits, is squarely covered by judgment of this Court in D.B.

Civil Special Appeal (Writ) No.1068/2014 (Govind Dan Charan Vs.

State of Rajasthan & Ors.), decided on 17.12.2015, along with a

batch of similar Special Appeals, with following directions-

"In view of the above discussion, the appeals filed by the appellants are allowed. The order dated 15.04.2014 passed by the learned Single

(2 of 2) [CW-7687/2021]

Judge in all the writ petitions is set aside, the writ petitions filed by the petitioners-appellants are allowed to the extent that the appellants would be entitled to selection grade and get fixation in the pay-scale of Rs.975-1720, 1200- 2050 and 1640-2900 (5500-9000) on completion of 9, 18 and 27 years of service respectively in terms of judgment in the case of Jagdish Narain Chaturvedi (supra), i.e. from the date of regular appointment.

The required exercise would be completed by the respondents within a period of three months from the date of this judgment."

2. In view of the above, the present writ petition is disposed of

with a direction to the petitioner to submit a representation before

the respondents along with a copy of the order instant as well as

the judgment passed by this Court in the case of Govind Dan

Charan (supra) within a period of two weeks.

3. On receipt of the representation so submitted by the

petitioner, the competent authority shall decide the same in

accordance with law as early as possible, preferably within a

period of six weeks thereafter.

4. The stay application also stands disposed of.

(DINESH MEHTA),J 104-A.Arora/-

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