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Hansa Ram vs State Of Rajasthan
2021 Latest Caselaw 11 Raj

Citation : 2021 Latest Caselaw 11 Raj
Judgement Date : 4 January, 2021

Rajasthan High Court - Jodhpur
Hansa Ram vs State Of Rajasthan on 4 January, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12436/2020

Hansa Ram S/o Late Shri Bahra Ji, Aged About 64 Years, Resident Of Near Basant Garh Tehsil Pindwara District Sirohi.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Medical And Health Department, Government Of Rajasthan, Jaipur.

2. The Director, Medical And Health Welfare Services, Government Of Rajasthan, Jaipur.

3. The Chief Medical And Health Officer, Sirohi.

4. The Joint Director, Pension And Welfare Dept. Jodhpur.

                                                                  ----Respondents


For Petitioner(s)        :     Mr. B.P. Mathur (through VC)
For Respondent(s)        :


        HON'BLE MR. JUSTICE ARUN BHANSALI
                       Order
04/01/2021

Learned counsel for the petitioner states that the matter is

squarely covered by the judgment passed by this Hon'ble Court in

Dadam Das Vaishnav Vs. State of Rajasthan & Ors. (S.B. Civil Writ

Petition No.8309/2012, decided on 20.05.2013). The judgment

reads as under :-

"The petitioner entered in the services of the respondents, being appointed as Multipurpose Health Worker (Male) under the order dated 11.2.1991 in the pay-scale of Rs.950-1520. As a consequent to the amendment introduced in Rajasthan Civil Services (Revised Pay-scale) Rules, 1989, the pay-scale of Rs.950-1680 was allowed to the petitioner while serving as Multipurpose Health Worker (Male). The respondents vide order dated 13.3.2002 allowed pay- scale of Rs.3200-4900 as first selection grade w.e.f.

19.2.2000. The grievance of the petitioner is that instead of the pay-scale of Rs.3200-4900, pay-scale of

(2 of 3) [CW-12436/2020]

Rs.4000-6000 should have been as the first selection grade. It is submitted that the petitioner is holding an isolated post, therefore, selection grade should have been allowed to him as per para-5 of the Government of Rajasthan circular dated 25.1.1992 and its subsequent order dated 17.2.1998.

A reply to the writ petition has been filed on behalf of the respondents stating therein that the petitioner, though, was working as Multipurpose Health Worker (Male), but that is not a post isolated one, as such, the pay-scale was allowed to him pertaining to the first promotional post.

Heard.

The post of Health Worker (Male) (Ordinary Scale) is prescribed under the Rajasthan Medical & Health Subordinate Service Rules, 1965. Appointment to this post is required to be made 100% by way of direct recruitment. Under the Rules aforesaid, no promotion avenue was available to the Multipurpose Health Worker (Male) on the day the petitioner became entitled to have the first selection grade, as such selection grade is required to be given to the petitioner as per para-5 of the Government of Rajasthan circular dated 17.2.1998. Under the notification aforesaid, the pay-scale applicable for the petitioner is Rs.4000-6000. The respondents, therefore, erroneously made fixation of the petitioner's pay in the pay-scale of Rs.3200- 4900 after awarding first selection grade.

As a matter of fact, the issue involved in this petition for writ has already been adjudicated earlier in the case of Asha Ram & Anr. Vs. State of Rajasthan & Ors., (S.B. Civil Writ Petition No.5333/2006 decided on 17.5.2013).

Having considered all the facts of the case, this petition for writ for the reasons given deserves to be accepted. Accordingly, the same is allowed. The respondents are directed to allow first selection grade to the petitioner in the pay-scale of Rs.4000-6000 w.e.f. 11.2.1991 and second & third selection grades in terms of para-5 of the circulars dated 25.1.1992 and

17.2.1998. No order as to costs."

(3 of 3) [CW-12436/2020]

Learned counsel for the petitioner states that the petitioner

shall be satisfied if his representation is decided by the

respondents in light of the aforequoted precedent law of Dadam

Das Vaishnav (supra).

In light of the aforequoted judgment, the writ petition is

disposed of with the direction to the respondents to decide the

representation of the petitioner in terms of aforementioned

precedent law within a period of 30 days from today strictly in

accordance with law.

(ARUN BHANSALI),J 67-Sumit/-

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