Dr. Harikesh Kumar vs The State Of Rajasthan
2021 Latest Caselaw 10474 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8416/2021

1. Dr. Harikesh Kumar S/o Shri Nemichand Pareek, Aged About 37 Years, By Caste Pareek, R/o Pareek Sadan, Near Bus Stand, Moondwara, District Sikar. At Present Working As Veterinary Officer, Government Veterinary Hospital Dayalpura, Tehsil Deedwana, District Nagaur.

2. Dr. Shanker Lal S/o Shri Bhagwan Sahay, Aged About 32 Years, By Caste Balai, R/o Near School No. 2, Ward No. 5, Losal, Tehsil Dantaramgarh, District Sikar. At Present Working As Veterinary Officer, Government Veterinary Hospital Sahpura, Dhod, District Sikar.

----Petitioners Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Animal Husbandry, Government Of Rajasthan Secretary, Jaipur.

2. The Principal Secretary, Department Of Finance (Gr.i), Government Of Rajasthan, State Secretariat, Jaipur.

3. The Director, Department Of Animal Husbandry, Government Of Rajasthan, Jaipur.

4. The Joint Director, Department Of Animal Husbandry, Nagaur.

5. The Joint Director, Department Of Animal Husbandry, Sikar.

----Respondents

For Petitioner(s) : Mr. S.P. Sharma For Respondent(s) : Mr. Anupam Gopal Vyas for Mr. A.K.

Sharma, AAG

JUSTICE DINESH MEHTA

Order

09/07/2021

1. Mr. S.P. Sharma, learned counsel for the petitioners submits

that the issue involved in the present writ petition is squarely

covered by the judgment dated 20.01.2020, passed by this Court

in bunch of writ petition led by Dr. Gaurav Sharma & Ors. Vs.

State of Raj. & Ors. (S.B. Civil Writ Petition No.16913/2019).

(2 of 2) [CW-8416/2021]

2. Mr. Anupam Gopal Vyas, associate to Mr. A.K. Gaur, AAG is

not in a position to dispute the aforesaid position of facts and law.

3. In view of the aforesaid, the present writ petition is disposed

of with a direction to the respondents to give minimum of the pay

scale to the petitioners without any allowances from the date,

when the petitioners filed the writ petition.

4. The respondents shall pay arrears for such period by

30.09.2021, however, their pay will be matched with minimum of

the pay scale w.e.f. 01.08.2021.

5. Stay petition also stands disposed of accordingly.

(DINESH MEHTA),J 145-Ramesh/-

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