Faruk Husain vs State Of Rajasthan
2021 Latest Caselaw 8277 Raj

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       JODHPUR

               S.B. Civil Writ Petition No. 1791/2019
 Faruk Husain S/o Jahid Husain, Aged About 60 Years, By Caste
 Muslim, Resident Of Nai Sadak, Ward No. 16, Churu District
 Churu (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 Superintendent Engineer, Public Health Engineering
        Department, Circle Churu, Churu (Raj.).
 4.     The    Assistant        Engineer,       Public      Health     Engineering
        Department, District Subdivision Churu Dist. Churu
        (Raj.).
                                                                   ----Respondents




For Petitioner(s)           :     Mr. CS Bissa
For Respondent(s)           :     Ms.Anjana Jawa



                       JUSTICE DINESH MEHTA

                                  JUDGMENT

25/03/2021

Heard.

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-1791/2019]

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."

In this view of the matter, the instant petition is also allowed

in the same terms and the petitioner is declared entitled for the

grant of pay scale of Rs.5000-8000 instead of Rs.4000-6000 as

third selection grade. Thereafter, pay be revised as per the

Revised Pay-Scale Rules of 2008.

The entitlement as above be executed within a period of six

months from today.

The stay applications also stand disposed of accordingly.

(DINESH MEHTA),J

145-CPGoyal/-

Powered by TCPDF (www.tcpdf.org)