Smt Santosh Devi Andors vs State Women And Child Ors
2021 Latest Caselaw 6826 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 7727/2017

1.     Smt. Santosh Devi W/o Arun Kumar Mehla, R/o Ward No.
       43, Behind Subodh School, Nawalgarh Road, Sikar
2.     Smt. Barji Devi W/o Ashok Kumar, R/o V And P
       Kushalpura, Via Piparali District Sikar
3.     Smt. Ummed Kanwar Sain W/o Babulal Sain, R/o Vand P
       City Light Colony, Sodhani Farm, Piparali Road, Sikar
4.     Smt. Sharda Devi W/o Ramniwas Bhukar, R/o V And P
       Patel Colony, Nawalgarh Road, Sikar
5.     Smt. Saroj W/o Sitaram, R/o V And P Kudaly, Tehsil And
       District Sikar. All Are Presently Working On The Post Of
       L.s. At Cdpo, Piparali, Sikar Shahar-I, Sikar Shahar-Ii And
       Laxmangarh In District Sikar
                                                                   ----Petitioners
                                    Versus
1.     The State Of Rajasthan Through Principal Secretary
       Women And Child Development Department, Secretary
       Jaipur.
2.     The Director, Women And Child Development Department,
       Gandhi Nagar, Jaipur.
3.     The Additional Director Integrated Child Development
       Service Icds, Rajasthan, Jaipur
                                                                 ----Respondents

For Petitioner(s) : Mr. Hanuman Choudhary For Respondent(s) : Ms. Priyanka Pareek, AGC (through VC)

HON'BLE MS. JUSTICE REKHA BORANA

Order

23/11/2021

The present petition has been filed with the following prayer:

"(i) The respondents may kindly be directed to allow benefit of 1st selection scale i.e. 9300-34800 with grade pay of revised ACP 4800 on the post of ACDPO

(2 of 2) [CW-7727/2017]

and 2nd selection scale i.e. 15600-39100 with grade pay of ACP 5400 on the post of CDPO to the petitioners in context of leading judgment of this Hon'ble High Court delivered in the case of Smt. Pushpa Trivedi (Supra) likewise Smt. Suman Pareek (Supra) with all consequential service benefits including revise pay fixation and arrear."

It has been stated by learned counsel for the petitioners that

the present controversy is covered vide judgment dated

08.09.2015 passed by a Coordinate Bench of this Court in S.B.

C.W.P. No.10616/2015 [Smt. Pushpa Trivedi Vs. State of

Rajasthan & Ors.] and other connected matters.

Learned counsel for the respondents also agrees that the

controversy is covered by the said decision.

In view of the statement made at bar, the present petition is

also decided in terms of the judgment passed in Smt. Pushpa

Trivedi (supra).

With these observations, the writ petition stands disposed

off.

All the pending applications stand disposed off accordingly.

(REKHA BORANA),J

AARZOO ARORA /52

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