Dalu Bai vs State Of Rajasthan
2021 Latest Caselaw 15979 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                S.B. Civil Writ Petition No. 13308/2020

Dalu Bai W/o Late Shri Bhera Ram, Aged About 64 Years, R/o
Bada Meena Vaas Chawani, Sheoganj, District Sirohi.
                                                                      ----Petitioner
                                     Versus
1.      State    Of    Rajasthan,          Through          Secretary     To   The
        Government,            Medical        And        Health       Department,
        Government Of Rajasthan, Secretariat, Jaipur (Raj.)
2.      Secretary,      Finance          Department,              Government     Of
        Rajasthan, Secretariate, Jaipur
3.      Director, Medical Health And Family Welfare Department,
        Sawasthya Bhawan, Jaipur.
4.      Additional Director (Admn.), Department Of Medical And
        Health, Swasthya Bhawan, Jaipur.
5.      Chief Medical And Health Officer, Sirohi
6.      Joint    Director,        Pension         And        Pensioner     Welfare
        Department, Jodhpur.
                                                                   ----Respondents


For Petitioner(s)          :     Mr. Manoj Bohra
For Respondent(s)          :     Ms. Vadana Bhansali



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

22/10/2021

     In wake of second surge in the COVID-19 cases, abundant

caution is being maintained, while hearing the matters in Court,

for the safety of all concerned.

     Learned counsel for the parties jointly submit that the

controversy involved in the present writ petition is covered by

judgment rendered by a Division Bench of this Court in D.B. Civil

Special Appeal (Writ) No.1068/2014 - Govind Dan Charan v.


                      (Downloaded on 23/10/2021 at 09:00:27 PM)
                                                                           (2 of 2)                [CW-13308/2020]



                                   State of Rajasthan & others, decided on 17.12.2015 along with a

                                   bunch of appeals and hence, present petition may also be

                                   disposed of in light of judgment in Govind Dan Charan (supra).

                                        The petitioner has filed present writ petition seeking direction

                                   to the respondents for making his proper fixation on completion of

                                   18 years and 27 years service.

                                        The Division Bench of this Court while deciding the appeal of

                                   Govind Dan Charan (supra) and connected appeals, ordered as

                                   follows:


                                        "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 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."

                                        The present petition is, therefore, also disposed of in terms

                                   of the aforesaid directions issued in the case of Govind Dan

                                   Charan (supra). All pending applications also stand disposed of.



                                                                (DR.PUSHPENDRA SINGH BHATI),J.

153-SKant/-

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