Smt Veena Sehra vs State Women And Child Ors
2022 Latest Caselaw 3115 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 17698/2015

Smt. Veena Sehra Wife Of Shri Prem Veer Singh, R/o Ward No.
18, Mohalla Buchahera, Kotputli, District Jaipur Raj.
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan Through Secretary To Government,
        Women And Child Development Department, Government
        Of Rajasthan, Government Secretariat, Jaipur Raj.
2.      Director, Women And Child Development Department,
        Government Of Rajasthan, Gandhi Nagar, Jaipur Raj.
3.      Child Development Project Officer, Women And Child
        Development Department, Government Of Rajasthan,
        Kotputli, District Jaipur Raj.
                                                                ----Respondents

For Petitioner(s) : Mr. Ajay Gupta For Respondent(s) : Ms. Sheetal Mirdha, AAG with Mr. Prateek Singh

HON'BLE MR. JUSTICE SAMEER JAIN

Order

13/04/2022

1. At the outset, learned counsel for the petitioner submits that

he has approached the Court for correction in first and second

selection scale on completion of nine and eighteen years service

and for award of consequential benefits. He submits that this case

is covered by the judgment of Co-ordinate Bench of this Court

passed in S.B. Civil Writ Petition No.2156/2007 titled Smt. Manju

Rani Nadheria & Ors. vs. State And Ors.

2. Learned Additional Advocate General is not able to refute the

same.

(2 of 3) [CW-17698/2015]

3. In the light of the above referred judgment, the operative

portion of which is reiterated as under:

"Consequently, all the writ petitions succeed

and are hereby allowed, orders impugned

dt.12/02/08 (Ann.3-CWP-755/2009 & Ann.1 in

CWP- 14144/2008); dated 18/03/2006 (Ann.1-

CWP- 7027/2009); & dated 24/02/2007 (Ann.9-

CWP-2156/2007), revising selection scale granted

earlier and consequential notices for making

recovery from their salary are hereby quashed &

set aside. However, respondents are directed to

consider cases of petitions for grant of 1st

selection scaled of the post of ACDPO on

completion of ten years' service and 2nd selection

scale of the post of CDPO on completion of further

nine years' service (viz. Total 19 years (10+9)

service); and if found suitable for grant of

selection scales (supra), their fixation be

accordingly made along with consequential

benefits and after adjustment of payment already

made, arrears if any payable, be paid to them. All

exercise to comply with directions (supra) be

made within four months from today. No order as

to costs."

4. This Court is of the view that as the matter is covered, as

accepted by both the sides, the writ petition is disposed of in the

light of above directions. All the pending applications stand

disposed of.

(3 of 3) [CW-17698/2015]

5. The parties, in the light of above, have to do the requisites

as mandated in the above order.

(SAMEER JAIN),J

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