The Chief Engineer, M.B.S.P.,And ... vs Sabal Singh And Anr
2022 Latest Caselaw 5368 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1310/2012

1. The Chief Engineer, Mahi Bajaj Sagar Project, Banswara.

2. The Chief Engineer (Non-Gazetted), Rajasthan, Jaipur through Officer in charge Executive Engineer, Mahi Dam Division I, Banswara.

----Petitioners Versus

1. Sabal Singh S/o Shri Sher Singh Resident of Shyam Colony, Marg No.4, Udaipur Road, Banswara, Presently working as Mechanic in the office of the Chief Medical & Health Office, Banswara.

2. Rajasthan Civil Services Appellant Tribunal, Jaipur

----Respondents

For Petitioner(s) : Ms. Abhilasha Kumbat For Respondent(s) : Mr. Ravindra Singh.

HON'BLE MS. JUSTICE REKHA BORANA

Order

11/04/2022

The present writ petition has been filed against the order

dated 01.08.2011 passed by Rajasthan Civil Services Appellate

Tribunal, Rajasthan, Jaipur whereby the appeal of the employee

was allowed and he was directed to be granted the respective

selection scale on completion of 9, 18 and 27 years with effect

from 17.10.1977, that is, the date of his being granted the status

of semi permanent.

Counsel for the respondents has submitted that the

controversy in question rests decided by the Division Bench

judgment of this Court in D.B. Special Appeal (Writ)

No.2422/2011; State of Rajasthan and Ors. vs. Pyarelal

(2 of 2) [CW-1310/2012]

Jatav which has been decided relying upon the judgment passed

by Hon'ble Apex Court in State of Rajasthan & Ors. vs. Jagdish

Narain Chaturvedi reported in (2009) 12 SCC 49.

Counsel for the petitioners is not in a position to refute the

submission.

In view of the submissions made, the present writ petition is

dismissed and the order dated 01.08.2011 passed by the

Rajasthan Civil Services Appellate Tribunal, Rajasthan, Jaipur is

affirmed.

(REKHA BORANA),J 8-Ashutosh/-

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