Manwar Ali vs Raj. Civil .Ser. App.Tri. Jaipur ...
2022 Latest Caselaw 10638 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4631/2014

Manwar Ali

----Petitioner Versus Raj. Civil Ser. App. Tri. Jaipur And Ors.

----Respondents

For Petitioner(s) : Mr. Shashank Joshi for Mr. Rajeev Purohit.

For Respondent(s) : Ms. Anamika Vishnoi for Ms. Vandana Bhansali, AGC

HON'BLE MS. JUSTICE REKHA BORANA

Order

17/08/2022

Learned counsel for the petitioner submits that the

controversy in question rests covered by the decision rendered in

the case of Govind Dan Charan Vs. State of Rajasthan & Ors.

[D.B. Civil Special Appeal (Writ) No.1068/2014], decided on

17.12.2015.

Learned counsel for the respondents is not in a position to

refute the above submission.

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

allowed to the extent that the petitioner 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 the judgment

passed by the Hon'ble Supreme Court in the case of State of

Rajasthan v. Jagdish Narain Chaturvedi reported in 2009

(12) SCC 49 i.e. from the date of regular appointment.

                                                                               (2 of 2)                [CW-4631/2014]



                                         The      required   exercise       would        be     completed   by   the

respondents within a period of three months from the date of this

Judgment.

All the pending applications also stand disposed of.

(REKHA BORANA),J 20-Sachin/-

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