Nand Kishore Soni vs State And Anr
2022 Latest Caselaw 14844 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4446/2017 Satish Kumar Sharma Son Of Shri Ram Kumar Sharma, Aged about 56 years, Presently Working As Panchayat Extension Officer, District Collector Office, Bhilwara, District- Bhilwara.

----Petitioner Versus

1. The State Of Rajasthan Through The Secretary Cum Commissioner, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad, Bhilwara, District- Bhilwara.

----Respondents Connected With S.B. Civil Writ Petition No. 4447/2017 Nand Kishore Soni Son Of Shri Kanhaiya Lal Soni, Aged about 59 years, Presently Working As Panchayat Extension Officer, Panchayat Samiti, Mandalgarh, District- Bhilwara.

----Petitioner Versus

1. The State Of Rajasthan Through The Secretary Cum Commissioner, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad, Bhilwara, District- Bhilwara.

----Respondents S.B. Civil Writ Petition No. 4463/2017 Munna Mohd. Shekh Son Of Shri Ahmed Noor, Aged about 57 years, Presently Working As Panchayat Extension Officer, Panchayat Samiti- Suwana, District- Bhilwara.

----Petitioner Versus

1. The State Of Rajasthan Through The Secretary Cum Commissioner, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad, Bhilwara, District- Bhilwara.

                                                                    ----Respondents



                                                                             (2 of 2)               [CW-4446/2017]



                                   For Petitioner(s)         :    Mr. Vikash Choudhary
                                   For Respondent(s)         :    Mr. K.K. Bissa

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

16/12/2022

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment rendered by the Jaipur Bench of this Court in S.B. Civil

Writ Petition No.5400/2015 "Rajkumar Agrawal Vs. State

of Rajasthan & Anr." allowed on 12.04.2017, wherein the

incumbent-petitioner on being declared surplus by the Irrigation

Department, was absorbed on the post of Gram Sewak in the

Panchayati Raj Department on a lower pay scale.

For the self same reasons, the present writ petitions are

allowed and the decision taken by the respondents to the

detriment of the petitioners regarding grant of pay protection are

declared as null & void for facilitating grant of consequential

benefits in terms of aforesaid verdict.

(VINIT KUMAR MATHUR),J 53-55-/Vivek/-

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