Shanti Devi W/O Shri Ramawtar Sahu vs The State Of Rajasthan
2022 Latest Caselaw 1599 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 9793/2021

Shanti Devi W/o Shri Ramawtar Sahu, Aged About 40 Years, R/o
Indra Colony, Near Dr. Tripathi, Tonk Presently Working At Class
Iv Servant Resident Senior Sec. School Wazirpura, Tonk.
                                                                   ----Petitioner
                                   Versus
1.      The State Of Rajasthan, Through Secretary, Social Of
        Justice And Empowerment, Govt. Of Rajasthan, Govt.
        Secretariat, Jaipur.
2.      Director, Social Justice And Empowerment, Govt. Of
        Rajasthan, Near 22 Godam Bridge, Jaipur.
3.      Principal, Govt. Resident Sr. Sec. School, Wazirpura, Tonk.
                                                                ----Respondents

For Petitioner(s) : Mr. Kailash Chander Sharma For Respondent(s) : Mr. Arpit Jain for Mr. Nalin G. Narain, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

17/02/2022

The matter comes up on an application (1/2022) filed by the

petitioner seeking disposal of the writ petition in the light of order

dated 28.01.2022 passed by this Court in S.B. Civil Writ Petition

No.20132/2019, Nandkishore Vs. State of Rajasthan & Ors.

and other connected matters.

Learned counsel for petitioner submits that the petitioner is

working as Class-IV employee with the respondents for last about

22 years but, she is not being paid minimum pay scale. He

submits that the controversy involved herein is no more res-

integra and stands resolved by a Co-ordinate Bench order of this

(2 of 2) [CW-9793/2021]

court dated 28.01.2022 in the case of Nandkishore (supra) and

submits that the instant writ petition may also be disposed of in

similar terms.

Learned counsel for respondents not disputing the aforesaid

proposition, submitted that this writ petition may also be disposed

of in terms of directions dated 28.01.2022.

In the case of Nandkishore (supra), this Court has directed

as under:-

"Keeping in view the directions issued by a co-ordinate Bench judgment of this Court in case of Rajendra (supra), the writ petitions are disposed of in following terms:

(i) the petitioners shall be entitled for minimum of the pay scale of the post of cook/mess helper from today.

(ii) the petitioners shall be at liberty to make a representation for regularization of their services in the light of judgment dated10.11.2021 passed by a Division Bench of this Court in case of State of Rajasthan (supra).

If such a representation is made, the respondents shall pass a reasoned order thereupon within a period of ten weeks from the date of its receipt with its intimation to the petitioners.

The pending applications stand disposed of accordingly."

In view thereof, the application deserves to be allowed. The

application is allowed accordingly.

The writ petition is disposed of in terms of directions

contained in the case of Nandkishore (supra) which shall apply

mutadis mutandis in this case also.

(MAHENDAR KUMAR GOYAL),J

Sunita/112

Powered by TCPDF (www.tcpdf.org)