Chatura Ram vs State Of Rajasthan
2022 Latest Caselaw 1714 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17370/2019

Chatura Ram S/o Lala Ram, Aged About 64 Years, Village Gangana, Post Boranada, District Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Public Health And Engineering Department, Government Of Rajasthan, Jaipur.

2. The Chief Engineer, Public Health And Engineering Department, Jodhpur.

3. The Superintending Engineer, Public Health And Engineering Department, District Circle, Jodhpur.

4. The Executive Engineer, Public Health And Engineering Department, District Division Iii, Jodhpur.

5. Assistant Engineer, Public Health And Engineering Department, Sub Division, Mandore, Distt. Jodhpur.

----Respondents

For Petitioner(s) : Mr. Shailendra Kumar through VC For Respondent(s) : Ms. Anjana Jawa through VC

HON'BLE MS. JUSTICE REKHA BORANA

Order

03/02/2022

It is submitted by learned counsel for the parties that

controversy involved in the present writ petition is squarely

covered by a decision rendered by this Court in S.B.C.W.P.

No.5218/2021 (Smt. Munni Devi Vs. The State of Rajasthan &

Ors.). Smt. Munni Devi's case (supra) had been decided vide order

dated 27.07.2021 relying upon the judgment passed in Sohanlal

Mathur Vs. State of Rajasthan & Ors. (S.B.C.W.P. No.3631/2008).

(2 of 2) [CW-17370/2019]

Sohanlal Mathur's case (supra) has been affirmed by Hon'ble Apex

Court in SLP (Civil) No.14932/2012.

In view of the submissions made, the present petition is

allowed and the respondents are directed to grant the selection

grade to the petitioner to which he is entitled strictly in terms of

the judgment rendered in the case of Sohanlal Mathur's case

(supra).

Counsel for the respondents states that the only difference in

Sohanlal Mathur's case (supra) and the present petitioner is that

the present petitioner would be entitled to the pay scale of

Rs.5,000/- to Rs.8,000/- on completion of 27 years of service as

the 3rd Selection Grade.

The petitioner herein shall file his representation/claim

petition claiming the pay scale in terms of the judgment rendered

in Sohanlal Mathur's case (supra) within a period of two weeks

and the respondents shall do the needful within a period of eight

weeks from receiving the same.

(REKHA BORANA),J 82-AnilKC/-

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