Shanti Prakash Vyas vs State And Ors
2022 Latest Caselaw 820 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4561/2017

Shanti Prakash Vyas S/o Sh. Sardarmal Vyas, B/c Brahmin, aged about 66 years, R/o Veer Mohalla, Lodho Ki Gali, Jodhpur Raj.

----Petitioner Versus

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

2. The Chief Engineer, Public Health Engineering Department, Government Of Rajasthan, Jaipur Raj.

3. The Superintending Engineer, Public Health Engineering Department, City Circle Jodhpur, Dist. Jodhpur Raj.

4. The Assistant Engineer, Public Health And Engineering Department, Sub Division Vi, Vyas Park, Jodhpur Raj.

----Respondents

For Petitioner(s) : Mr. C.S. Bissa through VC For Respondent(s) : Ms. Anjana Jawa through VC

HON'BLE MS. JUSTICE REKHA BORANA

Order

17/01/2022

The matter comes upon an application filed under Order 22

Rule 3 read with Section 151 of the CPC.

For the reasons stated in the application, the same is

allowed. Legal representatives of the petitioner Shanti Prakash

Vyas are permitted to be taken on record. Amended cause title as

filed be also taken on record.

With the consent of both the parties, the matter is being

finally heard.

(2 of 2) [CW-4561/2017]

Counsel for the petitioner submits that the controversy in

question rests decided by the judgment passed in S.B. Civil Writ

Petition No.3631/2008 titled as "Sohanlal Mathur vs. State of

Rajasthan & Ors." which has been affirmed by the Single Bench of

this Court and Special Leave Petition against the judgment has

also been rejected by the Hon'ble Supreme Court.

Counsel for the respondents does not refute the same.

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

disposed of with the directions to the respondents to grant pay-

scale of Rs.5,000/- - Rs.8,000/- qua the second selection grade

and Rs.5,500/- - Rs.9,000/- qua the third selection grade to the

petitioner as in the meanwhile Rajasthan Civil Services (Revised

Pay) Rules, 2008 have been made applicable. Needful be done

within a period of four months from the date of receipt of this

order.

(REKHA BORANA),J 5-/Akshay/-

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