Rameshwar Prasad Sharma S/O Suraj ... vs State Of Rajasthan
2022 Latest Caselaw 4700 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 3410/2022

1.     Rameshwar Prasad Sharma S/o Suraj Mal Sharma, Aged
       About 70 Years, R/o Shop No. 9, Shoping Centar Shankar
       Colony,      Naya       Khera,      Ambabari,             Jaipur,   Rajasthan
       (302023)
2.     Balu Ram Bairwa S/o Shri Ram Sahay, Aged About 61
       Years, R/o 122/2, Vijay Colony, Jagatpura Road, Malviya
       Nagar, Jaipur, Rajasthan (302017)
3.     Rameshwar Dayal Sharma S/o Ramkishan Sharma, Aged
       About 69 Years, R/o Sakat, Alwar, Sakat, Rajasthan
       (301408)
4.     Jagdish Prasad Sharma S/o Badri Prasad Sharma, Aged
       About 72 Years, R/o P.h.c. Marg, Arniya Dausa Rajasthan.
       (303313)
5.     Sh. Jai Shankar Saini S/o Ladu Ram Singh, Aged About
       68 Years, R/o 27, Subham Vihar Near Roop Nagar - 2,
       Mahesh Nagar, Jaipur, Rajasthan (302015)
                                                                      ----Petitioners
                                    Versus
1.     State Of Rajasthan, Through Principal Secretary To The
       Government,             Medical       And        Health           Department,
       Secretariat, Jaipur.
2.     The Director, Medical, Health And Family Welfare Services,
       Swasthya Bhavan, Tilak Marg, C-Scheme, Jaipur.
3.     Additional Director, Medical, Health And Family Welfare
       Services,     Swasthya        Bhavan,        Tilak        Marg,     C-Scheme,
       Jaipur.
                                                                   ----Respondents

For Petitioner(s)          :     Mr. Rubal Tholia
For Respondent(s)          :     Dr. V.B. Sharma, AAG



          HON'BLE MR. JUSTICE INDERJEET SINGH

                                     Order

11/07/2022



                                                                               (2 of 2)                [CW-3410/2022]

Learned counsels for the respective parties submits that the

controversy involved herein as to entitlement of the petitioners to get

pay scale 975-1720 (3200-4900), 1200-2050 (4000-6000) & 1640-

2900 (5500-9000), is no more res integra and stands resolved by a

Division Bench judgment of this Court dated 17.12.2015 passed in D.B.

Civil Special Appeal (Writ) No.1068/2014: Govind Dan Charan Vs. State

of Rajasthan & Ors. and other connected matters which has been

upheld by the Hon'ble Apex Court of India and pray that the instant writ

petition may also be disposed of in similar terms.

Taking into consideration the contentions advanced by the learned

counsels for the respective parties, this writ petition is disposed of in

terms of directions issued by a Division Bench of this Court in case of

Govind Dan Charan (supra) which shall apply mutatis mutandis to this

case also.

(INDERJEET SINGH),J

CHETNA BEHRANI /103

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