Late Sh. Amar Chand Raigar vs State Of Rajasthan
2022 Latest Caselaw 4779 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 3414/2022

Late Sh. Amar Chand Raigar, Through Legal Representative Mani
Devi W/o Late Sh Amar Chand Raiger Age About 69 Years, R/o
6/15, Hari Marg, Devi Path Jain Mandir Ke Pass, Malviya Nagar,
Jaipur, Rajasthan (302017).
                                                                     ----Petitioner
                                    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        Bhawan,         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

13/07/2022

Application for early listing is allowed.

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

(2 of 2) [CW-3414/2022]

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

MG/19(S)

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