Jyoti Swaroop vs State Of Rajasthan
2022 Latest Caselaw 8916 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4690/2019

Jyoti Swaroop S/o Late Shri Moti Roop, Aged About 71 Years, City Police, Holi Ka Chowk , Benawaton Ka Bas, Near Balakiya Bheru Ji Ki Ghati, Jodhpur.

----Petitioner Versus

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

2. The Chief Engineer, Public Health And Engineering Department, Rajasthan Jaipur.

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

4. The Assistant Engineer, Public Health And Engineering Department, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Manoj Bohra. For Respondent(s) : Mr. Pankaj Sharma, AAG Mr. Rishi Soni.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

07/07/2022

This writ petition has been filed by the petitioner seeking

direction to the respondents to grant benefit to the petitioner in

light of judgment in Sohan Lal Mathur v. State of Rajasthan &

Ors.: S.B. Civil Writ Petition No.3631/2008, decided on

17.11.2008, by providing the pay scale of 5000-8000 as second

selection grade on completion of 18 years of service and 5500-

9000 on completion of 27 years of service as third selection grade.

(2 of 2) [CW-4690/2019]

A perusal of the record indicates that the petitioner has

approached this Court by filing the present petition without even

approaching the respondents seeking the relief as claimed in the

present petition based on the judgment in the case of Sohan Lal

Mathur (supra).

Learned counsel for the respondents made submissions that

reply to the petition has already been filed, however, in case the

petitioner file representation with the competent authority, the

same shall be dealt with appropriately in light of order in the case

of Sohan Lal Mathur (supra) and if the petitioner is entitled, he

would be accorded benefit thereof.

In view of the above fact situation, the petition filed by the

petitioner is disposed of. The petitioner may make a

representation to the respondent - competent authority, who is

directed to decide the same appropriately and expeditiously in

light of order in the case of Sohan Lal Mathur (supra) within a

period of four weeks by way of a speaking order.

In case, the petitioner is found entitled for the relief by the

competent authority, the relief may also be accorded to the

petitioner within a period of six weeks thereafter.

(ARUN BHANSALI),J 76-Sumit/-

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