Ishwar Singh vs State Of Rajasthan
2022 Latest Caselaw 9019 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4447/2019

Ishwar Singh S/o Shri Dharm Singh, Aged About 64 Years, Resident Of Gadhawa Colony, Near Madhav School, Pindwara, District Sirohi.

----Petitioner Versus

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

2. The Superintendent Engineer, Public Heath And Engineering Department, Sirohi.

3. The Assistant Engineer, Public Heath And Engineering Department, Sirohi.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki For Respondent(s) : Ms. Anjana Jawa

HON'BLE MS. JUSTICE REKHA BORANA

Order

11/07/2022

It is submitted by learned counsel for the petitioner and

agreed to by the counsel for the respondents 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). Sohanlal Mathur's case (supra) has been

affirmed by Hon'ble Apex Court in SLP (Civil) No.14932/2012.

(2 of 2) [CW-4447/2019]

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 158-T.Singh/-

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