Bhawani Singh Rajawat vs State Of Raj And Ors
2022 Latest Caselaw 2420 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 13475/2009

Bhawani Singh Rajawat S/o Late Shri Madan Singh Retd., Malaria
Inspector B/c Rajput, Sub Divison Toda Rai Singh, Distt. Tonk,
Presently R/o At And Post Kharedia Tehsil Toda Rai Singh, Distt.
Tonk, Rajasthan.
                                                                    ----Petitioner
                                   Versus
1.     State Of Rajasthan Through Director, Medical And Health
       Services, Swasthaya Bhawan, Government Of Rajasthan,
       Jaipur.
2.     Additional    Director,       Medical        And         Health   Services,
       Swasthaya Bhawan, Government Of Rajasthan, Jaipur.
3.     Joint Director, Medical And Health Services, Zone Ajmer.
4.     Chief Medical And Health Officer, Tonk.
5.     Divisional Chief Medical And Health Officer, Devli, Tonk.
6.     Block Chief Medical And Health Officer, Toda Rai Singh,
       Tonk.
7.     Sub Chief Medical And Health Officer, Malpura, Tonk.
                                                                 ----Respondents

For Petitioner(s) : Mr. Hemant Taylor For Respondent(s) : Mr. Vibhuti Bhushan Sharma, AAG

HON'BLE MR.JUSTICE ANOOP KUMAR DHAND

Order

21/03/2022

Application for early listing of the case stands allowed for the

reasons stated therein.

It is submitted by learned counsel for the petitioner that the

controversy involved in this matter is no more res integra as the

same has already been decided by the Division Bench of this Court

in the case of "Govind Dan Charan Vs. State of Rajasthan & Ors."

(2 of 2) [CW-13475/2009]

in D.B. Civil Special Appeal (Writ) No.1068/2014 on 17.12.2015. It

was decided by observing thus"

"In view of the above discussion, the appeals filed by the appellants are allowed. The order dated 15.04.2014 passed by the learned Single Judge in all the writ petitions is set aside, the writ petitions filed by the petitioners- appellants are allowed to the extent that the appellants would be entitled to selection grade and got fixation in the pay-scale of Rs.975-1720, 1200-2050 and 1640-2900 (5500-9000) on completion of 9, 18 and 27 years of service respectively in terms of judgment in the case of Jagdish Narain Chaturvedi (supra) i.e. from the date of regular appointment.

The required exercise would be completed by the respondents with a period of three months from the date of this Judgment."

Learned counsel for the respondent, is not in a position to

controvert the argument raised by learned counsel for the

petitioner and the judgment passed in Govind Dan Charan (supra)

cited by the counsel for the petitioner.

In view of the submissions made, the present writ petition

filed by the petitioner is disposed of in the light of the judgment

passed in Govind Dan Charan (supra).

Stay application and all pending applications, if any also

stand disposed of.

(ANOOP KUMAR DHAND),J

HEENA GANDHI /11

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