Rajasthan High Court - Jodhpur
Jagdish Arya vs State Of Rajasthan on 21 March, 2022
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8004/2021
1. Lrs Of Suresh Chandra Dave, Through Lrs
2. Surekha Dave W/o Late Suresh Chandra Dave, House No. 9,
Purusharth Nagar, Sindhi Colony, District Pali, Rajasthan.
3. Bharti Dave D/o Late Suresh Chandra Dave, Aged About 31
Years, Presently Residing With Her Husband Shri Arvind Dave
R/o House No. 60-B, Sindhi Colony, District Pali, Rajasthan.
4. Rita Dave D/o Late Suresh Chandra Dave, Aged About 28
Years, Presently Residing With Her Husband Shri Jayesh Bhai
Dave, R/o Khodiyaar Park, Teen Hanuman Mandir,
Banaskatha, Disha, Gujarat.
5. Nakul Dave S/o Late Suresh Chandra Dave, Aged About 26
Years, House No. 9, Purusharth Nagar, Sindhi Colony, District
Pali, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary, Public
Health And Engineering Department, Government Of
Rajasthan, Jaipur, Rajasthan.
2. The Chief Engineer (Admn.)., Public Health And Engineering
Department, Jodhpur, Rajasthan.
3. The Superintending Engineer, Public Health And Engineering
Department, Circle, Pali, Rajasthan.
4. The Executive Engineer, Publie Health And Engineering
Department, Division, Pali, Rajasthan.
5. The Assistant Engineer, City Sub Division, Public Health And
Engineering Department, Pali, Rajasthan.
----Respondents
Connected With
S.B. Civil Writ Petition No. 11916/2021
Tikam Chand Chouhan S/o Shri Ganesh Ram, Aged About 74
Years, R/o Near Nehru Park, Pali Road, Sojat City, District Pali,
Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan, Through The Principal Secretary,
Public Health And Engineering Department, Government Of
Rajasthan, Jaipur, Rajasthan.
2. The Chief Engineer (Admn.), Public Health And Engineering
Department, Jodhpur, Rajasthan.
3. The Superintending Engineer, Public Health And Engineering
Department, Circle, Pali, Rajasthan.
4. The Executive Engineer, Public Health And Engineering
Department, Division, Pali, Rajasthan.
(2 of 3) [CW-8004/2021]
5. Assistant Engineer, City Sub Division Sojat City, Public Health
And Engineering Department, Pali Rajasthan.
----Respondents
S.B. Civil Writ Petition No. 884/2022
Jagdish Arya S/o Manak Lal Arya, Aged About 55 Years, R/o Arya
Bhawan, Opposite Bus Stand, District Pali, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Principal Secretary, Public
Health And Engineering Department, Government Of
Rajasthan, Jaipur, Rajasthan.
2. The Chief Engineer (Admn.), Public Health And Engineering
Department, Jodhpur, Rajasthan.
3. The Superintending Engineer, Public Health And Engineering
Department, Circle, Pali, Rajasthan.
4. The Executive Engineer, Public Health And Engineering
Department, Division, Pali, Rajasthan.
5. Assistant Engineer, City Sub Division Rohat, Public Health And
Engineering Department, Pali, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Abhimanyu Singh Rathore.
For Respondent(s) : Ms. Anjana Jawa.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
21/03/2022
These writ petitions have been filed by the petitioners
seeking direction to the respondents to grant benefit to the
petitioners 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.
A perusal of the record indicates that the petitioners have
approached this Court by filing the present petitions without even
approaching the respondents seeking the relief as claimed in the
(3 of 3) [CW-8004/2021]
present petitions based on the judgment in the case of Sohan Lal
Mathur (supra).
Learned counsel for the respondents made submissions that
in case the petitioners file representations 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
petitioners are entitled, they would be accorded benefit thereof.
In view of the above fact situation, the petitions filed by the
petitioners are disposed of. The petitioners 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 petitioners are found entitled for the relief by
the competent authority, the relief may also be accorded to the
petitioners within a period of six weeks thereafter.
(ARUN BHANSALI),J
92 to 94 Sumit/-
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