Maktun Bux vs State Of Rajasthan
2022 Latest Caselaw 4410 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 843/2022

Maktun Bux S/o Sh. Ramjan Ji Bux, Aged About 64 Years, R/o Behind Govt. Seema Bai School, Street No. 4, Indra Colony, Extension, 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 Sojat City, 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

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-843/2022]

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

in case the petitioner files a 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 36-Sumit/-

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