Gurdev Singh vs State Of Rajasthan
2022 Latest Caselaw 4462 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13146/2019

1. Gurdev Singh S/o Sh. Inder Singh, Aged About 62 Years, R/o Ward No. 4, Vpo Jorkiyan, 83 Lnp Jorkian, District Sri Ganganagar.

2. Sultan S/o Sh. Ram Lal, Aged About 62 Years, R/o House No. 550, 1 D, Sri Ganganagar.

----Petitioners Versus

1. State Of Rajasthan, Through It Secretary, Department Of Irrigation, Jaipur.

2. The Deputy Secretary, Finance Department, Expenditure Iii Division, Secretariat, Rajasthan, Jaipur.

3. The Chief Engineer, Irrigation Department, Hanumangarh.

4. Assistant Engineer, Irrigation Department, South Sub Division, Sri Ganganagar.

5. The Director, Directorate Of Pension And Pensioners Welfare, Government Of Rajasthan, Jaipur.

----Respondents

For Petitioner(s) : Mr. Sharwan Singh Nirban For Respondent(s) : Ms. Abhilasha Kumbhat

HON'BLE MS. JUSTICE REKHA BORANA

Order

22/03/2022

Counsel for the petitioners submits that the controversy in

question rests decided vide judgment dated 07.03.2018 passed in

S.B. Civil Writ Petition No.125/2018 (Prahlad Singh Vs.

State of Rajasthan & Ors.) and other connected matters.

Counsel for the respondents does not refute the said

submission but she submits that the date of appointment as

mentioned by the petitioners in writ petition is different than that

(2 of 2) [CW-13146/2019]

which has been mentioned in the demand notice dated

26.07.2019 served by the petitioners on the Department.

Counsel for the petitioners submits that the date as

mentioned in the writ petition is the correct one and the date

mentioned in the demand notice is just a typographical error.

In view of the ratio as laid down in Prahlad Singh's case

(supra), the present writ petition is also allowed.

It is directed that the petitioners shall be fixed in pay scale

No.3 from the date similarly situated persons were accorded the

same in compliance of direction of this Court and they would be

entitled to all the consequential benefits on account of fixing them

in the pay scale No.3. Needful may be done by the respondents

within a period of three months from the date of receipt of the

copy of the present order.

(REKHA BORANA),J 45-Dharmendra/-

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