Rajasthan High Court - Jodhpur
Mool Singh Shekhawat vs State Of Rajasthan on 23 March, 2022
Bench: Arun Bhansali
(1 of 3) [CW-1582/2022]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 1582/2022
Mool Singh Shekhawat S/o Bhoor Ji Shekhawat, Aged About 77
Years, R/o Gram Chander Singh Pura, Post Jana Via Losal,
District Sikar.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Medical And Health Government Of Rajasthan, Jaipur.
2. The Director, Department Of Medical, Health And Welfare
Department, Jaipur.
3. The Chief Medical And Health Officer, Nagaur.
4. The Director, Pension Department, Jyoti Nagar, Extn.
Jaipur.
----Respondents
For Petitioner(s) : Ms. Deepika Purohit.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
23/03/2022
Learned counsel for the petitioner states that the
matter is squarely covered by the judgment passed by this
Hon'ble Court in Dadam Das Vaishnav Vs. State of Rajasthan &
Ors.: S.B. Civil Writ Petition No.8309/2012, decided on
20.05.2013. The judgment reads as under :-
"The petitioner entered in the services of the
respondents, being appointed as Multipurpose Health
Worker (Male) under the order dated 11.2.1991 in the
pay-scale of Rs.950-1520. As a consequent to the
amendment introduced in Rajasthan Civil Services
(Revised Pay-scale) Rules, 1989, the pay-scale of
Rs.950-1680 was allowed to the petitioner while
serving as Multipurpose Health Worker (Male). The
(2 of 3) [CW-1582/2022]
respondents vide order dated 13.3.2002 allowed pay-
scale of Rs.3200-4900 as first selection grade w.e.f.
19.2.2000. The grievance of the petitioner is that
instead of the pay-scale of Rs.3200-4900, pay-scale of
Rs.4000-6000 should have been as the first selection
grade. It is submitted that the petitioner is holding an
isolated post, therefore, selection grade should have
been allowed to him as per para-5 of the Government
of Rajasthan circular dated 25.1.1992 and its
subsequent order dated 17.2.1998.
A reply to the writ petition has been filed on
behalf of the respondents stating therein that the
petitioner, though, was working as Multipurpose Health
Worker (Male), but that is not a post isolated one, as
such, the pay-scale was allowed to him pertaining to
the first promotional post.
Heard.
The post of Health Worker (Male) (Ordinary
Scale) is prescribed under the Rajasthan Medical &
Health Subordinate Service Rules, 1965. Appointment
to this post is required to be made 100% by way of
direct recruitment. Under the Rules aforesaid, no
promotion avenue was available to the Multipurpose
Health Worker (Male) on the day the petitioner became
entitled to have the first selection grade, as such
selection grade is required to be given to the petitioner
as per para-5 of the Government of Rajasthan circular
dated 17.2.1998. Under the notification aforesaid, the
pay-scale applicable for the petitioner is Rs.4000-6000.
The respondents, therefore, erroneously made fixation
of the petitioner's pay in the pay-scale of Rs.3200-
4900 after awarding first selection grade.
As a matter of fact, the issue involved in this
petition for writ has already been adjudicated earlier in
the case of Asha Ram & Anr. Vs. State of Rajasthan &
Ors., (S.B. Civil Writ Petition No.5333/2006 decided on
17.5.2013).
Having considered all the facts of the case, this
petition for writ for the reasons given deserves to be
accepted. Accordingly, the same is allowed. The
respondents are directed to allow first selection grade
(3 of 3) [CW-1582/2022]
to the petitioner in the pay-scale of Rs.4000-6000
w.e.f. 11.2.1991 and second & third selection grades in
terms of para-5 of the circulars dated 25.1.1992 and
17.2.1998. No order as to costs."
Learned counsel for the petitioner states that the petitioner
shall be satisfied if their representation is decided by the
respondents in light of the aforequoted precedent law of Dadam
Das Vaishnav (supra).
In light of the aforequoted judgment, the writ petition is
disposed of with the direction to the respondents to decide the
representation of the petitioner in terms of aforementioned
precedent law within a period of 30 days from today strictly in
accordance with law.
(ARUN BHANSALI),J
130-Rmathur/-
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