Pankaj Munjral vs The State Of Rajasthan
2022 Latest Caselaw 11557 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13803/2022

1. Pankaj Munjral S/o Shri Subhash Chandra Munjral, Aged About 44 Years, R/o 3-124,, Housing Board, Sri Ganganagar, District Sri Ganganagar (Raj.).

2. Makkhan Singh S/o Shri Ajmer Singh, Aged About 57 Years, R/o Village 5 K, Dakkhana Mirjewala, Tehsil And District Sri Ganganagar (Raj.).

3. Ashok Kumar Godara S/o Shri Laxman Ram, Aged About 49 Years, R/o P.o. Sardarpura Jeevan, Tehsil Sadulsahar, District Sri Ganganagar (Raj.).

----Petitioners Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Secretariat, Jaipur.

2. The District Collector, Sri Ganganagar, District Sri Ganganagar.

3. The Chief Executive Officer, Zila Parishad Sri Ganganagar, District Sri Ganganagar.

4. The Vikas Adhikari, Panchayat Samiti Padampur, District Sri Ganganagar (Raj.).

5. The Vikas Adhikari, Panchayat Samiti Karanpur, District Sri Ganganagar (Raj.).

6. The Vikas Adhikari, Panchayat Samiti Sadulsahar, District Sri Ganganagar (Raj.).

----Respondents

For Petitioner(s) : Mr. J.S. Bhaleria.

Mr. Deepak Pareek.

For Respondent(s)           :



           HON'BLE MR. JUSTICE ARUN BHANSALI

                                       Order

16/09/2022
     Heard.



                                          (2 of 3)                [CW-13803/2022]

Learned counsel for the petitioners submitted that the

controversy involved in the instant writ petition is squarely

covered by the order dated 3.4.2015 passed by a Coordinate

Bench of this Court in a bunch of writ petitions led by S.B. Civil

Writ Petition No.3141/2015 (Jagdish Chandra Khatik & Ors. Vs.

State of Rajasthan & Ors.) which were decided in light of the

judgment dated 29.7.2009 rendered in the case of Jagdish

Bhanoda. Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition

No.773/2009).

The prayer made in the instant writ petition is for grant of

first selection scale to the petitioners upon completion of 9 years

of service in the pay scale of Rs.5000-150-8000 with

consequential benefits including fixation of pay and arrears.

Upon having examined the facts of the case at hand in

context to the factual matrix examined by this Court in Jagdish

Bhanoda's case which judgment was later on affirmed uptill the

Hon'ble Supreme Court, this Court is satisfied that the controversy

involved in the instant writ petition is squarely covered by the said

judgment.

Accordingly, the instant writ petition is disposed of requiring

the petitioners to submit a detailed representation to the

appropriate authority for ventilating their grievances along with a

copy of this order. Upon such representation being received, the

appropriate authority shall objectively consider and decide the

same in light of ratio of the judgment rendered by this Court in

Jagdish Bhanoda Vs. State of Rajasthan & Ors. (S.B. Civil Writ

Petition No.773/2009) by a reasoned speaking order within a

(3 of 3) [CW-13803/2022]

period of eight weeks from the date of receipt of such

representation.

In case, the petitioners are found entitled to any

monetary/terminal benefits, the same shall be granted to them

immediately.

If after the disposal of the representation, any of the

petitioners' grievances still survive, they shall be at liberty to take

recourse to appropriate legal remedy.

No order as to costs.

The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the

petitioners would be entitled to the relief.

(ARUN BHANSALI),J 301-PKS/-

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