Raghuvir Singh Rajawat vs State Of Rajasthan
2023 Latest Caselaw 2933 Raj

[2023/RJJD/009693]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4678/2023

Raghuvir Singh Rajawat S/o Shri Mohan Singh, Aged About 59 Years, R/o 372, Priya Vihar, Nivaru Link Road, Kalwar Road, Jhontwara, Jaipur, At Present Working As Block Development Officer, Panchayat Samiti Jamwa Ramgarh District Jaipur.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Rural Development And Panchayati Raj Department, Jaipur.

2. Chief Executive Officer, Zila Parishad, Jaipur.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Sangram Singh
For Respondent(s)         :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 12/04/2023 Heard.

Learned counsel for the petitioner states 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 petitioner 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 uptil the

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

[2023/RJJD/009693] (2 of 2) [CW-4678/2023]

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

judgment.

Accordingly, the instant writ petition is disposed of requiring

the petitioner to submit a detailed representation to the

appropriate authority for ventilating his 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

period of eight weeks from the date of receipt of such

representation.

In case, the petitioner is found entitled to any

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

immediately.

If after the disposal of the representation, any of the

petitioner's grievances still survives, he 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 petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 110-Shahenshah/11.04/-

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