Tara Manariya vs The State Of Rajasthan ...
2023 Latest Caselaw 10847 Raj

Rajasthan High Court - Jodhpur

Tara Manariya vs The State Of Rajasthan ... on 18 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:44239]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 19075/2023

Tara Manariya D/o Mangi Lal, Aged About 33 Years, Satpura,
District Chittorgarh, Presently Working As Watchman, Savtribai
Phoole College Level St Girls Hostels, Chittorgarh (Raj.)
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Social Justice And Empowerment, Govt. Of Rajasthan
         Govt. Secretariat, Jaipur.
2.       Director, Social Justice And Empowerment, Govt. Of
         Rajasthan, Near 22 Godam Bridge, Jaipur.
3.       Deputy Director, Social Justice And Empowerment, Govt.
         Of Rajasthan, Dist. Chittorgarh (Raj.).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Bharat Singh Rathore
For Respondent(s)         :     Mr. Anil Kumar Gaur, AAG



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

18/12/2023

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment rendered by this Court in a bunch of writ petitions led

by S.B. Civil Writ Petition No.3595/2022 "Kanhaiya Lal Vs. State of

Rajasthan & Ors." and other connected matters on 01.12.2022 in

the following terms:

"In view of the above discussion, the petitions filed by the petitioners are allowed. The orders dated 10/9/2021 (Annex.P/2 in CW No.3595/2022), 10/9/2021 (Annex.P/2 in CW No.17734/2021), 4/2/2022 (Annex.P/3 in CW

[2023:RJ-JD:44239] (2 of 2) [CW-19075/2023]

No.4201/2022), 4/2/2022 (Annex.P/2 in CW No.4244/2022),10/9/2021 (annex.3 in CW No.4822/2022) and 16/11/2021 (Annex.P/2 in CW No.1304/2022) denying minimum of the pay scale to the petitioners only on account of their having worked for less then 10 years are quashed and set aside.

The respondents are directed to accord the benefit of minimum of the pay scale to the petitioners from the date their writ petitions filed in earlier round of litigation came to be decided by this Court, as indicated hereinbefore.

Needful be done by the respondents within a period off our weeks form the date of this order."

In view of the submission made, the present writ petition is

allowed in terms of the judgment dated 01.12.2022 passed by this

Court in the case of Kanhaiya Lal (supra).

(KULDEEP MATHUR),J 33-Ravi Khandelwal

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