Babu Lal Prajapat vs State Of Rajasthan And Anr. ...
2023 Latest Caselaw 10990 Raj

Rajasthan High Court - Jodhpur

Babu Lal Prajapat vs State Of Rajasthan And Anr. ... on 19 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:44577]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 15894/2017

Babu Lal Prajapat S/o Shri Ganesha Ram Prajapat, Resident Of
Current Balaji Road Dayanand Colony, Ladnun, Distirct Nagaur,
Retired As Vice Principal, Govt. College, Sujangarh.
                                                                        ----Petitioner
                                      Versus
1.       The State Of Rajasthan Through The Secretary, Higher
         Education     Department,            Government           Of     Rajasthan,
         Secretariat, Jaipur.
2.       The     Director,       College     Education,           Government       Of
         Rajasthan, Jaipur.
                                                                  ----Respondents


For Petitioner(s)            :    Mr. Yuvraj Sonel.
For Respondent(s)            :    -



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

19/12/2023

The prayer in the present writ petition is for a direction to

the respondents to grant senior scale/selection grade to the

petitioner with effect from the date of his initial appointment.

It is contended that the petitioner has been granted the

selection grade under the Career Advancement Scheme (C.A.S.)

from the date, he was regularized. However, his previous services

from the date of his initial appointment have not been taken into

consideration. It is further stated that the petitioner is squarely

covered by the C.A.S. scheme as well as judgment rendered by

the Jaipur Bench of this Court in the case of Dr. Suresh Chand

Agrawal Vs. State of Rajasthan & anr. (S.B. Civil Writ

[2023:RJ-JD:44577] (2 of 2) [CW-15894/2017]

Petition No. 3540/1992) decided on 14.09.1994, which has

been upheld till the Apex Court.

In view of the above, the present writ petition is disposed of

with a direction to the respondents to consider the case of the

petitioner in the light of the judgment rendered in the case of Dr.

Suresh Chand Agrawal (supra) as well as Career Advancement

Scheme and the consequential benefits including the arrears shall

be released to the petitioner within two months only in case, he is

found covered with the ratio of judgment rendered in the case of

Dr. Suresh Chand Agrawal (supra) as well as C.A.S. Scheme.

(KULDEEP MATHUR),J 542-AbhishekK/-

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