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Dhana Ram vs State Of Rajasthan
2023 Latest Caselaw 736 Raj

Citation : 2023 Latest Caselaw 736 Raj
Judgement Date : 19 January, 2023

Rajasthan High Court - Jodhpur
Dhana Ram vs State Of Rajasthan on 19 January, 2023
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 15026/2021

Dhana Ram S/o Chokha Ram, Aged About 68 Years, By Caste
Meghwal, R/o Village Aadaresh Dhundha, Post Khawas, Tehsil
And District Barmer (Raj.).
                                                                      ----Petitioner
                                     Versus
1.     State Of Rajasthan, Through Principal Secretary, Public
       Health       Engineering          Department,              Government      Of
       Rajasthan, Jaipur.
2.     The    Chief     Engineer         (Administration),          Public    Health
       Engineering       Department,           Government           Of    Rajatshan,
       Jaipur.
3.     The Superintending Engineer, Public Health Engineering
       Department, Circle Barmer, Barmer (Raj.).
4.     The    Assistant         Engineer,       Public      Health       Engineering
       Department,        District      Subdivision         Ii    Barmer,    District
       Barmer (Raj.).
                                                                   ----Respondents


For Petitioner(s)           :    Mr. CS Bissa
For Respondent(s)           :    Ms. Anjana Jawa, Dy. GC
                                 Mr. Mohit Choudhary



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

19/01/2023

     It is submitted by learned counsel for the parties that the

controversy involved in the present writ petition is squarely

covered by a decision rendered in Sohanlal Mathur Vs. State of

Rajasthan & Ors. : S.B. Civil Writ Petition No.3631/2008,

decided on 17.11.2008, which has been affirmed by Apex Court in

SLP (Civil) No.14932/2012.




                      (Downloaded on 21/01/2023 at 12:34:27 AM)
                                                                              (2 of 2)                 [CW-15026/2021]



                                         Learned Single Judge of this Court, while deciding the case of

                                   Sohanlal (supra) has relied on an earlier judgment in Sharvan

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

                                   No.2156/2007, decided on 05.09.2008). The Court held :-


                                              "In view of whatever said above, this petition for
                                       writ deserves acceptance and, therefore, the same is
                                       allowed. The respondents are directed to allow selection
                                       grade to the petitioner on completion of 18 years of
                                       service     as   per   para      5    of    the     notifications   dated
                                       25.01.1992 and 17.02.1998. The petitioner is declared
                                       entitled for getting the pay scale of Rs.1400-2600
                                       (Rs.5000-8000) as second selection grade on completion
                                       of 18 years of service and the pay scale of Rs.5500-9000
                                       on completion of 27 years of service as the third selection
                                       grade. The entitlement as declared above is required to
                                       be executed by the respondents within a period of six
                                       months from today."

                                         In view of the above, the instant writ petition is allowed and

                                   the respondents are directed to give all the entitlement available

                                   to the petitioner strictly in terms of the judgment of Sohanalal

                                   Mathur (supra).

                                         All pending applications also stand disposed of.



                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

63-Sudheer/-

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