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Gopal Singh vs The State Of Rajasthan
2023 Latest Caselaw 768 Raj

Citation : 2023 Latest Caselaw 768 Raj
Judgement Date : 20 January, 2023

Rajasthan High Court - Jodhpur
Gopal Singh vs The State Of Rajasthan on 20 January, 2023
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 15735/2021

Gopal Singh S/o Birju Singh, Aged About 23 Years, By Caste
Meghwal, Resident Of Rosawan, Tehsil Fatehpur, District Sikar
Presently Working As Cook In Government Ambedkar Hostel
Rajaldesar, District Churu.
                                                                     ----Petitioner
                                   Versus
1.      The State Of Rajasthan, Through The Secretary, Social
        Welfare     Department,           Government            Of     Rajasthan,
        Secretariat, Jaipur
2.      The    Director,       Social      Justice       And     Empowerment
        Department, Directorate Of Social Welfare, Government
        Of Rajasthan, Secretariat, Jaipur.
3.      The     Hostel         Superintendent,            Rajkiya       Ambedkar
        Chhatrawas Rajaldesar, District Churu.
                                                                ----Respondents


For Petitioner(s)          :    Mr. Hemant Dutt
For Respondent(s)          :    Mr. Anil Kumar Gaur, AAG



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

20/01/2023

I.A. No.1/2023:

     Considering that the matter stands covered by the decision

of the coordinate Bench of this Court dated 01.12.2022, rendered

in the case of Kanhaiya Lal Vs. State of Raj. & Ors. (S.B. Civil Writ

Petition No.3595/2022), the application seeking preponment of

the date of listing is allowed. The matter is taken up today itself.

S.B. Civil Writ Petition No.15735/2021:

     This writ petition has been filed by the petitioner aggrieved

against the order dated 15.09.2021 (Annex.5), passed by the


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                                             (2 of 4)                       [CW-15735/2021]



respondents, whereby, the representation made by the petitioner

has been rejected.

     The petitioner had approached this Court on earlier occasion

by filing writ petition (being S.B. Civil Writ Petition No.9971/2021),

seeking directions to the respondents to make payment of wages

to him at the minimum of the applicable pay scales.

     This Court, on noticing the submissions made by learned

counsel for the petitioner that the issue raised was similar to

Anokh Bai vs. State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.372/2013 & other connected matters decided on 25.04.2017 at

Jaipur     Bench,    disposed       of    the      petition         vide   order   dated

03.08.2021, directing the petitioner to file representation along

with copy of the judgment in the case of Anokh Bai (supra) and

the respondents were directed to decide the representation within

a period of eight weeks in accordance with law and the law laid

down in the case of Anokh Bai (supra).

     The representation filed by the petitioner came to be decided

by the impugned order, whereby, the Director and Joint Secretary,

Social Justice and Empowerment Department passed the following

order :-
           ekuuh; U;k;ky; }kjk vuks[k ckbZ ds izdj.k eas ikfjr fu.kZ; fnuakd 25-
   04-2017 es    prqFkZ Js.kh deZpkjh dh osru J`a[kyk dk U;wure fn, tkus gsrq in
   dh vko';d ;ksX;rk ds lac/k esa bl izdkj mYys[k gS - To become entitle
   for minimum of the pay scale, one has to show required
   qualification and working against the sanctioned post.
           prqFkZ Js.kh deZpkjh dh U;wure 'kS{kf.kd ;ksX;rk ikapoha mRrh.kZ gSA
           ;kfpdkdrkZ ds vH;kosnu dk lgk;d funs'kd] lkU;kvfo] pw: ls izkIr
   fjiksVZ ds vk/kkj ij ijh{k.k djus ij ik;k x;k fd Jh xksiky flag dks fnukad
   01-07-2013 dks IysleasV ,tsalh ds ek/;e ls dk;Z ij j[kk x;k gS] ftlds vk/kkj
   ij ;kph yxHkx 08 o"kZ ls dk;Z dj jgk gS rFkk Nk=kokl v/kh{kd] jktdh;
   vEcsMdj Nk=kokl] jktynslj ftyk pw: }kjk dk;Z larks"ktud crk;k x;k gSA

                        (Downloaded on 25/01/2023 at 09:10:33 PM)
                                              (3 of 4)                    [CW-15735/2021]

   budh tUe frfFk 06-05-1998 gksus ds vk/kkj ij vk;q 23 o"kZ ,oa 'kS{kf.kd
   ;ksX;rk uoha d{kk mRrh.kZ gSA
            Jh xksiky flag] vuks[k ckbZ ,oa iatkc LVsV o vU; cuke txthr
   flag o vU; ds izdj.k esa ekuuh; U;k;ky; }kjk ikfjr fu.kZ; ds vuqlkj 10
   o"kZ dh lsok iw.kZ ugha djus ds dkj.k prqFkZ Js.kh deZpkjh dh osru J`a[kyk dk
   U;wure osru ds fy, ik=rk ugha j[krk gSA ekuuh; U;k;ky; }kjk foHkkxh;
   Nk=koklksa esa dk;Zjr va'kdkyhu jlksb;[email protected] ds laca/k esa fuf.kZr izdj.kksa
   ds fuLrkj.k gsrq foHkkx }kjk xfBr foHkkxh; lfefr }kjk Hkh ;kph dks ekuuh;
   U;k;ky; }kjk vuks[k ckbZ izdj.k esa ikfjr fu.kZ; ds vk/kkj ij prqFkZ Js.kh
   deZpkjh ds in dh osru J`a[kyk dk U;wure osru 17][email protected]& :i;s izfrekg ugha
   fn;s tkus dh vuq'ka"kk dh x;h gSA
          vr% ;kfpdkdrkZ dk vH;kosnu mDrkuqlkj vuks[k ckbZ izdj.k la[;k
   [email protected] ds fu.kZ; fnukad 25-04-2017 ds vuq:i ugha ik;k                 tkrk gSA
          ekuuh; U;k;ky; ds vkns'k dh ikyuk esa izLrqr vH;kosnu dk fuLrkj.k
   mijksDrkuqlkj fd;k tkrk gSA
                                                          (emphasis supplied)

     Learned counsel for the petitioner and learned Additional

Advocate General submitted that identical writ petitions came to

be disposed of by the coordinate Bench of this Court vide its order

dated 01.12.2022, passed in Kanhaiya Lal Vs. State of Raj. & Ors.

(S.B. Civil Writ Petition No.3595/2022) and petitioner's case is

also identical.

     In the case of Kanhaiya Lal (supra), this Court has held

thus:-
            "A specific determination was made by the Hon'ble
     Supreme Court holding that the said requirement was a
     result of intermingled legal position determined by the
     Supreme Court on the subject of regularization of
     employees while the issue before the Court was pay
     parity and that the determination was in teeth of the
     judgment in Daily Rated Casual Labour vs. Union of
     India : (1988) 1 SCC 122.
            In view of the above categorical pronouncement of
     the Hon'ble Supreme Court on the aspect of period for
     which the petitioners are required to work for the

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                                                                                  (4 of 4)                    [CW-15735/2021]


                                        purpose of getting              minimum of the pay scale, the
                                        determination made by the respondents requiring the
                                        petitioners to have worked for a minimum of 10 years
                                        cannot be sustained.
                                               In all the cases, on other aspects i.e. the minimum
                                        qualification and satisfactory working of the petitioners,
                                        the authority has held in favour of the petitioners.
                                               In view of the above discussion, the petition filed
                                        by the petitioner is allowed. The order dated 16.11.2021
                                        (Annex.P/2), denying minimum of the pay scale to the
                                        petitioner only on account of him having worked for less
                                        than 10 years is quashed and set aside.
                                                 The respondents are directed to accord the benefit
                                        of minimum of the pay scale to the petitioner from the
                                        date the writ petition filed in earlier round of litigation
                                        came      to   be     decided       by     his      Court,      as   indicated
                                        hereinbefore.
                                                 Needful be done by the respondents within a
                                        period of four weeks from the date of this order."

                                        Following the judgment in the case of Kanhaiya Lal (supra),

                                   the present writ petition is also allowed.

                                        The respondents are directed to accord the benefit of

                                   minimum of the pay scale to the petitioner from the date his writ

                                   petition filed in earlier round of litigation came to be decided by

                                   this Court.

                                        Needful be done by the respondents within a period of four

                                   weeks from the date of this order.

                                        Stay petition also stands disposed of accordingly.



                                                                     (DR.PUSHPENDRA SINGH BHATI), J.

50-Sudheer/-

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