Gudar Ram Suthar vs State Of Rajasthan ...
2023 Latest Caselaw 4238 Raj

[2023/RJJD/013885]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR (1) S.B. Civil Writ Petition No. 3126/2020

Gudar Ram Suthar S/o Shri Bhola Ram, Aged About 69 Years, R/ o Village And Post Madliya, Tehsil - Pipar City, Distt. Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Public Health And Engineering Department, Government Of Rajasthan, Jaipur.

2. The Chief Engineer, Public Health And Engineer Department, Jodhpur.

3. The Superintending Engineer, Public Health And Engineer Department, District Circle, Jodhpur.

4. The Executive Engineer, Public Health And Engineer Department, District Division-I, Jodhpur.

5. Assistant Engineer, Public Health And Engineer Department, Sub Division, Pipar City, Jodhpur.

----Respondents Connected With (2) S.B. Civil Writ Petition No. 5138/2022 Bagh Singh S/o Shri Fateh Singh, Aged About 73 Years, Resident Of - 619, Hanwant-A, Bjs Colony, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Public Health And Engineering Department, Government Of Rajasthan, Jaipur.

2. The Chief Engineer, Public Health And Engineering Department, Government Of Rajasthan, Jodhpur.

3. The Superintending Engineer, Public Health And Engineering Department, City Circle, Riktiya Bheruji Chouraha, Jodhpur.

4. The Executive Engineer, Public Health And Engineering Department, City Division Iind, Riktiya Bheruji Chouraha, Jodhpur.

5. Assistant Engineer, Public Health And Engineering Department, Govt. Of Rajasthan, City Sub Division Man Ji Ka Hatta, Paota, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Shailendra Kumar For Respondent(s) : Ms. Anjana Jawa

[2023/RJJD/013885] (2 of 3) [CW-3126/2020]

JUSTICE DINESH MEHTA

Order

08/05/2023

1. After arguing for some time, Mr. Shailendra Kumar, learned

counsel for the petitioners submits that the petitioners would be

satisfied if the respondents are directed to consider their

representations, which they would be filing (within a period of 15

days from today) in the light of judgment rendered by this Court

in Sohan Lal Mathur Vs. State of Rajasthan (S.B. Civil Writ Petition

No.3631/2008), decided on 17.11.2008, which has subsequently

been confirmed up till the Hon'ble Apex Court in SLP

No.14932/2012.

2. These writ petitions are, therefore, disposed of with a

direction to the petitioners to file representations indicating their

pay scale which they claim along with a copy of the judgment

dated 17.11.2018 rendered in the case of Sohan Lal Mathur

(supra) and a certified copy of the order instant within a period of

two weeks from today.

3. If such representations are so addressed, the competent

authority shall consider the same and do the needful in

accordance with law within a period of eight weeks thereafter.

4. It is made clear that aforesaid direction to decide the

petitioners' representations has been issued only with a view to

ensure expeditious redressal of petitioners' grievance. The same

may not be construed to be an order to decide the representations

in a particular manner.

[2023/RJJD/013885] (3 of 3) [CW-3126/2020]

5. Stay petitions also stand disposed of accordingly.

(DINESH MEHTA),J 2 & 3-Ramesh/-

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