Jagdish Prasad Sharma vs State Of Rajasthan ...
2023 Latest Caselaw 4556 Raj

[2023/RJJD/014932] (1 of 2) [CW-6136/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6136/2023

Jagdish Prasad Sharma S/o Prabhu Lal Sharma, Aged About 62 Years, Resident Of Kotdi, Tehsil Hurda, Bhilwara (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Rural Development And Panchayati Raj Department, Govt. Of Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad, Bhilwara.

3. Development Officer, Panchayat Samiti, Hurda, Bhilwara

----Respondents

For Petitioner(s) : Mr. Harshvardhan Singh For Respondent(s) : Mr. G.S. Chouhan for Mr. K.K. Bissa

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

12/05/2023

Heard learned counsel for the parties.

Learned counsel for the parties submit that the controversy

involved in the present case is squarely covered by a judgment of

this Court rendered in a bunch of writ petitions led by S.B. Civil

Writ Petition No.18941/2018 (Gulam Rasool Bisayati V/s.

State of Rajasthan & Anr.) and other connected matters

decided on 08.09.2022 in the following terms:-

"In view of the above observations, the present petitions are allowed. The respondent Department is directed to count the services of the petitioners for the purposes of grant of selection grade w.e.f the date the petitioners were declared 'semi- permanent'

[2023/RJJD/014932] (2 of 2) [CW-6136/2023]

with the Irrigation Department. The revision of the selection grades consequently be made by the respondent Department within a period of two months from the date of the present order. However, it is made clear that the petitioners would not be entitled to any arrears/monetary benefits because of the said revision but they would be entitled to subsequent pensionary benefits only."

For the self same reasons, the present writ petition is

disposed of in terms of the judgment passed by this Court in the

case of Gulam Rasool Bisayati (supra).

The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 65-/Vivek/-

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