Surender Kumar Sharma vs State Of Rajasthan ...
2023 Latest Caselaw 4940 Raj

[2023/RJJD/016388]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2718/2023

1. Surender Kumar Sharma S/o Shri Meghraj Sharma, Aged About 36 Years, R/o Vpo 5 Kk, Tehsil Padampur, District Sri Ganganagar (Raj.).

2. Man Singh S/o Shri Ranjeet Singh, Aged About 44 Years, R/o Chak 2 S.p.s.m. Village 6/8 L.p.m. Raisinghnagar, District Sri Ganganagar (Raj.).

3. Anil Kumar S/o Shri Birbal Ram, Aged About 44 Years, R/ o Satjanda, Raisinghnagar, District Sri Ganganagar (Raj.).

4. Ajay Sharma S/o Shri Kailash Chandra Sharma, Aged About 45 Years, R/o 14 D-Block, Ward No. 29, Raisinghnagar, District Sri Ganganagar (Raj.).

5. Dinesh Kumar S/o Shri Ram Vallabh Sharma, Aged About 41 Years, R/o Ward No. 02, Raisinghnagar, District Sri Ganganagar (Raj.).

6. Vijender Singh S/o Shri Ishar Singh, Aged About 44 Years, R/o 2 Lpm, Lalpura, Raisinghnagar, District Sri Ganganagar (Raj.).

7. Lovely Arora S/o Shri Prem Prakash Arora, Aged About 34 Years, R/o Purani Dhan Mandi, Near Shiv Lassi Bhandar, Raisinghnagar, District Sri Ganganagar (Raj.).

8. Bhawani Shankar S/o Shri Mohan Lal, Aged About 37 Years, R/o House No. 31, Gali No. 4, Surjeet Singh Colony, Sri Ganganagar (Raj.).

9. Karamjeet Kaur D/o Shri Swaran Singh W/o Shri Harjinder Singh, Aged About 38 Years, R/o Chak 16 Rb, Post 71 Rb, Tehsil Raisinghnagar, District Sri Ganganagar (Raj.).

10. Hansraj S/o Shri Lal Chand, Aged About 45 Years, R/o Vpo Rajpura, Tehsil Padampur, District Sri Ganganagar (Raj.).

11. Arvind Kumar S/o Shri Khetpal, Aged About 35 Years, R/o Vpo Rajpura, Tehsli Padampur, District Sri Ganganagar (Raj.).

12. Mahender Pal Tarad S/o Shri Amichand Tarad, Aged About 43 Years, R/o Vpo Rajpura, Tehsli Padampur, District Sri Ganganagar (Raj.).

[2023/RJJD/016388] (2 of 3) [CW-2718/2023]

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Secretariat, Jaipur.

2. The Additional Commissioner, Egc (Ii), Rural Development And Panchayati Raj Department (Section-3, Mgnrega), Secretariat, Rajasthan, Jaipur.

3. The District Project Coordinator (Mgnrega) Cum District Collector, District Sri Ganganagar.

4. The Additional District Project Co-Oordinator (Mgnrega) Cum Chief Executive Officer, Zila Parishad Sri Ganganagar, District Sri Ganganagar.

5. The Programme Officer Cum Vikas Adhikari (Mgnrega), Panchayat Samiti Padampur, District Sri Ganganagar.

6. The Programme Officer Cum Vikas Adhikari (Mgnrega), Panchayat Samiti Raisinghnagar, District Sri Ganganagar.

                                                                  ----Respondents


For Petitioner(s)         :     Mr. Deepak Pareek
For Respondent(s)         :     Mr. Manish Tak

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

19/05/2023

Heard learned counsel for the parties.

Learned counsel for the parties submits 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.6338/2022 (Hari Singh & Ors. Vs. State of

Rajasthan & Ors.), and other connected matters decided on

14.09.2022 in the following terms:-

[2023/RJJD/016388] (3 of 3) [CW-2718/2023]

"From the above, it is apparent that similarly placed man with machine at Zila Parishad, Udaipur are being paid the enhanced amount whereby for the period 2009 to 2014 an increment of 10% and for the period 2014 onwards, an increment of 5% has been granted and they have also been paid the arrear.

No reasons has been indicated for distinguishing the case of the petitioners from those working with the Zila Parishad, Udaipur. As the petitioners are similarly placed and also governed by the directions issued in this regard, they are also entitled to similar relief as granted by the Zila Parishad, Udaipur.

Consequently, these petitions filed by the petitioners are allowed, the respondents are directed to do the needful in terms of the directions as given in the case of Zila Parishad, Udaipur quoted hereinbefore.

While making payment of arrears, the respondents would take into consideration the enhanced amount being paid to the petitioners for all this period. Needful may be done by the respondents within a period of eight weeks."

For the self same reasons, the present writ petition is also

allowed in terms of the judgment passed by this Court on

14.09.2022 in the case of Hari Singh (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

petitioners would be entitled to the relief.

(VINIT KUMAR MATHUR),J 52-Shahenshah/-

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