Chimna Ram vs The State Of Rajasthan ...
2023 Latest Caselaw 10032 Raj

Rajasthan High Court - Jodhpur

Chimna Ram vs The State Of Rajasthan ... on 23 November, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:40336]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 10433/2022

Chimna Ram S/o Shri Panna Ram, Aged About 76 Years, By
Caste Kumhar, R/o Village Post Khariya Khangar Via Pipar Road,
District Jodhpur.
                                                                         ----Petitioner
                                      Versus
1.       The State Of Rajasthan, Through Secretary, Department,
         Of    Water      Resources,          Government            Of     Rajasthan,
         Secretariat, Jaipur.
2.       The     Secretary,        Department             Of       Finance     (Gr.iii),
         Government Of Rajasthan, Secretariat, Jaipur.
3.       The Chief Engineer, Indira Gandhi Nahar Pariyojana,
         Lalgarh, Bikaner.
4.       Superintending Engineer, Indira Gandhi Nahar Pariyojana,
         Workshop Lalgarh, Bikaner.
                                                                    ----Respondents


For Petitioner(s)           :     Mr. Ram Prakash
For Respondent(s)           :     Mr. Manish Tak



              HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

23/11/2023

Learned counsel for the parties jointly submitted that the

controversy involved in this writ petition has already been

resolved by a co-ordinate bench of Court in S.B. Civil Writ Petition

No.870/2008 (Om Prakash Vs. State of Rajasthan & Ors.) decided

on 30.10.2013. It was urged that the appeal preferred against the

judgment aforementioned has also been dismissed by the Hon'ble

Divisional Bench of this Court vide order dated 01.02.2017 while

deciding the D.B. Civil Special Appeal Writ No.1703/2014 (State of

Rajasthan & Ors. Vs. Om Prakash).

[2023:RJ-JD:40336] (2 of 2) [CW-10433/2022]

In view of the aforesaid joint submission made at bar, the

present writ petition is allowed in terms of the judgment which

was passed by co-ordinate bench of this Court in S.B. Civil Writ

Petition No.870/2008 (Om Prakash Vs. State of Rajasthan & Ors.)

decided on 30.10.2013.

Consequently, the respondents are directed to confer the

benefit of selection grade upon the petitioner as per the

notification dated 25.01.1992 by taking into consideration his

services from the date when semi-permanent status was

conferred to him. The petitioner shall be entitled for getting

Selection Grade in conformity with notification dated 25.01.1992

on rendering service in the respondent-department upon

completion of 9, 18 and 27 of the service.

The respondents are directed to implement the directions

given above within a period of six months from today.

In view of the aforesaid submission, the present writ petition

is dismissed.

No order as to costs.

(KULDEEP MATHUR),J 525-Hanuman/-

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