Shripal Sinwar vs The State Of Rajasthan ...
2023 Latest Caselaw 7802 Raj

[2023:RJ-JD:32398]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15583/2021

Shripal Sinwar S/o Babu Lal, Aged About 25 Years, By Caste Jat, Resident Of Village Kherwa, Tehsil Degana, District Nagaur (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through Secretary, Department Of Social Justice And Empowerment, Government Of Rajasthan, Jaipur (Raj.).

2. The Director, Department Of Social Justice Empowerment, Government Of Rajasthan Jaipur (Raj.).

3. The District Social Welfare Officer, Department Of Social Justice And Empowerment, Nagaur (Raj.).

----Respondents

For Petitioner(s) : Mr. Awar Dan Ujjwal For Respondent(s) : Mr. R.S. Chauhan for Mr. B.S. Tanwar

JUSTICE DINESH MEHTA

Order

03/10/2023

1. Learned counsel for the petitioner submits that the

controversy involved in the present writ petition is squarely

covered by the judgment of the co-ordinate Bench dated

01.12.2022 passed in the bunch of writ petitions lead case being

Kanhaiya Lal vs. State of Rajasthan & Ors. : S.B. Civil Writ

Petition No. 3595/2022.

2. Learned counsel for the respondents is not in a position to

dispute the aforesaid position of facts and law.

3. In view of the aforesaid, the present writ petition is allowed.

[2023:RJ-JD:32398] (2 of 2) [CW-15583/2021]

4. The impugned order dated 10.09.2021 (Annexure-3) is

hereby quashed and set aside.

5. 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.

6. Needful be done by the respondents within a period of four

weeks from the date of this order.

7. Stay application also stands disposed of, accordingly.

(DINESH MEHTA),J 112-Mak/-

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