Manju Bai vs The State Of Rajasthan ...
2023 Latest Caselaw 8008 Raj

[2023:RJ-JD:32991] (1 of 2) [CW-14612/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14612/2023

1. Manju Bai W/o Shri Madan Lal, Aged About 35 Years, Resident Of Mithuram Ka Kheda, Pratap Nagar, Chittorgarh, Presently Working As Cook, Devnarayan Chhatrawas, Chittorgarh, District Chittorgarh (Raj.)

2. Kanku Bai W/o Shri Devi Lal, Aged About 35 Years, Resident Of Mithuram Ka Kheda, Pratap Nagar, Chittorgarh, Presently Working As Cook, Devnarayan Chhatrawas, Chittorgarh, District Chittorgarh (Raj.)

----Petitioners Versus

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

2. Director, Social Justice And Empowerment Department, Govt. Of Rajasthan, Near 22 Godam Bridge, Jaipur (Raj.)

3. Deputy Director, Social Justice And Empowerment, Govt.

Of Rajasthan, District Chittorgarh (Raj.)

----Respondents

For Petitioner(s) : Mr. Bharat Singh Rathore For Respondent(s) : Mr. Anil Kumar Gaur, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

05/10/2023

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment rendered by this Court in a bunch of writ petitions led

by S.B. Civil Writ Petition No.3595/2022 "Kanhaiya Lal Vs.

[2023:RJ-JD:32991] (2 of 2) [CW-14612/2023]

State of Rajasthan & Ors." and other connected matters on

01.12.2022 in the following terms:

"In view of the above discussion, the petitions filed by the petitioners are allowed. The orders dated 10/9/2021 (Annex.P/2 in CW No.3595/2022), 10/9/2021 (Annex.P/2 in CW No.17734/2021), 4/2/2022 (Annex.P/3 in CW No.4201/2022), 4/2/2022 (Annex.P/2 in CW No.4244/2022), 10/9/2021 (annex.3 in CW No.4822/2022) and 16/11/2021 (Annex.P/2 in CW No.1304/2022) denying minimum of the pay scale to the petitioners only on account of their having worked for less then 10 years are quashed and set aside.

The respondents are directed to accord the benefit of minimum of the pay scale to the petitioners from the date their writ petitions filed in earlier round of litigation came to be decided by this Court, as indicated hereinbefore.

Needful be done by the respondents within a period of four weeks form the date of this order."

In view of the submission made, the present writ petition is

allowed in terms of the judgment dated 01.12.2022 passed by this

Court in the case of Kanhaiya Lal (supra).

(VINIT KUMAR MATHUR),J 76-AnilSingh/-

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