Omprakash vs State Of Rajasthan ...
2023 Latest Caselaw 7337 Raj

[2023:RJ-JD:30346]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15456/2021

1. Omprakash S/o Bhagwana Ram, Aged About 32 Years, By Caste Meghwal, R/o Village Balwa, District Nagaur (Raj.).

2. Ramkanvari W/o Sukha Ram, Aged About 38 Years, By Caste Meghwal, R/o Bhambiyo Ka Bass, Tarnau, Tehsil Jayal, District Nagaur (Raj.).

----Petitioners Versus

1. 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. Bhawani Singh Tanwar

JUSTICE DINESH MEHTA

Order

18/09/2023

1. Learned counsel for the petitioners 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:30346] (2 of 2) [CW-15456/2021]

4. The impugned order dated 28.9.2021 (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 petitioners from the date their

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 224-Mak/-

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