Shiv Kumar Bhatt vs State Of Rajasthan ...
2023 Latest Caselaw 7564 Raj

[2023:RJ-JD:31122]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14476/2023

Shiv Kumar Bhatt S/o Sukhlal Ji Bhatt, Aged About 59 Years, R/o Station Road, Mandalgarh, District Bhilwara.

----Petitioner Versus

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

2. The Chief Executive Officer, Zila Parishad, Bhilwara.

3. The Vikas Adhikari, Panchayat Samiti Mandalgarh, District Bhilwara.

----Respondents

For Petitioner(s) : Mr. Shashank Sharma For Respondent(s) : Mr. Manish Tak

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

21/09/2023

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.4372/2018 (Prem Shankar Ameta Vs.

State of Rajasthan & Ors.) and other connected matters, decided

on 04.08.2023 in the following terms:-

"21. For what has been discussed herein above, all the captioned writ petitions (which involve identical facts narrated hereinabove)are hereby allowed.

22. The respondents are directed to confer the benefits of selection grade/ACP to the petitioners on completion of 9-18-27 years of service w.e.f. the date of their initial appointment as Sub-Nakedar in their respective municipalities.23. The respondents shall rework or calculate the benefits of selection

[2023:RJ-JD:31122] (2 of 2) [CW-14476/2023]

grade/ACP already granted to the petitioners, making the same effective from their initial date of appointment.

24. While carrying out such exercise, the respondents shall be free to examine individual case and to ascertain as to whether the appointment of the petitioner(s) was against vacant post and a regular pay scale was granted to them or not and if given from which date it was given.

25. Necessary exercise be done within a period of three months from today and such calculation be intimated to the petitioners. After calculation has been made, it will be required of the respondent- State to pay the consequential benefit/amount to the petitioners within a period of three months therefrom.

26. All these present writ petitions stand allowed, accordingly."

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

allowed in terms of the order passed by this Court in the case of

Prem Shankar Ameta (supra).

(VINIT KUMAR MATHUR),J 138-Shahenshah/-

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