State Of Raj vs Ramkhiladi Jatav And Anr ...
2024 Latest Caselaw 2261 Raj/2

Citation : 2024 Latest Caselaw 2261 Raj/2
Judgement Date : 22 March, 2024

Rajasthan High Court

State Of Raj vs Ramkhiladi Jatav And Anr ... on 22 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:14489]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 12295/2017

1.       State Of Rajasthan Through 1.director, Medical And
         Health Services, Rajasthan, Jaipur.
2.       Chief Medical And Health Officer, Karauli
3.       Block Principal Medical Officer Hindaun
4.       Block Principal Medical Officer Todaraisingh
                                                                    ----Petitioners
                                     Versus
1.       Ramkhiladi Jatav S/o Shri Giladi Ram Jatav, R/o Gomati
         Path, Gurjar Ki Thadi, Shanti Nagar, Jaipur.
2.       Director Pension And Pensioner Welfare Department
         Rajasthan, Jyoti Nagar, Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Archit Bohra Mr. Rakesh Kumar Sharma, Director (NIG) DMHS Jaipur For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

22/03/2024

Counsel for the petitioners submits that the issue raised in

the present writ petition is squarely covered by the order dated

16.08.2018 passed in S.B. Civil Writ Petition No. 11563/2017

State of Rajasthan Through Director Medical and Health

Services Rajasthan, Jaipur & Ors. Vs. Nanaram Meena &

Anr.

In case of Nanaram Meena (supra), the Co-ordinate Bench

of this Court has observed as under:-

1. The employer-petitioner has challenged order dated 19.11.2013 passed by the Rajasthan Civil Services Appellate Tribunal whereby the appeal

[2024:RJ-JP:14489] (2 of 2) [CW-12295/2017]

filed by the respondent-employee has been allowed. The Tribunal by the said order has granted the benefit of selection scale on the post of Multi Purpose Health Worker (MPHW) on completion of 9 years of service in the pay scale of Rs. 975-1720/-, on completion of 18 years of service in the pay scale of Rs. 1200-2050/-(revised pay scale of Rs.

4000-6000) and further on completion of 27 years of service i.e. third selection scale in the pay scale of Rs. 1640-2900/- revised to Rs. 5500-9000/-.

2. Mr. Khushal Singh, has submitted that this Court in catena of cases has held entitlement of Multi Purpose Health Worker (MPW's) for the pay scale which has been granted by the Tribunal.

3. This Court on perusal of the order dated 19.11.2013 does not find any fault in the order passed by the Tribunal and entitlement of Multi Purpose Health Worker has already been approved by this Court by granting selection scale to them.

4. The petition does not have any force and the same is accordingly dismissed.

In view of the submissions made by counsel for the petitioners and the observations made by the Co-ordinate Bench of this Court filed in case of Nanaram Meena (supra), the present writ petition is dismissed having no merits.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /13