Chandra Ram @ Chandra Ram Sihag vs State Of Rajasthan (2024:Rj-Jd:24519)
2024 Latest Caselaw 4824 Raj

Rajasthan High Court - Jodhpur

Chandra Ram @ Chandra Ram Sihag vs State Of Rajasthan (2024:Rj-Jd:24519) on 29 May, 2024

Author: Rekha Borana

Bench: Rekha Borana

[2024:RJ-JD:24519]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 8245/2024

1.       Chandra Ram @ Chandra Ram Sihag S/o Shri Rughram @
         Ruga Ram Sihag, Aged About 48 Years, B/c Jat (Obc), R/o
         Bhukhredi, Tehsil Ratangarh, District Churu. Presently
         Working As Chowkidaar In Govt. Ambedkar Boys Hostel
         Bhukhredi, Tehsil Ratangarh, District Churu.
2.       Paras Kumar @ Paras Lal Sain S/o Shri Jagdeesh @
         Jagdish Prasad Sain, Aged About 37 Years, B/c Sain
         (Obc),      R/o   Bapoti,      Tehsil     Sapotra,        District   Karauli.
         Presently Working As Chowkidaar In Govt. Ambedkar S.t.
         Boys Hostel Sapotra 1St, District Karauli.
                                                                      ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through The Secretary Social Welfare
         Department, Rajasthan, Jaipur.
2.       The Director, Social Welfare Department, Jaipur.
3.       The Assistant Director, Social Welfare Department, Churu.
4.       The    Assistant       Director,      Social      Welfare     Department,
         Karauli.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Pulkeshwar Rajpurohit for
                                  Mr. Mahipaal Rajpurohit
For Respondent(s)           :     Mr. Akshay Singh Rajpurohit For
                                  Dr. Praveen Khandelwal, AAG



               HON'BLE MS. JUSTICE REKHA BORANA

Order

29/05/2024

1. The present petition has been preferred with the submission

that the petitioners are entitled to minimum of the pay scale in

terms of the office order No.21812 dated 24.02.2020 (Annex.5).

In support of his submission, learned counsel relied upon the

Co-ordinate Bench judgment of this Court in Kanhaiya Lal Vs.

[2024:RJ-JD:24519] (2 of 2) [CW-8245/2024]

State of Rajasthan & Ors. in S.B. Civil Writ Petition

No.3595/2022 (decided on 01.12.2022).

2. Learned counsel for the petitioners submits that the

petitioners would be satisfied if the petitioners are directed to file

a representation to the respondent-authorities in light of the

judgment passed in Kanhaiya Lal's case (supra) and the

respondents be directed to decide the same in accordance with

law.

3. Learned counsel for the respondents does not refute the

above submission that the issue would be covered by the

judgment passed in Kanhaiya Lal's case (supra). Counsel agrees

that if the petitioners file a representation, the same would be

decided at the earliest by the respondent-authorities.

4. In view of the submission made, the present writ petition

stand disposed of with a direction to the petitioners to file a

representation within a period of 15 days from now. The

representation when filed before the respondent authorities, be

decided within a period of two months thereafter, keeping into

consideration the ratio laid down in Kanhaiya Lal's case (supra).

5. Stay petitions and all pending applications, if any, stand

disposed of.

(REKHA BORANA),J 284-AbhishekK/Devanshi-

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