Heraj Ram vs The State Of Rajasthan ...
2024 Latest Caselaw 9285 Raj

Rajasthan High Court - Jodhpur

Heraj Ram vs The State Of Rajasthan ... on 22 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:43161]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 10011/2021

Heraj Ram S/o Harji Ram, Aged About 71 Years, By Caste
Choudhary, Resident Of B/h. Bnc Hotel, Nr. Nachal Cinema,
Baldev Nagar, Barmer, District Barmer (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Public Health Engineering Department, Government Of
         Rajasthan, Jaipur.
2.       The    Chief     Engineer         (Administration),         Public   Health
         Engineering       Department,           Government          Of    Rajasthan,
         Jaipur.
3.       The Superintending Engineer, Public Health Engineering
         Department, Circle Barmer (Raj.).
4.       The    Assistant        Engineer,        Public      Health      Engineering
         Department, City Subdivision Barmer, District Barmer
         (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. C.S. Bissa through VC
For Respondent(s)            :     Mr. P.S. Chundawat



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

22/10/2024

Heard.

It is submitted by learned counsel for the parties that the

controversy involved in the present writ petition is squarely

covered by a decision rendered in Sohan Lal Mathur Vs. State of

Rajasthan & Ors. S.B. Civil Writ Petition No.3631/2008, decided on

17.11.2008 which has been affirmed by Hon'ble Apex Court in SLP

(Civil) No.14932/2012.

[2024:RJ-JD:43161] (2 of 2) [CW-10011/2021]

Learned Single Judge of this Court, while deciding the case of

Sohan Lal Mathur (supra) has relied on an earlier judgment in

Sharvan Kumar Vs. State of Rajasthan & Ors. (S.B. Civil Writ

Petition No.2156/2007, decided on 05.09.2008). The Court held:-

"In view of whatever said above, this petition for writ deserves acceptance and, therefore, the same is allowed. The respondents are directed to allow selection grade to the petitioner on completion of 18 years of service as per para 5 of the notifications dated 25.01.1992 and 17.02.1998. The petitioner is declared entitled for getting the pay scale of Rs.1400- 2600 (5000-8000) as second selection grade on completion of 18 years of service and the pay scale of Rs. 5500-9000 on completion of 27 years of service as the third selection grade. The entitlement as declared above is required to be executed by the respondents within a period of six months from today."

In view of the matter, the instant petition is also allowed in

the same terms and the petitioner is declared entitled for the

grant of pay scale of Rs.5000-8000 instead of Rs.4000-6000 as

third selection grade.

The entitlement as above be executed within a period of six

months from today.

(VINIT KUMAR MATHUR),J 201-Payal/-

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