Gena Ram vs The State Of Rajasthan ...
2024 Latest Caselaw 7901 Raj

Rajasthan High Court - Jodhpur

Gena Ram vs The State Of Rajasthan ... on 10 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:37502]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 13751/2024

Gena Ram S/o Shri Sanwala Ram, Aged About 62 Years, R/o
Nahinyo Ka Bas Nachana Tehsil - Pokaran, District - Jaisalmer
Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,          Through       Its   Secretary,
         Department Of Irrigation, Jaipur.
2.       The Deputy Secretary, Finance Department, Expenditure
         Iii Division Secretariat, Rajasthan, Jaipur.
3.       The Chief Engineer, Indra Gandhi Nehar Pariyojna (Ignp)
         Bikaner.
4.       The Executive Engineer, 28Th Division, Indra Gandhi
         Nehar Pariyojna, Phalodi District- Phalodi Rajasthan.
5.       The Assistant Engineer, Ist, 20Th Section (Under Control
         28Th Divisiion), Indra Gandhi Nehar Pariyojna, Tehsil
         Pokran, District - Jaisalmer, Rajasthan.
6.       The Director, Directorate Of Pension And Pensioners
         Welfare, Government Of Rajasthan, Jaipur Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Sharwan Singh Nirban
For Respondent(s)            :     Mr. Aishwarya Anand, DyGC



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

10/09/2024

Counsel for the petitioner submits that the controversy in

questions rests decided vide judgment dated 07.03.2018 passed

in S.B. Civil Writ Petition No.125/2018 (Prahlad Singh Vs. State of

Rajasthan & Ors.) and other connected matters.

In view of the ratio as laid down in Prahlad Singh's case

(supra), the present writ petition is also allowed.

[2024:RJ-JD:37502] (2 of 2) [CW-13751/2024]

It is directed that the petitioner shall be fixed in pay scale

No.3 from the date similarly situated persons were accorded the

same in compliance of direction of this Court and they would be

entitled to all the consequential benefits on account of fixing him

in the pay scale No.3. Needful may be done by the respondents

within a period of three months from the date of receipt of the

copy of the present order.

The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 17-SanjayS/-

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