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Smt Pushpa Sharma vs State Of Rajasthan (2024:Rj-Jd:37582)
2024 Latest Caselaw 7911 Raj

Citation : 2024 Latest Caselaw 7911 Raj
Judgement Date : 10 September, 2024

Rajasthan High Court - Jodhpur

Smt Pushpa Sharma vs State Of Rajasthan (2024:Rj-Jd:37582) on 10 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:37582]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 14894/2024

Smt Pushpa Sharma W/o Shri Brij Kishor Sharma, Aged About
49 Years, Resident of 158/18, Juniya Gate Ke Bahar, Kekri Ajmer
District Ajmer.
                                                                         ----Petitioner
                                         Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         School Education, Government Of Rajasthan, Secretariat
         Building Jaipur.
2.       The Director, Secondary Education, Bikaner.
3.       The Director, Elementary Education, Bikaner.
4.       The District Education Officer, Secondary Education,
         Nagaur.
5.       The District Education Officer, Elementary Education,
         Nagaur.
                                                                      ----Respondents


For Petitioner(s)              :    Mr. Amit Pareek.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

10/09/2024

1. Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by

judgment rendered by Co-ordinate Bench of this Court in S.B.

Civil Writ Petition No.3534/2009 Yogesh Kumar Pareek vs.

The State of Rajasthan & Ors. decided on 20.01.2014 in the

following terms:

"Petitioner is aggrieved by denial of salary of summer vacation and shifting of date of increment and other benefits.

[2024:RJ-JD:37582] (2 of 3) [CW-14894/2024]

It is stated that petitioner was appointed on regular basis on the post of Teacher vide order dated 24.01.1992. After joining on 28.01.1992, petitioner was entitled for benefit of service and salary for summer vacation. Respondents denied aforesaid benefit and increment was shifted to the month of March despite of joining of petitioner in the month of January. Accordingly, the respondents be directed to pay salary of summer vacation and also the date of increment be made to January, 1993.

The officer-in-charge of the respondents could not justify the action of the respondents, inasmuch as Circular dated 28.07.2003 clarified that if employee has been appointed on regular basis on probation then he would be entitled for salary of summer vacation even if appointment is after 31st December. No justification is given by the respondents for denial of benefit of increment from January other than erroneously correlating it with the benefit of selection scale and thereby, shifting it by 48 days. I find the action of respondents is illegal, inasmuch as the petitioner is entitled for the benefit of salary of summer vacation as he is covered by the Circular. The petitioner should be given increment counting his service from the date of joining and not by shifting it to the month of March.

Accordingly, the writ petition is allowed and consequential benefit would be given to the petitioner as referred above. He would be entitled to other benefits based on appointment order dated 24.01.1992 and his joining on 28.01.1992, thus benefit of selection scale would also be determined.

This also disposes of stay application."

2. Learned counsel for the petitioner prays that the petitioner

may be permitted to file an appropriate representation in light of

the judgment rendered by this Court in the case of Yogesh Kumar

Pareek (supra) for redressal of her grievances.

[2024:RJ-JD:37582] (3 of 3) [CW-14894/2024]

3. In view of the submission made, the present writ petition is

disposed of with liberty to the petitioner to file an appropriate

representation for redressal of her grievances before the

respondents and the respondents are directed to decide the same

within a period of six weeks from the date of receipt of such

representation, strictly in accordance with law, keeping in mind

the directions issued by this Court in the case of Yogesh Kumar

Pareek (supra).

4. It is made clear that the respondents will be at liberty to

examine the representation so filed by the petitioner

independently, and if the case of the petitioner is squarely covered

by the judgment rendered in the case of Yogesh Kumar Pareek

(supra), the same benefit shall be extended; otherwise the

respondents will be free to examine the case of the petitioner on

its own merits and pass a speaking order.

(VINIT KUMAR MATHUR),J

30-Shahenshah/-

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