Ratan Lal vs The State Of Rajasthan ...
2024 Latest Caselaw 8339 Raj

Rajasthan High Court - Jodhpur

Ratan Lal vs The State Of Rajasthan ... on 21 September, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:39350]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 12137/2024

1.       Ratan Lal S/o Beni Ram, Aged About 33 Years, R/o
         Mavakiya, Banakiya Kalan, District Chhitorgarh Presently
         Working As Chokidar, Govt. Ambedhkar Hostel, Kapasan,
         Distt. Chhitorgarh.
2.       Meena Lohar S/o Ratan Lal, Aged About 31 Years, R/o
         Bhawarkiya District Chhitorgarh Presently Working As
         Cook,       Govt.       Ambedhkar          Hostel,        Kapasan,   Distt.
         Chhitorgarh.
                                                                     ----Petitioners
                                      Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Social Justice And Empowerment, Govt. Of Rajasthan
         Govt. Secretariat, Jaipur.
2.       Director, Social Justice And Empowerment, Govt. Of
         Rajasthan, Near 22 Godam Bridge, Jaipur.
3.       Additional Director, Justice And Empowerment, Govt. Of
         Rajasthan District Chhitorgarh.
                                                                   ----Respondents


For Petitioner(s)            :    Mr. Bharat Singh Rathore
For Respondent(s)            :    Mr. Nitesh Mathur



                HON'BLE MR. JUSTICE FARJAND ALI

Order

21/09/2024

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment rendered by the this Court in a bunch of writ petitions

led by S.B. Civil Writ Petition No.3595/2022 "Kanhaiya Lal Vs.

State of Rajasthan & Ors." and other connected matters on

01.12.2022 in the following terms:

[2024:RJ-JD:39350] (2 of 2) [CW-12137/2024]

"Iv view of the above discussion, the petitions filed by the petitioners are allowed. The orders dated 10.09.2021 (Annex.P/2 in CW No.3595/2022), 10.09.2021 (Annex.P/2 in CW No.17734/2021), 04.02.2022 (Annex.P/3 in CW No.4201/2022), 04.02.2022 (Annex.P/2 in CW No.4244/2022), 10.09.2021 (Annex.3 in CW No.4822/2022) and 16.11.2021 (Annex.P/2 in CW No.1304/2022) denying minimum of the pay scale to the petitioners only on account of their having worked for less than 10 years are quashed and set aside.

The respondents are directed to accord the benefit of minimum of the pay scale to the petitioners from the date their writ petitions filed in earlier round of litigation came to be decided by this Court, as indicated hereinbefore.

Needful be done by the respondents within a period off our weeks form the date of this order"

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

allowed in terms of the judgment dated 01.12.2022 passed by this

Court in the case of Kanhaiya Lal (supra).

4. Stay petition stands disposed of.

5. All pending applications stand disposed of.

(FARJAND ALI),J 78-Samvedana/-

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