Madan Singh vs The State Of Rajasthan ...
2025 Latest Caselaw 3720 Raj

Citation : 2025 Latest Caselaw 3720 Raj
Judgement Date : 3 January, 2025

Rajasthan High Court - Jodhpur

Madan Singh vs The State Of Rajasthan ... on 3 January, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:301]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15799/2018

Madan Singh S/o Puran Singh Ji, Aged About 69 Years, Village Charla Post Lohara, Tehsil Sujangarh, District- Churu (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through Secretary, Public Health Engineering Department, Government Of Rajasthan, Jaipur.

2. The Chief Engineer, Public Health Engineering Department, Government Of Rajasthan, Jaipur.

3. The Superintending Engineer, Public Health Engineering Department, Circle Churu, Churu (Raj.).

4. The Assistant Engineer, Public Health Engineering Department, Subdivision Bidasar, Dist Churu (Raj.).

----Respondents

For Petitioner(s) : Mr. K.R. Vaghela Mr. Himanshu Bissa for Mr. C.S. Bissa For Respondent(s) : Mr. P.S. Chundawat

JUSTICE DINESH MEHTA

Order

03/01/2025

1. Heard.

2. It is submitted by learned counsel for the parties that the

controversy involved in the present writ petition is squarely

covered by a judgment rendered in the case of Sohanlal Mathur

Vs. State of Rajasthan & Ors. : S. B. Civil Writ Petition

No.3631/2008, decided on 17.11.2008, which has been affirmed

by Apex Court in SLP (Civil)No.14932/2012.

[2025:RJ-JD:301] (2 of 2) [CW-15799/2018]

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

Sohanlal (supra) has relied on an earlier judgment in the case of

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 25.1.1992 and 17.02.1998. The petitioner is declared entitled for getting the pay scale of Rs.1400-2600 (Rs.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."

4. In this view of the matter, the instant writ 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. Thereafter, petitioner's pay be

revised as per the Revised Pay-Scale Rules of 2008. The needful

be done within a period of three months from today.

(DINESH MEHTA),J 48-akansha/-