Bagh Singh vs The State Of Rajasthan ...
2025 Latest Caselaw 2114 Raj

Rajasthan High Court - Jodhpur

Bagh Singh vs The State Of Rajasthan ... on 10 July, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:29970]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 6274/2025

Bagh Singh S/o Shri Mal Singh Ji, Aged About 71 Years, By Caste
Rajput, R/o Guda Deora Solankiyan, Post Kot Solankiyan, Via
Jojawar, District Pali Raj.
                                                                       ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through 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 Pali, Pali (Raj.)
4.       The    Assistant        Engineer,        Public      Health      Engineering
         Department, Subdivision Sadri Pali, Pali (Raj.)
                                                                    ----Respondents


For Petitioner(s)            :     Mr. KR Vaghela
For Respondent(s)            :     Mr. P.S. Chundawat, AAG



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

10/07/2025

It is submitted by learned counsel for the parties that the

issue involved in the present writ petition has already been

decided by this Court in the case of Sohan Lal Mathur v. State of

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

on 17.11.2008, which has been affirmed by the Apex Court in SLP

(Civil) No.14932/2012.

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

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

[2025:RJ-JD:29970] (2 of 2) [CW-6274/2025]

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

Petition No.2156/2017, 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 notification dated 25.1.1992 and 17.2.1998. 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 this 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.4000-8000/-

as third selection grade.

The entitlement as above be expedited within a period of six

months from today.

(VINIT KUMAR MATHUR),J 46-SanajyS/-

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