Shri Ram Prajapat vs The State Of Rajasthan ...
2025 Latest Caselaw 1215 Raj

Citation : 2025 Latest Caselaw 1215 Raj
Judgement Date : 13 May, 2025

Rajasthan High Court - Jodhpur

Shri Ram Prajapat vs The State Of Rajasthan ... on 13 May, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:22957]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Writ Petition No. 746/2025

Shri Ram Prajapat S/o Pooran Ram Prajapat, Aged About 69
Years, R/o Ward No. 2, Ramwas, Rajgarh, Dist. Churu.
                                                                        ----Petitioner
                                        Versus
1.        The State Of Rajasthan, Through Additional Chief
          Secretary, Public Health Engineering Department,
          Government Of Rajasthan, Jaipur (Raj.).
2.        The Chief Engineer (Adm), Public Health Engineering
          Department, Government Of Rajasthan, Jaipur (Raj.).
3.        The Superintending Engineer, Public Health Engineering
          Department, Dist. Circle Churu (Raj.).
4.        The Assistant Engineer, Public Health Engineering
          Department, Sub Division- Surdalpur Dist. Churu (Raj.).
                                                                     ----Respondents


For Petitioner(s)             :     Mr. C.S. Bissa, through VC.
For Respondent(s)             :     Mr. P.S. Chundawat, AGC


          HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

13/05/2025

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 and that the said judgment in the case of Sohan

Lal Mathur (supra) has been affirmed by the Division Bench of this

Court as well as Special Leave Petition against the said judgment

has also been rejected by the Hon'ble Supreme Court.

In the case of Sohan Lal Mathur (supra), it was directed as

under:-

"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

[2025:RJ-JD:22957] (2 of 2) [CW-746/2025]

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 view of the above, the writ petition filed by the petitioner

is also disposed of with the direction to the respondents to grant

the same relief to the petitioner, based on the corresponding pay

scales/applicable pay scales i.e. Rs.1400-2600 (5000-8000) as

second selection grade on completion of 18 years of service and

9300-34800 on completion of 27 years of service as the third

selection grade as in the meanwhile Rajasthan Civil Services

(Revised Pay) Rules, 2008 have been made applicable.

Needful may be done by the respondents within a period of

three months from the date of this judgment.

No order as to costs.

(VINIT KUMAR MATHUR),J