Rajasthan High Court - Jaipur
State Of Raj And Ors vs Smt Geeta Devi on 2 November, 2017
Author: Chief Justice
Bench: Chief Justice
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
D.B. Special Appeal Writ No. 608 / 2015
1. State of Rajasthan Through Principal Secretary, Medical and
Health Department, Government Secretariat, Jaipur
2. The Principal Secretary to the Government Finance
Department, Govt. of Rajasthan Secretariat, Jaipur
3. The Director Medical and Health Department, Directorate Govt.
of Rajasthan, Jaipur
----Appellants
Versus
Smt. Geeta Devi Mittal W/o Late Shri Mahendra Kumar Mittal,
Chowdhery Pada Karouli Rajasthan
----Respondent
_____________________________________________________ For Appellant(s) : Mr. Shyam Arya, Additional Advocate General For Respondent(s) :
_____________________________________________________ HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DINESH CHANDRA SOMANI Order 02/11/2017 D.B. Civil Misc. Application No.563/2015:
For the reasons stated in the application, delay in filing the appeal is condoned. The application is allowed. D.B. Civil Special Appeal(W) No.608/2015:
1. Issue concerns placement in the applicable pay scale on completing 27 years service. As per the appellants the applicable pay scale was ₹6500-10500. As per the respondent the applicable pay scale would be ₹7500-12000. Impugned decision notes that the issue was decided by a Division Bench of this Court taking a view which was propounded by the respondent.
(2 of 2) [SAW-608/2015]
2. Learned counsel for the appellants states that Petition seeking Special Leave to Appeal filed against the decision of the Division Bench has been dismissed by the Supreme Court on 12.07.2016.
3. Accordingly, the appeal is dismissed. (DINESH CHANDRA SOMANI),J. (PRADEEP NANDRAJOG),C.J. KKC/12