Rajasthan High Court - Jaipur
Harbendra Sign Lahari And Ors vs State Of Raj & Ors on 12 January, 2011
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. O R D E R 1) S.B. CIVIL WRIT PETITION NO.9095/2010. Sampat Raj Nagar & Ors. Vs. State of Rajasthan & Ors. 2) S.B. CIVIL WRIT PETITION NO.9027/2010. Hemraj & Ors. Vs. State of Rajasthan & Ors. 3) S.B. CIVIL WRIT PETITION NO.9155/2010. Ram Jeevan & Ors. Vs. State of Rajasthan & Ors. 4) S.B. CIVIL WRIT PETITION NO.9315/2010. Harbendra Singh Lahari & Ors. Vs. State of Rajasthan & Ors. Date of Order:- January 12, 2011. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri S.N. Meena Shri Ali Mohd.Khan & Shri Manoj Avasthi for the petitioners. Shri Ganesh Parihar, Deputy Government Counsel. ******* BY THE COURT:-
1) Learned counsel for the respondents submits that since appointment of the petitioners was made on merits on the basis of the agreement, which was for a specified period therefore fresh agreement is required to be entered into between the parties for the subsequent period. Learned counsel for the petitioners submits that respondents would be allowed to insert any new agreement however continuing their appointment.
2) Writ petitions are therefore disposed of with the aforesaid understanding that as and when new agreement is entered into between the parties, condition of appointment shall not be varied to the detriment of the petitioners except 10% p.a. increase in the salary as enumerated in the agreement, which may be renewed by execution of fresh settlement for the subsequent period of the same duration in the next year or their salary may be increased as per the decision of the respondents.
(MOHAMMAD RAFIQ), J.
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