Rajasthan High Court - Jodhpur
Chimna Ram vs The State Of Rajasthan ... on 23 November, 2023
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2023:RJ-JD:40336]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 10433/2022
Chimna Ram S/o Shri Panna Ram, Aged About 76 Years, By
Caste Kumhar, R/o Village Post Khariya Khangar Via Pipar Road,
District Jodhpur.
----Petitioner
Versus
1. The State Of Rajasthan, Through Secretary, Department,
Of Water Resources, Government Of Rajasthan,
Secretariat, Jaipur.
2. The Secretary, Department Of Finance (Gr.iii),
Government Of Rajasthan, Secretariat, Jaipur.
3. The Chief Engineer, Indira Gandhi Nahar Pariyojana,
Lalgarh, Bikaner.
4. Superintending Engineer, Indira Gandhi Nahar Pariyojana,
Workshop Lalgarh, Bikaner.
----Respondents
For Petitioner(s) : Mr. Ram Prakash
For Respondent(s) : Mr. Manish Tak
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order 23/11/2023 Learned counsel for the parties jointly submitted that the controversy involved in this writ petition has already been resolved by a co-ordinate bench of Court in S.B. Civil Writ Petition No.870/2008 (Om Prakash Vs. State of Rajasthan & Ors.) decided on 30.10.2013. It was urged that the appeal preferred against the judgment aforementioned has also been dismissed by the Hon'ble Divisional Bench of this Court vide order dated 01.02.2017 while deciding the D.B. Civil Special Appeal Writ No.1703/2014 (State of Rajasthan & Ors. Vs. Om Prakash).
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[2023:RJ-JD:40336] (2 of 2) [CW-10433/2022] In view of the aforesaid joint submission made at bar, the present writ petition is allowed in terms of the judgment which was passed by co-ordinate bench of this Court in S.B. Civil Writ Petition No.870/2008 (Om Prakash Vs. State of Rajasthan & Ors.) decided on 30.10.2013.
Consequently, the respondents are directed to confer the benefit of selection grade upon the petitioner as per the notification dated 25.01.1992 by taking into consideration his services from the date when semi-permanent status was conferred to him. The petitioner shall be entitled for getting Selection Grade in conformity with notification dated 25.01.1992 on rendering service in the respondent-department upon completion of 9, 18 and 27 of the service.
The respondents are directed to implement the directions given above within a period of six months from today.
In view of the aforesaid submission, the present writ petition is dismissed.
No order as to costs.
(KULDEEP MATHUR),J 525-Hanuman/-
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