Rajasthan High Court - Jaipur
State Of Raj &Ors; vs Ajeet Singh &Ors; on 3 June, 2016
Bench: Navin Sinha, Ajay Rastogi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. CIVIL SPECIAL APPEAL(W) NO.299/2015
IN
S.B. CIVIL WRIT PETITION NO.8774/2014
THE STATE OF RAJASTHAN & ORS. Vs. AJEET SINGH & ORS.
DATE OF ORDER:03.06.2016
HON'BLE THE CHIEF JUSTICE MR. NAVIN SINHA
HON'BLE MR.JUSTICE AJAY RASTOGI
Mr. Aniket Vyas on behalf of
Mr. S.K. Gupta(AAG), for the appellants.
Mr. Sandeep Garssa, for the respondents.
***** Misc. Application No.296/2015 has been filed to condone 234 days delay in preferring the appeal. Counsel for the appellants submits that D.B. Civil Special Appeal(W) No.1575/2014- Director, Literacy & Ors. Vs. Nal Singh Jat and other connected appeals, raising similar issue have already been disposed by this Court observing as under:-
We accordingly dispose of these appeals with the modification in the order passed by the learned Single Judge. These appeals are disposed of with the direction to the State to adequately enhance the honorarium/remuneration of the petitioner-non appellants and for that they will take into consideration the different orders/ instructions issued for revision of the remuneration of those working under different schemes. The enhancement therein is on yearly basis. The substance of the direction aforesaid is that the petitioner-non appellants should not stagnate on the same pay. The order passed subsequent to the judgment specifying the working hours would not be taken into consideration as has been stayed by the learned Single Judge in other writ petition. The exercise, as directed, would be carried out within a period of 3 months from the date of receipt of copy of this order. The decision for enhancement of the remuneration/honorarium would apply from the date of the judgment.
In view of the fact that similar matters have already been disposed and Counsel for the parties are agreed that this matter be also disposed in similar terms as D.B. Civil Special Appeal(W) No.1575/2014, the delay is condoned and the appeal is disposed in similar terms.
(AJAY RASTOGI),J. (NAVIN SINHA),C.J. /KKC