Rajasthan High Court - Jodhpur
Rajendra Kumar Sharma & Anr vs State Of Raj. & Ors on 10 March, 2010
Author: Prakash Tatia
Bench: Prakash Tatia
1
S.B. Civil Writ Petition No.9209/2009
Rajendra Kumar Sharma & Ors. vs. State & Ors.
Date : 10.3.2010
HON'BLE MR. PRAKASH TATIA, J.
Mr.Mukesh Rajpurohit, for the petitioners. Mr.GR Punia, AAG, for the respondents.
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Learned counsel for the parties submit that the controversy involved in this case is identical to the decision rendered by this Court (by me) in SBCWP No.773/2009 (Jagdish Bhanoda. vs. State of Raj. & Ors.).
In view of the above statement, this writ petition, having identical facts, is also allowed in terms of the decision rendered in the aforesaid writ petition and it is held that the petitioners are entitled to benefit of selection grade in the pay scale of 5000-150-8000 on completion of 9 years of service and not from the date of order dated 12.6.2008 and sought to be clarified by the order dated 11.11.2008.
In view of the above, fresh orders may be passed qua the petitioners. Further, no recovery be effected from the petitioners on account of any order passed following the order dated 12.6.2008 and sought to be clarified by the order dated 2 11.11.2008. If the recoveries have been made from the petitioners, then the said amount be paid to the petitioners after calculating the amount in consonance with the ratio decided in in SBCWP No.773/2009 (Jagdish Bhanoda. vs. State of Raj. & Ors.) against which it is stated that the special appeal has been dismissed by the Division Bench of this Court.
(PRAKASH TATIA), J.
S.Phophaliya