Rajasthan High Court - Jodhpur
Rajasthan High Court A.E.A. And Ors vs The State Of Rajasthan And Anr on 3 October, 2019
Bench: Sangeet Lodha, Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Civil Writ Petition No. 3133/2018
Rajasthan High Court A.E.A. And Ors.
----Petitioner
Versus
The State Of Rajasthan And Anr.
----Respondent
For Petitioner(s) : Mr. Hemant Dutt
For Respondent(s) : Mr. Sandeep Shah, AAG with
Mr.Abhimanyu Singh
Mr. Raghu Raj Sharma for Mr.Kuldeep
Mathur
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 03/10/2019 The respondent Rajasthan High Court in its reply to the writ petition has taken the stand that the High Court has already recommended one advance increment to the staff attached to the High Court, but the State Government has not granted administrative as well as financial sanction in this regard for the posts of Driver, Peon and Jamadar.
Learned AAG submits that no such recommendation was ever made by the High Court regarding grant of advance increment to the Drivers, Peons and Jamadars.
In the additional affidavit filed, the High Court has taken the stand that the Drivers and Class-IV employees of the High Court after implementation of the recommendations of the Shetty Commission are being paid special allowances as specified, however, it has not been clarified as to whether the (Downloaded on 04/10/2019 at 08:40:26 PM) (2 of 2) [CW-3133/2018] recommendation regarding grant of advance increment to the employees holding the post of Driver, Peon and Jamadar was ever made by the High Court or not.
The High Court is directed to file additional affidavit in this regard clarifying the factual position.
List the matter after two weeks, as prayed. (VINIT KUMAR MATHUR),J (SANGEET LODHA),J 87-RP/-
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