Rajasthan High Court - Jaipur
Krishna Murari Sharma vs R C S A T And Ors on 16 December, 2011
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Writ Petition No.5207/2008 Krishan Murari Sharma Versus The Rajasthan Civil Services Appellate Tribunal, Jaipur & Ors. Date of Order :: 16th December, 2011 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.Praveen Sharma, for the petitioner. Dr.Vibhuti Bhushan Sharma, Addl.G.C. By the court:
The matter has come up on an application seeking early hearing of the writ petition.
For the reasons assigned in the application, it is allowed and with the consent of learned counsel for both the parties, the matter is heard and decided finally.
Learned counsel for the petitioner submits that leaving all the other issues, only one prayer is to be pressed regarding grant of higher pay-scale on completion of 18 years of service, as the petitioner was granted pay-scale of Rs.975-1720 on completion of 9 years of service and same pay-scale has been granted on completion of 18 years of service.
The issue aforesaid has already been considered by this Court when a challenge was made to the appeal decided by the Rajasthan Civil Services Appellate Tribunal (for short the Tribunal) in the case of Rameshwar Prasad Sharma. Therein the judgment of the Tribunal was upheld directing the respondents to award the pay-scale of Rs.975-1720 on completion of 9 years of service and then Rs.1200-2050 on completion of 18 years of service and on completion of 27 years of service, the pay-scale of Rs.1640-2900. The aforesaid controversy has been decided by this Court recently in the case of Ummed Singh Versus State of Rajasthan & Ors. in S.B. Civil Writ Petition No.8235/2004 decided on 14th December, 2011. Thus, it is prayed that this matter may also be covered by the judgment in the case of Ummed Singh (supra) with the direction to the respondents to grant the benefit of selection scale as directed in the case referred to above. The petitioner is not pressing other relief/s.
Learned counsel for the respondents is fair enough to agree that controversy regarding pay-scale has already been set at rest up to the Division Bench in the case of Rameshwar Prasad Sharma and that was noticed by this Court in the case of Ummed Singh (supra).
In view of the submissions made by learned counsel for the parties and as the controversy involved in the present matter has already been decided by this Court in the case of Ummed Singh (supra), this writ petition is disposed of and is ordered to be governed by the judgment in the case of Ummed Singh (supra). Accordingly, the order of Tribunal dated 04.07.2007 is set aside.
The respondents are directed to make compliance of the order passed by this Court in the same manner as indicated in the case of Ummed Singh (supra).
(M.N. BHANDARI), J.
preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A