Rajasthan High Court - Jodhpur
Prem Narain Pandiya vs State Of Raj. & Ors on 21 October, 2011
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
!! 1 !!
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
:ORDER:
S.B. CIVIL WRIT PETITION NO.6726/2010 (Prem Narayan Pandiya Vs. State of Rajasthan & Ors.) Date of Order :: 21.10.2011 PRESENT HON'BLE MR JUSTICE GOPAL KRISHAN VYAS Mr. Vijay Jain, for the petitioner.
----------
Heard learned counsel for the petitioner. In this petition, it is prayed that petitioner become entitled for senior scale in the grade of Rs.7500-12000 on completion of 12 years service on 02.04.2006 in accordance with the Rajasthan Civil Services (Revised Pay Scale) Rules, 1998 (hereinafter referred to as the "Rules of 1998") which is made applicable w.e.f. 01.06.1998, but even after retirement, the senior scale of pay as provided in the Rules of 1998 has not been granted by the respondents, therefore, direction may be issued.
Before filing this writ petition, a representation and notice for demand of justice was filed. But till today, the respondents did not grant the benefit of senior scale of the petitioner, therefore, it is prayed that respondents may be directed to grant senior scale in the grade of Rs.7500-12000 on completion of 12 years service.
After hearing learned counsel for the petitioner, I deem it appropriate to dispose of this writ petition with liberty to the petitioner to file a fresh representation to the respondent No.2 within a period of fifteen days from the date of receipt of !! 2 !! certified copy of this order. Upon filing such representation, the respondent No.2 is directed to decide the claim of the petitioner for grant of senior scale in the grade of Rs.7500-12000 within a period of two months from the date of filing representation and pass appropriate order in accordance with the law.
(Gopal Krishan Vyas), J.
AKC/-
M/42