Rajasthan High Court - Jodhpur
Shanti Lal Sharma vs State Of Raj. & Ors on 9 December, 2013
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
S.B. CIVIL WRIT PETITION NO.5006/2010
Shanti Lal Sharma Vs. State of Rajasthan & Ors.
Date of order : 09.12.2013
HON'BLE MR. JUSTICE VIJAY BISHNOI
Mr. Vinay Jain for petitioner.
Mrs. Sweta Bora for Dr. G.R. Kalla, Government Counsel.
By way of this writ petition, the petitioner is seeking directions to the respondents to grant him senior scale in the grade of Rs.7500-1200 on completion of 10 years of service i.e. w.e.f. 11.05.1999, with all consequential benefits.
Learned counsel for the parties submit that the writ petition involving identical question being SBCWP No.5092/2010 (Genda Lal Soni Vs. State of Rajasthan & Ors.) stands disposed of by this Court vide order dated 02.04.2013, with liberty to the petitioner to file representation within a period of one month and the respondents have been directed to decide the same within a period of two months from the date of receipt of the representation strictly in accordance with law.
With the consent of learned counsel for the parties, this writ petition also stands disposed of in the terms indicated above.
[VIJAY BISHNOI],J.
Babulal/ 9