Rajasthan High Court - Jodhpur
State Of Raj. & Anr vs Mathura Lal Bheel on 9 November, 2016
Author: Govind Mathur
Bench: Govind Mathur
[1]
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
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D.B. CIVIL SPECIAL APPEAL (W) NO.729/2016
APPELLANTS:
1.State of Rajasthan through the Deputy Secretary,
Ayurved Department, Rajasthan, Jaipur.
2.Director, Directorate, Ayurved Department,
Rajasthan, Jaipur.
Versus
RESPONDENT:
Mathura Lal Bheel son of Shri Devi Lal Bheel, resident
of Roop Pura, Post Arniya Ghola, Tehsil Shahpura,
District Bhilwara.
DATE OF JUDGMENT : 09.11.2016
HON'BLE MR. GOVIND MATHUR,J.
HON'BLE MR. DEEPAK MAHESHWARI,J.
Mr. K.L. Thakur, Addl. Advocate General assisted by
Mr. Rishabh Tayal, for the appellant-State
JUDGMENT
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BY THE COURT :
This appeal is barred by limitation from 155 days. An application is preferred to have condonation of the [2] same. Ignoring the same, we have looked into merits of the case.
It is not in dispute that a Division Bench of this Court at Jaipur in the case of Gopal Kumawat Vs. State of Rajasthan & Ors. (D.B. Civil Writ Petition No.2963/2007), decided on 29.7.2015 held that a person regularly appointed is required to be fixed in a regular pay-scale. Learned Additional Advocate General does not dispute this fact and also that the issue sought to be agitated in the instant appeal is squarely covered by the judgment of this Court given in the case of Gopal Kumawat (supra).
In view of this, we do not find any just reason to interfere with the order impugned. The appeal is dismissed accordingly.
(DEEPAK MAHESHWARI),J. (GOVIND MATHUR),J. Sanjay