Rajasthan High Court - Jodhpur
Ram Narayan vs State (Education ) & Ors on 21 April, 2011
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
S.B. CIVIL WRIT PETITION NO.3432/2011
Ram Narayan Vs. State of Rajasthan & Ors.
Date of order : 21st April, 2011
PRESENT
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
Mr. D.K. Godara for petitioner.
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Heard learned counsel for the petitioner. It is submitted by learned counsel for the petitioner that petitioner is getting fixed amount of Rs.4,450/- only whereas he has completed probation period and now he is entitled for basic pay along with other allowance but respondents are not granting him the other benefits prescribed for the pay scale for the post of teacher grade III.
The petitioner, before approaching this Court by way of filing this writ petition, sent a notice to the Dy. Director, Elementary Education, Jodhpur which was forwarded to the District Education Officer for necessary action. Thereafter, the petitioner through his counsel sent a notice for demand of justice to the respondents but still grievance of the petitioner has not been redressed.
In this view of the matter, this writ petition is disposed of with direction to the District Education Officer, Elementary Education, Jodhpur to decide the claim of the petitioner for granting regular pay scale with allowance admissible to the post of teacher grade III as per rules within one month from today.
[ GOPAL KRISHAN VYAS, J.
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