JETHU SINGH Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) THE Superintending associated group of hospitals, Jodhpur utilized services of the Petitioner as Lab -Attendant and as Lab Technicians from 08.7.1992 to 07.1.1993 with 6% of his total wages as presumptive pay as per Rule 50 of the Rajasthan Service Rules, 1951. His services were also utilized as Lab -Technicians from 13.9.2004 to 14.10.04 with 3% of his salary as presumptive pay. The payment of pay aforesaid, has been denied hence, this petition for writ is preferred.

(2.) AS per the Respondents, the Petitioner was officiating on the post of Lab -Technician therefore, in view of the provisions of Rule 35 of Rajasthan Service Rules, 1951, he is not entitled for any amount higher then the substitutive pay.

(3.) THE petition accordingly, dismissed and the Respondents are directed to make payment of additional wages to the Petitioner @ 6% for the period commencing from dated 08.7.1992 to 07.1.1993 and @ 3% for the period commencing from 13.9.2004 to 14.1.2004. The Petitioners shall also be entitled for an interest @ 4.5% per annum for the delayed payment in additional pay.