INDRA KUMAR SAXENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these writ petitions have been filed seeking benefits of the pay scale of Rs. 1400-2600 (5000-8000) instead of Rs. 1200- 2050 (4000-6000) on completion of 18 years of service by the petitioners, appointed as Pump Driver II/Fitter.

(2.) Learned counsel for the petitioners submitted that a co- ordinate Bench of this court has, vide its order dtd. 16/2/2017 passed in S.B. Civil Writ Petition No. 14456/2016, Mitthu Lal Teli v. State of Rajasthan and Ors. and other connected matters, held that the issue of entitlement of the persons working as Pump Driver II/Fitter for pay scale of Rs. 1400-2600 (5000-8000) on completion of 18 years of service is no more res integra in view of the earlier judgment of this Court in several writ petitions and the respondents were directed to treat the judgment in S.B. Civil Writs No.9866/2018, Ramji Lal Saini and Ors. v. State of Rajasthan and Ors. and other connected matters as judgment-in-rem and to extend the benefit to all the similar situated employees without requiring them to approach this court, still, they have been forced for this unwarranted litigation.

(3.) Learned counsel for the respondents, in the aforesaid circumstances, assured this court that they will apply the directions issued by this Court in case of Mitthu Lal Teli (supra) and shall pay the petitioners their entire arrears by placing them in the appropriate pay scale of Rs. 1400-2600 (5000-8000) on completion of 18 years of service, within 30 days from today.