NARAYAN LAL Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) Learned counsel for the parties are in agreement that the controversy involved in this petition for writ is no more res integra in view of judgment of this Court dated 8.2.2012 passed in batch of writ petitions led by S.B. Civil Writ Petition No.3375/2011 (Bhanwar Lal Soni Vs. State of Rajasthan & Ors.).

(2.) In view of the fact that the controversy involved in this petition for writ has already been put to rest by this Court in the judgment referred above, this petition for writ is also disposed of in the terms of the law laid down in the case of Bhanwar Lal.

(3.) Accordingly the respondents are directed not to recover the amount paid to the petitioner if that is found to be paid in excess to his entitlement, as no payment was made to him on account of any mis-representation or fraud. The respondents are further directed to carry out the directions given by this Court in the case of Bhanwar Lal Soni with regard to the petitioner also while applying the Revised Pay-Scale Rules of 2008 by taking note of Sub-Rule (2) of Rule 6 of the Rules aforesaid.