BANWARI LAL Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) Learned counsel for the parties submit that the controversy involved in these petitions for writ is no more res integra in view of the judgment of this court in Sohan Lal Mathur Vs. The State of Rajasthan & Ors. (S.B. Civil Writ Petition No.3631/2008) decided on 17.11.2008.

(2.) I have also examined the facts of the case and on being satisfied that the issue under adjudication in these petitions for writ has already been set at rest in the case of Sohan Lal Mathur , these petitions for writ deserve acceptance. Accordingly, the same are allowed. The respondents are directed to allow selection grades to the petitioners on completion of the term fixed for grant of selection grades under the notifications dated 25.01.1992 and 17.02.1998. The selection grades are required to be given as per para 5 of the notifications aforesaid. The petitioners shall be entitled to avail the pay scale of Rs.5000-8000 as selection grade on completion of 18 years of service and the pay scale of Rs.5500-9000 on completion of 27 years of service. The entitlement declared above is required to be executed by the respondents within a period of six months from the date of passing of this order.