STATE OF RAJASTHAN Vs. BHANWAR

JUDGEMENT

(1.) For the reasons stated in the application under Sec. 5 of the Limitation Act, the same is allowed. The delay in filing the petition is condoned.

(2.) Learned counsel for the petitioner has submitted that a similar review petition was filed in the matter of State Vs. Shashi Devi (S.B. Review Petition (Writ) No. 46/2020) and the same has been dismissed vide order dtd. 24/11/2021 by the Co-ordinate Bench of this Court.

(3.) It is admitted on record that the present review petition has also been filed on the same ground as raised in Shashi Devi's case that the respondent was appointed as Malaria Surveillance Worker (MSW) and he had already been granted the second selection grade in the pay scale of Rs.975.001720 and third selection grade in the pay scale of Rs.4000.006000. It has further been submitted that the respondent was promoted to the post of Non-Medical-Assistant (NMA).