SHANTI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application (1/2022) filed by the petitioner seeking disposal of the writ petition in the light of order dtd. 28/1/2022 passed by this Court in S.B. Civil Writ Petition No.20132/2019, Nandkishore Vs. State of Rajasthan and Ors. and other connected matters.

(2.) Learned counsel for petitioner submits that the petitioner is working as Class-IV employee with the respondents for last about 22 years but, she is not being paid minimum pay scale. He submits that the controversy involved herein is no more res- integra and stands resolved by a Co-ordinate Bench order of this court dtd. 28/1/2022 in the case of Nandkishore (supra) and submits that the instant writ petition may also be disposed of in similar terms.

(3.) In view thereof, the application deserves to be allowed. The application is allowed accordingly.