PRADEEP KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) This appeal arises out of order dtd. 12/7/2019 passed by the learned Single Judge, whereby, a part of the relief claimed by the appellant for payment of interest has been denied.

(3.) In nutshell, facts necessary for adjudication of controversy involved in the appeal are that the appellant, who was originally working as Laboratory Assistant, was later on absorbed on the post of Gram Sewak cum Ex-officiating Secretary on 8/11/2000. A dispute with regard to grant of pay on account of absorption on a post carrying lower pay scale arose. The appellant approached learned Single Judge by filing writ petition. The learned Single Judge relying upon the decision in the case of Rajkumar Agrawal v. State of Rajasthan and Ors., SB Civil Writ Petition No. 5400/2015 decided on 12/4/2017 held that the present appellant, on parity, is also entitled to the same relief with regard to protection of pay and an order was passed in favour of the appellant. The direction was accordingly issued to the Government that the appellant's case will also be considered on the same lines as in the case of Rajkumar Agrawal (supra). However, as far as claim of interest, which was made by the appellant in the petition, was disallowed. It is this part of the order which is under challenge in this appeal.