LADULAL Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) THE matter pertains to grant of appropriate selection grades to the petitioner as per Government order dated 25.1.1992. It is stated by the learned counsel for the petitioner that in pursuance of order dated 25.1.1992 passed by the State Government for granting selection scale, the petitioner was entitled to be fixed on the pay scale of Foreman -I as held by this Court in S.B.C.W.P. No. 3631/2008 (Sohan Lal Mathur Vs. State of Rajasthan & Ors.) decided on 17th Nov., 2008, wherein this Court while deciding identical controversy held that the pay scales applicable for the posts of Fitter -I and Foreman -II are same, therefore, as per para 5 of the Government notifications dated 25.1.1992 and 17.2.1998, the employee was required to receive the next higher pay. Learned counsel for the petitioner further argued that in the present matter, the pay scale of Pump Driver -I and Foreman -II are same and, therefore, as per para 5 of the Government notification dated 25.1.1992, the petitioner was entitled to receive second selection grade of Rs. 1400 -2600 instead of Rs. 1200 -2050.

(2.) MR . Vimal Mathur, appearing on behalf of respondents, agreed that the controversy involved in this petition is squarely covered by the decision dated 17.11.2008 rendered in S.B.C.W.P. No. 3631/2008 (Sohan Lal Mathur Vs. State of Rajasthan & Ors.) decided on 17th Nov., 2008.

(3.) IN view of above situation, this Court feels that when the matter is squarely covered by the decisions rendered by this Court as well as of Hon'ble Apex Court, therefore, the writ petition preferred by the petitioner is disposed of in terms of the judgment dated 17.11.2008 passed by this Court in S.B.C.W.P. No. 3631/2008 (Sohan Lal Mathur Vs. State of Rajasthan and & Ors.). It is ordered that the petitioner is declared entitled for getting pay scale of Rs. 1400 -2600 (5000 -8000) on completion of 18 years of service as second selection grade and pay scale of Rs. 9300 -34800 (5500 -9000) on completion of 27 years of service as third selection grade. The entitlement as declared above is required to be executed by the respondents within a period of six months from today. There shall be no order as to costs.