GIRRAJ PRASAD GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BOTH the learned counsel for the petitioners and the respondents submits that the controversy involved in the present writ petitions is squarely covered by the decision of this Court in the case of Dharmendra Jain & 6 Ors. Vs. State of Rajasthan & Ors., (SBCWP No. 2351/2014 -, decided on 05.05.2014, wherein it has been held as under: -

(2.) THE petitioners were working in various positions in the National Rural Health Mission Scheme ('NRHM', for short) like Data Entry Operator, Asha -Supervisor, Accountant, Nurse Grade II, Ayush Doctor etc. The petitioners are aggrieved by the impugned order dated 05.06.2013 of the Medical & Health Department, Govt. of Rajasthan, Jaipur, by which they were informed that in the Central Government Scheme, NRHM, the Budget approval for their fixed monthly honorarium was to a lesser extent than what was being paid to them and, therefore, the excess amount of monthly honorarium paid to them under the Agreement of their employment, was ordered to be recovered back and henceforth only approved Budget amount would be paid to them as monthly fixed honorarium.

(3.) LEARNED counsel for the petitioners also brought to the notice of the Court that for same positions in the NRHM of the officers while the fixed monthly honorarium was increased, however, for the lowly paid employees like the petitioners, the monthly fixed honorarium was reduced, which has in turn seriously prejudiced them and such reduction in the approval of Budget is contrary to the contractual increase made in their fixed monthly honorarium from time to time even though they have been working for long periods now.