VIJAY PAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In nutshell, the petitioners by way of filing present writ petitions are seeking a direction to the respondents to grant pay scale of Rs.1200.002050 with effect from 1/9/1988 (cash benefit from 1/4/1984) as per circular dtd. 25/1/1992.

(2.) This is second round of writ petition.

(3.) Indisputably, the petitioners had filed previous writ petitions claiming to be entitled to be paid pay scale No.07 in terms of the Rajasthan Civil Services (Revised Pay Scale) Rules, 1989 (hereinafter referred to as 'the Rules of 1989'). The writ petitions filed by the petitioners came to be allowed by this Court and a coordinate Bench of this Court held that the petitioners shall be entitled to be paid pay scale No.07 under the Rules of 1989 with all consequential benefits. While granting aforesaid relief to the petitioners, the coordinate Bench of this Court observed that the denial of pay scale No.07 to the petitioners in terms of the Rules of 1989 is bad in the eyes of law and the controversy raised by the petitioners is squarely covered by the judgments passed by this Court in the case of Alwar Division Irrigation Employees Union Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.607/1991) and Narpat Singh and Anr. Vs. State of Rajasthan and Ors. reported in 2001(5) WLC (Raj.) 427.