STATE OF RAJASTHAN Vs. SATYA PRAKASH

JUDGEMENT

(1.) THIS appeal is directed against the judgment of the learned Single Judge dt. 11.10.1996, wherein appeal of the petitioner was allowed. Against the Order dt. 11.10.1996 passed by the learned Single Judge in S.B. Civil Writ Petition No. 726/1986. State of

(2.) THE petitioner non -appellant preferred a writ petition, stating that he was appointed as Laboratory Assistant on 04.09.1965. While working on the post of Laboratory Assistant, he had acquired qualification of B. Ed. in the year, 1976. According to the petitioner non -appellant, he became entitled for the benefit of three grade increments in terms of the Rajasthan Civil Services (New Pay Scale) Rules, 1969 (hereinafter referred to as 'the Rules of 1969') as was amended vide Notification dt. 27.10.1971 on acquiring additional qualification of B.Ed.

(3.) THE petitioner non -appellant submitted that as per the Notification dt. 27.10.1971, Laboratory Assistants were also made entitled for the benefit of three grade increments and, in that regard, specific reference of Annex. -5 (Notification dt. 27.10.1971) was given to show that benefit of three grade increments was made available to all the existing employees. It was further submitted that as per the Rules of 1969, category of Teacher Grade III (General) was consisting of three posts, namely, (i) Grade III Teachers, (ii) Teachers grade III in Deaf, Dumb and Blind Schools, and (iii) Laboratory Assistants. According to the petitioner non -appellant, the additional benefits were given in column 6 of the Revised Pay Scale Rules of 1969, as such the benefits enumerated in the said column were admissible to the category having three posts thus, necessary consequences are that the petitioner nonappellant was entitled for the benefit of three grade increments as was notified vide the Notification dt. 27.10.1971.