STATE Vs. VINAY BANSAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The respondents were appointed as Motor Vehicle Sub Inspectors under the Transport Department and their services were governed by the Rajasthan Transport Subordinate Service Rules, 1963. When the Rajasthan Civil Services (Revised Pay) Rules, 2008 were promulgated they raised an issue of anomaly concerning their pay scales seeking parity with foremen/ mechanical inspector governed by the Rajasthan Motor Garage Rule as also Engineering Subordinates in the Irrigation, Public Works Department and Public Health Department of the State of Rajasthan.

(3.) A committee known as Bhargav Committee was constituted to look into the issue of pay parity. The Committee found identity of work and complete parity as claimed by the respondents and thus the recommendation was that the respondents should be placed in the same scale as were foremen/mechanical inspectors as also engineering subordinates placed. The Government accepted the recommendation of the anomalies committed but made revision in the pay scale effective from 01.07.2013.