MOHANLAL BARBAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner in the instant petition has sought a direction against the State Government to provide him the benefit of selection grade on the post of Village Level Worker cum Secretary in the pay-scale of Rs.5000-150-8000 on completion of 9 years of initial services which he rendered in the department. The petitioner has further prayed to revise the benefits of second and third selection grade granted to him.

(2.) Mr. Anil Kumar, learned counsel for the petitioner submits that this court has decided the identical controversy in the case of Jagdish Bhanoda Vs. State of Rajasthan on 27.09.2009. He further submits that the Co-ordinate Bench of this court in S.B. Civil Writ Petition No.109/2017 'Abdul Shankur Vs. State of Rajasthan and Ors.' on 11.01.2017 and in S.B. Civil Writ Petition No.19878/2017 'Laxminarayan Meena Vs. State of Rajasthan and Ors.' on 07.11.2017 has disposed of all writ petitions by given directions to the petitioner to address a comprehensive representation by enclosing a copy of order passed in case of Jagdish Bhanoda (supra). The court has further directed the authorities to pass reasoned and speaking order in accordance with law within a time bound period.

(3.) Mr. Anil Kumar, learned counsel for the petitioner submits that present petition may also be disposed of in above-mentioned terms and give liberty to petitioner to file his representation and same should be decided by the authority within a reasonable time.