R.K. SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE challenge made in this petition is to the validity of a part of Annexure 2, dated 15th December, 1969, which is an amendment made in the Rajasthan Civil Services (New Pay Scale) Rules 1969. In para 3 of Annexure 2, the new pay scales made effective retrospectively from 1 -9 -1969 for mechanics are Rs. 180 -425 for Polytechnic diploma holder, and 130 -300 for others. Petitioner contends that for work on the same post and performing the same duty, two different pay scales could not be provided and, therefore, all mechanics are entitled to the New Pay Scale of Rs. 180 -425/ -.

(2.) NO reply to the writ petition has been filed on behalf of the State.

(3.) THE same point relating to the same amendment of the Rules was decided in Writ Petition Nos. 95/83 Mohd. Sayeed v. State and 103/83 (Ramkripal Sharma v. State) on 30 -9 -1983, wherein it was held that all the persons falling in the category of mechanics were entitled to the New Pay Scale of Rs. 180 -425/ - with effect from 1 -9 -1958 under the Rajasthan Civil Services (New Pay Scales) Rules, 1969.