RAJESH KUMAR SHARMA Vs. STATEOF RAJASTHAN

JUDGEMENT

(1.) INSTANT petition has been filed with the grievance that pay which the petitioner was getting at the time of his regular selection as medical Officer may be protected as he was already working on urgent temporary basis before his selection through RPSC as Medical Officer appointed vide order dt. 12th November, 1999.

(2.) WHEN the matter came before this court on 6th january, 2009, counsel for petitioner submits that identical controversy raised in the instant petition has been decided by this court in Dr. Rajiv Mangal Vs. State [2008 WLC-UC-640].

(3.) MAIN grievance of the petitioner is that his earlier service as Medical Officer on ad hoc/urgent temporary basis while he was getting higher pay but on his regular selection through rpsc as Rural Medical Officer and while placing him on probation his monthly remuneration has been reduced to 7950/- against regular pay scale 8000-13500 which has caused prejudice to him. Division Bench of this court in Dr. Harish Gupta vs. State of Rajasthan (CWP-131/2006) taking note thereof, this court also decided the writ petition which involved similar controversy in the judgment [supra].