RAMESHWAR PRASAD SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioners seeking direction to the respondents to grant actual benefits and to pay the arrears from 1/1/2006 to 18/8/2010 in the Pay Band-4 - 37400-67000+ AGP 9000/- as such alongwith all other consequential benefits to the petitioners.

(2.) Learned counsel for the petitioners submits that the issue raised in the present writ petition is squarely covered by judgment in the case of Rajkumar Joshi v. State of Raj. and Ors.: SBCW No. 20232/2017, decided on 10/11/2017 at Jaipur Bench.

(3.) Learned counsel for the respondents is not in a position to dispute the submissions made by learned counsel for the petitioners that the issue raised in the present writ petition is similar to the judgment in the case of Rajkumar Joshi (supra).