BALDEV SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the parties that the issue involved in the present writ petition has already been decided by this Court in the case of Sohan Lal Mathur v. State of Rajasthan and Ors.: S.B. Civil Writ Petition No. 3631/2008, decided on 17/11/2008 and that the said judgment in the case of Sohan Lal Mathur (supra) has been affirmed by the Division Bench of this Court as well as Special Leave Petition against the said judgment has also been rejected by the Hon'ble Supreme Court.

(2.) In the case of Sohan Lal Mathur (supra), it was directed as under:-

(3.) In view of the above, the writ petition filed by the petitioner is also disposed of with the direction to the respondents to grant the same relief to the petitioner, based on the corresponding pay scales/applicable pay scales i.e. Rs.1400.002600 (5000-8000) as second selection grade on completion of 18 years of service and 5500-9000 on completion of 27 years of service as the third selection grade as in the meanwhile Rajasthan Civil Services (Revised Pay) Rules, 2008 have been made applicable.