SANTOSH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties submit that the controversy involved in the instant writ petition is squarely covered by the order dtd. 3/4/2015 passed by a Co-ordinate Bench of this Court in a bunch of writ petitions led by S.B. Civil Writ Petition No. 3141/2015 (Jagdish Chandra Khatik and Ors. v. State of Rajasthan and Ors.) which were decided in light of the judgment dtd. 29/7/2009 rendered in the case of Jagdish Bhanoda. v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 773/2009).

(2.) The prayer made in the instant writ petition is for grant of first selection scale to the petitioner upon completion of 9 years of service in the pay scale of Rs.5000.00150-8000 with consequential benefits including fixation of pay and arrears.

(3.) Upon having examined the facts of the case at hand in context to the factual matrix examined by this Court in Jagdish Bhanoda's case which judgment was later on affirmed uptil the Hon'ble Supreme Court, this Court is satisfied that the controversy involved in the instant writ petition is squarely covered by the said judgment.