SHIV LAL Vs. REGISTRAR CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners seeking a direction to the respondents to fix the pay of the petitioners as per Rule 26A of the Rajasthan Service Rules, 1951('the Rules') from the initial date of promotion on the post of Loan Supervisor and after fixing such salary, actual consequential arrears may be paid to the petitioners.

(2.) Learned counsel for the petitioners submitted that the issue raised in the present writ petitions is squarely covered by the judgment of this Court in Amar Singh vs. The Jalore Central Co-

(3.) operative Bank Ltd. and Anr. : S.B.Civil Writ Petition No. 6996/2014 decided on 17/10/2016, which judgment has been upheld by the Division Bench in The Jalore Central Co-operative Bank Ltd., Jalore vs. Amar Singh : D.B. Special Appeal (Writ) No.433/2017 decided on 18/7/2017 and The Registrar, Cooperative Societies, Government of Rajasthan vs. Amar Singh and Anr. : D.B. Special Appeal (Writ) No. 896/2017 decided on 9/10/2017 and, therefore, the present petitioners, who are similarly situated to the petitioners in the case of Amar Singh (supra) are entitled to similar relief.