LADHU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this writ petition, the petitioners have questioned the vires of Rule 14 of the Rajasthan Civil Services (Revised Pay Scale) Rules, 2008 (for short, hereinafter referred to as 'Rules of 2008').

(2.) Learned counsel appearing for the petitioners submits that in the writ petition involving identical question being DBCWP No. 4253/2019 (Ramesh Chand Saini and Ors. v. State of Rajasthan and Ors.), on the petitioners therein not pressing the challenge to vires of Rule 14 of the Rules of 2008, this Court has issued direction to the respondents to decide the representation/s to be made by the petitioners within a stipulated time. Learned counsel for the petitioners also does not want to press the challenge to vires of Rule 14 of Rules of 2008 and the petition preferred by them may also be disposed of in the light of order dtd. 12/3/2019 passed by this Court at Jaipur Bench in DBCWP No. 4253/2019 (supra).

(3.) The operative portion of the order dtd. 12/3/2019 passed in Ramesh Chand Saini (supra) reads thus: