Avtar Singh And Others vs State Of Rajasthan And Others

Dinesh Mehta, J

While inviting Court’s attention towards the prayer in the writ petition, vis-a-vis, the order dated 28.05.2021 passed by the State Government, Mr. Shrama, learned Additional Advocate General appearing for the respondent–State submits that the relief claimed in the writ petition has already been granted to the petitioners and the writ petition, has been rendered infructuous.

In view of the submissions noticed above and considering the order dated 28.05.2021, the writ petition is dismissed as having been rendered infructuous.

Since, it is admitted case of the State that petitioners’ grievance has been redressed, it will be incumbent upon the competent authority to pass an order in terms of the order dated 28.05.2021.

In view of the fact that the State Government had taken an in-principle decision to redress petitioners’ grievance way back on 28.05.2021, the competent authority of the respondent–State is hereby directed to pass an appropriate order revising petitioners’ pay scale in terms of the order dated 28.05.2021 and determine the salary payable as early as possible preferably within three months from today.

After re-fixation of petitioners’ pay scale, the respondents shall pay the arrears to the petitioners latest by 31.12.2023.

All the interlocutory application(s) and the stay application stand disposed of accordingly.