Bhanwar Lal Tanwar vs State Of Rajasthan And Ors

Heard.

It is submitted by learned counsel for the parties that the controversy involved in the present writ petition is squarely covered by a decision rendered in

Sohanlal Mathur Vs. State of Rajasthan & Ors. : S.B.Civil Writ Petition No.3631/2008, decided on17.11.2008, which has been affirmed by Apex

Court in SLP (Civil)No.14932/2012.

Learned Single Judge of this Court, while deciding the case of Sohanlal (supra) has relied on an earlier judgment in Sharvan Kumar Vs. State of

Rajasthan & Ors. (S.B.Civil Writ Petition No.2156/2007, decided on 05.09.2008). The Court held:-

“In view of whatever said above, this petition for writ deserves acceptance and, therefore, the same is allowed. The respondents are directed to

allow selection grade to the petitioner on completion of 18 years of service as per para 5 of the notifications dated 25.1.1992 and 17.02.1998. The

petitioner is declared entitled for getting the pay scale of Rs.1400-2600 (Rs.5000-8000) as second selection grade on completion of 18 years of service

and the pay scale of Rs.5500-9000 on completion of 27 years of service as the third selection grade. The entitlement as declared above is required to

be executed by the respondents within a period of six months from today.â€​

In view of the above, the writ petition preferred by the petitioner is disposed of in the same terms as in the judgment rendered by this Court in Sohan

Lal Mathur’s case (supra).

The stay application also stands disposed of accordingly.