AI Structured Summary
Not yet generated for this judgment
Judgment
Learned counsel for the parties submit that the issue
involved in the present petition, regarding correct fixation in the
pay-scale upon completion of 18 and 27 years of service and
consequential re-fixation of pension, gratuity and other retiral
benefits, is squarely covered by judgment of this Court in D.B.Civil Special Appeal (Writ) No.1068/2014 (Govind Dan Charan v. State of Rajasthan & ors.) decided on 17.12.2015 along with a
batch of similar Special Appeals, with following directions:
"In view of the above discussion, the appeals filed by the appellants are allowed. The order dated 15.04.2014 passed by the learned Single Judge in all the writ petitions is set aside, the writ petitions filed by the petitioners-appellants are allowed to the extent that the appellants would be entitled to selection grade and get fixation in the pay-scale of Rs.975-1720, 1200-2050 and 1640-2900 (5500-9000) on completion of 9, 18 and 27 years of service respectively in terms of judgment in the case of Jagdish Narain Chaturvedi (supra) i.e. from the date of regular appointment.
The required exercise would be completed by the respondents within a period of three months from the date of this Judgment."
In view of this submission of the learned counsel, present
writ petition is allowed, in terms of the judgment dated
17.12.2015 passed in the case of Govind Das Charan (supra).