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Judgment
The petitioners are posted as Multipurpose Health Worker
(Male) in the Medical and Health Department of the State of
Rajasthan. In the present petition prayer has been made that the
petitioners are entitled to grant of selection scale on completion of
service after 9-18-27 years.
Mr. Sanjay Sharma, learned Addl. Government Counsel
appearing for the respondents has very fairly submitted that the
controversy raised in the present petition is no longer res integra
and is squarely covered by the judgment rendered by the Single
Judge at Principal Seat at Jodhpur, in the case of Dadam Das
Vaishnav vs. State of Rajasthan & Ors., SBCWP
No.8309/2012, decided on 20.5.2013. The learned Government
Counsel further submitted that Division Bench of this Court in
Govind Dan Charan vs. State of Rajasthan, D.B. Civil Special
Appeal (Writ) No. 1068/2014, decided on 17.12.2015 along
with six connected appeals, has also held that Malaria Surveillance
Workers who were merged with cadre of Multipurpose Health
Worker are entitled to grant of selection scale on completion of
service after 9-18-27 years.
In view of very fair stand taken by the learned counsel for
the respondents, the present writ petition is allowed in terms of
the order passed in Govind Dan Charan vs. State of
Rajasthan, D.B. Civil Special Appeal (Writ) No. 1068/2014,
decided on 17.12.2015.