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Judgment
Heard.
It is submitted by learned counsel for the parties that the
controversy involved in these writ petitions is squarely covered by
a decision rendered in Sohanlal Mathur Vs. State of Rajasthan &
Ors. (S.B.Civil Writ Petition No.3631/2008), decided on
17.11.2008, which has been affirmed by Apex Court in SLP (Civil)
No.14932/2012.
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) and held as follows:
"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."
In this view of the matter, these writ petitions are also
allowed in the same terms. The petitioners are declared entitled
for the grant of selection scale of Rs.5500-9000 instead of
Rs.5000-8000 and 5000-8000 instead of 4000-6000 respectively
as the case may be.