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Judgment
It is submitted by learned counsel for the petitioner that the issue raised in the present writ petition is squarely covered by order dated 17.11.2011
passed in Gordhan Mal Singhvi v. State of Rajasthan & Ors. : S.B.C.W.P. No. 5118/218 and Division Bench judgment in State of Rajasthan & Anr.
v. The Management Committee Sh. Bhagwan Das Todi College : D.B. Special Appeal(Writ) No. 663/2015, decided on 06.11.2015. The submissions
made by learned counsel for the petitioners regarding the issue being concluded by judgments in the case of Gordhan Mal Singhvi (supra) and
Bhagwan Das Todi College(supra) are not disputed by learned counsel for the respondents. In view of the above, the writ petition filed by the
petitioner is allowed in light of and with the similar directions as given in the above cases in the following terms:-
(1) Within 60 days from today, the respondent No.3 shall make payment of the amount to the petitioner towards arrears of salary as a result of
fixation under the grades under the Revised Pay Scales Rules; towards selection grades upon completion of 9,18 and 27 years of service; towards
leave encashment; and towards gratuity and provident fund alongwith interest @ 12% per annum from 23.07.2008 until the date of payment.
(2) The respondents Nos.1 and 2 shall grant approval and release the grant-in-aid within 60 days from the date of the respondent No.3 submitting in its
claim in accordance with the provisions of the Rules of 1993 and the applicable decisions.
Further, the respondents are also directed to comply with the direction as given/observations made in the case of Bhagwan Das Todi College (supra),
wherein, inter alia, the following direction have been given regarding payment:-
The Special Appeals filed by the State Government are without substance and accordingly dismissed and taking note of the Sec.31(2) of the Act,
1989 we direct the Non- Government Educational Institutions to prepare due drawn statement of each of the employees of their Institution who have
worked against sanctioned & aided posts in regard to their arrears of salary and other dues which are approved expenditure to the extent of grant-in-
aid and the same be sent to the State Government and the State Government after its due verification from their records will make payment of arrears
to each of the employee who either have now become members of Rules, 2010 or have retired or left the job (upto the period one has worked) and to
other employees similarly situated under intimation to the concerned Non-Government Recognized Institution.
In the circumstances of the case needful may be done within a period of three months from the date of this order.