Order 13/04/2018 The present controversy raised in the present writ petition is in respect of grant of selection grades to the petitioner, as prescribed in Para 5 of the order dt. 25th January, 1992 & 17th February, 1998.
The controversy involved in the present writ petition has been decided at Principal Seat, Jodhpur in S.B. Civil Writ Petition No.8309/2002 (Dadam Das Vaishnav Vs. State of (2 of 2) [CW-8017/2018] Rajasthan & Ors.), decided on 20th May, 2013. The Division Bench in D.B. Special Appeal (Writ) No. 738/2014 (State of Rajasthan Vs. Dadam Das Vaishnav), has affirmed the view of the ld. Single Judge.
Learned counsels for the parties do not dispute, the above legal position and the Co-ordinate Bench has also disposed of the similar writ petitions in S.B. Civil Writ Petition No.
14480/2017 (Satya Narain Keer & Ors. Vs. State of Rajasthan & Ors.), decided on 28th August, 2017, in the terms of order of Dadam Das Vaishnav Vs. State of Rajasthan and Ors. (Supra).
The present writ petition also stands disposed of, in the terms of order of Dadam Das Vaishnav (Supra). The respondents-State is directed to pass necessary orders and release the benefits to the petitioner, as expeditiously as possible, but in no case later than six weeks, from the date of receiving certified copy of this order.
(ASHOK KUMAR GAUR)J.
Monika/86
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