KAILASH CHANDRA DAGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since the controversy involved in all these Special Appeal (Writs) is identical in nature, hence all these appeals are being heard and decided by passing this common order.

(2.) The intra Court D.B. Civil Special Appeal (Writ) No.502/2020 (Dr. Gaurav Sharma v. State of Rajasthan and Ors.) arises out of the judgment dtd. 20/1/2020 passed by the learned Single Bench of this Court in S.B. Civil Writ Petition No. 16913/2019 and rest of the seven Special Appeal (Writs) arise out of the orders passed by the learned Single Benches on different dates, by which, all the writ petitions filed on behalf of the petitioners were decided in light of Gaurav Sharma (Supra) vide judgment dtd. 20/1/2020 with the following directions as mentioned in Para Nos.15 and 16 of the said judgment, which are reproduced as below:-

(3.) While deciding the writ petition, learned Single Bench has not issued any directions for payment of grant of minimum pay scale from the date of decision in the matter of State Of Punjab v. Jagjit Singh reported in (2016) AIR (SC) 5176.