D.L.Mehta, J. - (1.) Heard learned counsel for the parties. Mr. Rathors, prays for adjournment. Prayer made by Mr. Rathor, is rejected. This Court has already directed that on 22.10.1990, that the case will be disposed-of finally. It was brought to the notice of the learned Addl. Govt. Advocated, that in the D.B. Civil Writ petition No.2027/1988, Prakash Chaturvedi v. The State of Rajasthan , marked as Ex-4, decided on 19th December, 1988. This Court, issued some directions in the aforesaid case. This case is squarely covered by the directions given in the aforementioned case, though the present case relates to the school teachers but the principle on the same.
(2.) Mr. K.S. Rathor, Addl. Government Advocate, is not in position to make' any submissions in respect of the directions so given in the decision of Prakash Chaturvedi v. The State of Rajasthan and ors. (Supra). He is not in a position to submit whether Government has filed S.L.P. before the Hon'ble Supreme Court or not. and if the Government, has filed S.L.P. What is the fate of that S.L.P. Only the principles laid-down in the Ex-4, should be applied in the present case. In the instant case, prayer has been made that the non-petitioners should be directed to introduce and impose such terms and conditions under the grant in aid Rules, 1963, or otherwise that the teaching and non- teaching employees of the Government aided institutions are paid all allowances and other facilities and benefits viz. House Rent Allowance, City Allowance, State Insurance, Leave Encashment, and Loan Advances etc. and also selection grades medical facilities and all retiral benefits i.e. gratuity, pension etc. at the same rates and on analogus terms to the corresponding Government employees and for this purpose the Government of Rajasthan should be directed to take immediate prompt steps and to implement the same in a time bound programme by enacting law or otherwise. On behalf of the State, no reply has been filed.
(3.) This court in the case of Prakash Chaturvedi, v. The State of Rajasthan & Ors. has directed that the teachers of non- Government Colleges, receiving grant-in-aid from the Government are entitled to the same pay and other allowances and service benefits as the college teachers got in a Government Colleges.;