- (1.) Learned counsel for the parties in agreement that the controversy involved in this petition for writ is no more res integra in view of the judgment dated 20.11.2006 passed in batch of writ petitions led by S.B. Civil Writ Petition No.4988/2002 (Ram Ratan Chouhan Vs. State of Rajasthan & Ors.).
(2.) This petition for writ being covered by the judgment given in the case aforesaid is also disposed of in the same terms.
(3.) The petitioner is declared entitled to receive and continue to receive his salary in the pay-scale of Rs.8000-13500.;