- (1.) BOTH the learned counsels submit that the controversy involved in the present case is squarely covered by a decision of co-ordinate Bench of this Court in the case of Dr. Bhagirath Mal Chitlangi vs. State of Rajasthan & others (SBCWP No.11927/2010), in which this Court observed as under: "Accordingly, above writ petitions are allowed in terms of the aforesaid judgment of the Division Bench with the direction to the State Government to release the funds for the purpose of making payment of all the arrears to thed petitioners arising out of fixation under the implementation of recommendations of the VI Pay Commission within a period of one month from the date of receipt of certified copy of this order in terms of the order dated 24.09.2010 passed by the Division Bench of this Court at Jaipur Bench in D.B. Civil Writ Petition (PIL) No.1914/2010. Further, it is clarified that in the event of non-payment the petitioners will be entitled to further interest @ 9% per annum."
(2.) ACCORDINGLY, the present writ petition is also allowed in the same terms.;