- (1.) BY this petition for writ, the petitioner is claiming following reliefs :- "A] the respondents may kindly be directed to release the Grant-in-aid to the petitioner institution and the arrears of salary paid to its employees and other admissible allowances including selection grades and revised pay-scales as stated in para 15 of writ petition. B] The respondents may kindly be directed to release the grants which it had sanctioned in favour of the petitioner institution from time to time and withheld by it without any authority of law along with interest @ 18% per annum from the date of the amount has been withheld till the date of payment. C] Any other appropriate order or direction which this Hon'ble Court deems fit and proper may kindly be passed in favour of the petitioners. D] Cost of the writ petition may kindly be awarded in favour of the petitioner." So far as prayer no. A] is concerned, suffice to mention that the same deserves to be granted in light of judgment given by this Court in Mahila Mandal Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.2474/2006, decided on 25.10.2007). Accordingly, the writ petition is allowed to the extent aforesaid with a direction to the respondents to accord approval and release grant-in-aid to the petitioner; (1)on the arrears of salary paid by it to its employees as a result of revisions of pay scales in accordance with the Rajasthan Civil Services (Revised Pay Scale) Rules, 1998; (2)On arrear of dearness allowance to its employees as a result of grant of additional installments of dearness allowance; (3)on the amount of selection grades admissible to the employees under the order dated 25.01.1992 issued by the State Government prescribing for grant of selection grade; (4)on leave encashment for which the employees are entitled at par with the employees of the State Government. The entire exercise for grant of approval and release of the grant-in-aid in the terms aforesaid is required to be made within a period of three months from today. So far as the prayer no. B] of the writ petition is concerned, the petitioner is left open to agitate its cause by way of submitting a representation to the competent authority. The writ petition stands disposed of accordingly.;