- (1.) THE petitioner entered in the services of the respondents, being appointed as Multipurpose Health Worker (Male) under the order dated 11.2.1991 in the pay -scale of Rs.950 -1520. As a consequent to the amendment introduced in Rajasthan Civil Services (Revised Pay -scale) Rules, 1989, the pay -scale of Rs.950 -1680 was allowed to the petitioner while serving as Multipurpose Health Worker (Male). The respondents vide order dated 13.3.2002 allowed pay -scale of Rs.3200 -4900 as first selection grade w.e.f. 19.2.2000. The grievance of the petitioner is that instead of the pay -scale of Rs.3200 -4900, pay -scale of Rs.4000 -6000 should have been as the first selection grade. It is submitted that the petitioner is holding an isolated post, therefore, selection grade should have been allowed to him as per para -5 of the Government of Rajasthan circular dated 25.1.1992 and its subsequent order dated 17.2.1998.
(2.) A reply to the writ petition has been filed on behalf of the respondents stating therein that the petitioner, though, was working as Multipurpose Health Worker (Male), but that is not a post isolated one, as such, the pay -scale was allowed to him pertaining to the first promotional post. Heard.
(3.) THE post of Health Worker (Male) (Ordinary Scale) is prescribed under the Rajasthan Medical & Health Subordinate Service Rules, 1965. Appointment to this post is required to be made 100% by way of direct recruitment. Under the Rules aforesaid, no promotion avenue was available to the Multipurpose Health Worker (Male) on the day the petitioner became entitled to have the first selection grade, as such selection grade is required to be given to the petitioner as per para -5 of the Government of Rajasthan circular dated 17.2.1998. Under the notification aforesaid, the pay -scale applicable for the petitioner is Rs.4000 -6000. The respondents, therefore, erroneously made fixation of the petitioner's pay in the pay -scale of Rs.3200 -4900 after awarding first selection grade. As a matter of fact, the issue involved in this petition for writ has already been adjudicated earlier in the case of Asha Ram & Anr. Vs. State of Rajasthan & Ors., (S.B. Civil Writ Petition No.5333/2006 decided on 17.5.2013).;