VINEET KOTHARI, J. - (1.) HEARD learned counsel for the petitioner. For the grant of additional monthly honorarium on account of extra charge of other Panchayat Samities, the petitioner, working as Accountant on contractual basis in the respondent Panchayati Raj Department, has approached this Court for claiming such monthly honorarium in terms of guidelines issued by the Director, NRHM, Jaipur vide order Annex.10 dated 15/10/2013.
(2.) THE petitioner has already approached the concerned authority, namely; Chief Medical & Health Officer, Churu vide representation Annex. 11 dated 4/4/2014 and since the same has not been responded by the respondents, the petitioner has filed the present writ petition for the following reliefs: - "(i) by an appropriate writ, order or direction, the order dated 24/3/2014 (Annex.9) issued by the respondent authority may kindly be declared illegal and same may kindly be quashed and set aside and the respondents may kindly be directed not to assign additional work of accountant to the petitioner. (ii) by an appropriate writ, order or direction, in alternate the respondents may kindly be directed to make payment of additional honorarium for additional assigned work to the petitioner in pursuant to the roder dated 15.10.2013 (Annex.10) issued by the respondent authority and further be directed to make payment of arrears of honorarium for additional assigned work with interest at the market rate from the date when it became due up to the date of realization of the same." In view of the above, the petitioner may pursue his already filed representation or may file fresh representation to the respondent ­ Chief Medical & Health Officer, Churu, and it is expected of him to decide the representation of the petitioner in accordance with law, preferably after giving an opportunity of hearing to the petitioner and if suitable relief can be given to the petitioner in terms of the guidelines issued by the Director, NRHM, Jaipur vide Annex.10 dated 15/10/2013, the same may be granted to the petitioner and if any adverse order is passed, the petitioner will be at liberty to avail legal remedy, available to him in accordance with law. Copy of the order be sent to the concerned parties forthwith.;