- (1.) This intra court appeal is directed against the order of learned Single Judge dated 27.10.2014 whereby the Director, Directorate of Treasury & Accounts, Government of Rajasthan, Jaipur was directed to decide the representation of the respondent herein within six weeks by taking into consideration the judgments of this Court in the case of Sardar Mal vs. State of Rajasthan [S.B.Civil Writ Petition No.9772/2011, vide order dated 07.08.2012] and Mansingh Hada & Ors. vs. State of Rajasthan [S.B.Civil Writ Petition No.8124/2012, vide order dated 28.01.2014].
(2.) The respondent was working as Junior Accountant at the office of Executive Engineer, Public Works Department, Bonli, District Sawai Madhopur. The respondent No.2 issued an order dated 23.02.2012 by which the petitioner was placed under suspension as per Rule 13 of the Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 on account of proposal of initiating departmental enquiry against him under Rule 16 of the said Rules. Thereafter his suspension order was revoked and he was reinstated in service vide order dated 23.01.2013. He had filed the writ petition seeking proper pay fixation by granting him due annual grade increments and the benefit of revised pay scale and selection scale. The learned Single Judge has relied upon the judgments in the case Sardar Mal and Mansingh Hada wherein the suspension of the petitioners had been revoked on account of delay in the conclusion of the criminal trial, and the Court held the petitioners therein, deeming them throughout in service, entitled to the benefit of due annual grade increments, benefit of revision of pay and selection scale in proportion of the subsistence allowance during the period of suspension.
(3.) We have been informed that the Division Bench of this Court in Managing Director, Ajmer Vidhyut Vitran Nigam Ltd. & Anr. vs. Mohan Lal Swami [D.B.Special Appeal (Writ) No.2076/2014 vide order dated 23.03.2015], while deciding a similar controversy, had dismissed the appeal with the observation that the representation shall be decided by the competent authority in accordance with statutory Rules, governing the service of the respondent and the judgments applicable thereto. It was also specified that the competent authority shall not be bound by the judgment relied upon by the learned Single Judge. The Division Bench had held as under: "7. We do not find that the observations made in the operative portion of the judgment, that the representation to be decided in the light of the arguments and the judgments referred to, will bind the appellants' authority, in any manner. An employer is required to decide the representation, in accordance with the statutory Rules, which govern the Service Rules of the employee. The principles of law in the judgment cited may be considered at the time of taking such decisions, but the decisions relied upon in the judgment, cited by learned counsel for the petitioner before learned Single Judge, cannot be said to be binding on the appellants' authority in taking an administrative view. 8. The Special Appeal does not deserve interference and is, accordingly, dismissed, with observation that the competent authority in the appellant-Nigam will decide the representation, in accordance with the statutory Rules, governing the service of the respondent. 9. I.A. No.33180/2014 stands disposed of." The issues involved herein are covered by the judgment of the Division Bench of this Court in Managing Director, Ajmer Vidhyut Vitran Nigam Ltd. Therefore, this appeal is disposed of in the same terms.;