MAHENDRA KUMAR PAREEK AND OTHERS Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2018-5-259
HIGH COURT OF RAJASTHAN
Decided on May 02,2018

Mahendra Kumar Pareek And Others Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

M.N.BHANDARI,J. - (1.) By this writ petition, a challenge is made to the order dated 30th August, 2005 to amend the Rajasthan Work Charged Employees Revised Pay Scales Rules, 1998 (for short "the Rules of 1998". for the post of Supervisor (Stores. A further challenge has been made to the orders for recovery of excess payment.
(2.) It is stated that the petitioners were initially appointed on the post of Munshi (Grade - I. They were given benefits of selection scale, as was available to them. It was given as per the Rules of 1998. They were given pay-scale of Rs.5000-8000 with consequential benefits on grant of first selection scale. The second selection scale was given in the pay-scale of Rs.5500-9000.
(3.) The non-petitioners issued an order on 30th August, 2005 to revise the pay scale of Rs.5000-8000 to 4000-6000 for the post of Supervisor (Stores. It is in ignorance of the fact that while revising pay-scales under the Rules of 1998, the pay scales of Rs.1200-2050 and 1400-2600 were merged and corresponding pay scale of Rs.5000-8000 was given. It was for the post of all the Supervisors thus it was irrespective of the post of Supervisor (Stores., Supervisor (Civil. or Supervisor (Mechanic., etc.;


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