B.S. Chauhan, J. - (1.) The instant petition has been filed for claiming the benefit of revised pay scale under the Rajasthan Civil Services (Revised Pay Scales) Rules, 1989.
(2.) The grievance of the petitioner is that he was appointed as Lower Division Clerk vide order dated 22.1.1980. However, his services were terminated on 26.7.1982. Being aggrieved and dissatisfied of that order the petitioner preferred S.B. Civil Writ Petition No. 1440/1982 before this Court, which was allowed vide judgment and order dated 27.7.1983 contained in Annexure 1 to this writ petition. While allowing the writ petition, the respondents were given liberty to hold a disciplinary enquiry against the petitioner and pass appropriate order accordingly.
(3.) Subsequent to that judgment and order of this Court, the petitioner was reinstated vide order dated 12.9.1983. However, he was put under suspension vide order dated 17.9.1983 and disciplinary proceedings were initiated against him on the charge that he obtained the employment on the basis of forged and fabricated certificate. Vide order dated 18.12.1985 the suspension order was revoked and the petitioner was again reinstated. The grievance of the petitioner is that till today the respondents have not passed any appropriate order though the enquiry has been concluded, nor the trial has been concluded and the petitioner is getting the pay scale which he was getting prior to his suspension and he has been deprived of the benefit of annual grade increments nor he has been granted the fixation benefits.;