Raj HC | Court directs State to consider representations of petitioners for providing equal pay to similar positioned teachers

Rajasthan High Court: Arun Bhansali J., disposed of a writ petition filed by the petitioner requesting to make pay fixation of the

Rajasthan High Court: Arun Bhansali J., disposed of a writ petition filed by the petitioner requesting to make pay fixation of the petitioner equal to similarly situated teachers, and the High Court reiterated a decision of the Jaipur Bench.

In the instant case, the petitioner has filed the writ petition seeking direction to the respondents to make the pay fixation of the petitioner in tantamount to other teachers similarly situated and also selected through the same selection process. They requested the court to direct the respondents to step up the pay of the petitioners so as to make it equal to other teachers and they shall also be granted the benefits of seniority, promotion and other consequential benefits.

The Counsel representing the petitioners, Awar Dan Ujjwal in his submissions placed reliance on a decision of the Jaipur Bench in the case of Nand Kishore Sharma v. State of Rajasthan, S.B. Civil Writs No. 12109/2018, wherein the Court had directed the respondents to decide the representations made by the petitioners and grant the same. The Counsel thereafter requested the present Court to grant similar relief to the petitioners.

The High Court took into consideration the submissions of the petitioners and also noted the decision of the Jaipur Bench. The Court thereafter directed the respondents to decide upon the representations made by the petitioners and address them in a time-bound manner. The Court reiterated the direction of the Jaipur Bench:

“In case, a representation is so addressed within the aforesaid period, the State-respondents are directed to consider and decide the same by a reasoned and speaking order as expeditiously as possible in accordance with law. However, in no case later than three months from the date of receipt of the representation along with a certified copy of this order.”[Ganpat Singh Medawat v. State of Rajasthan, 2019 SCC OnLine Raj 1283, decided on 03-07-2019]

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