Smt. Sita vs State Of Rajasthan
2021 Latest Caselaw 8715 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5464/2021

Smt. Sita D/o Late Shri Jodiya Meena, Aged About 50 Years, By Caste Meena, Resident Of 5/158, Mahi Colony, Banswara (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Elementary Education, Govt. Of Rajasthan, Secretariat, Jaipur.

2. The Director, Elementary Education, Rajasthan, Bikaner.

3. The District Education Officer (Elementary Education), Udaipur.

4. The Director, Pension And Pensioners Welfare Department, Govt. Of Rajasthan, Jaipur.

----Respondents

For Petitioner(s) : Mr. MA Siddiqui For Respondent(s) : Mr. Ravi Panwar

JUSTICE DINESH MEHTA

Judgment

01/04/2021

1. Learned counsel for the petitioner submits that though

petitioner's case for family pension has been forwarded by the

Elementary Education Department, as is evident from the

communication dated 18.1.2021 (Annex.4), but the Pension

Department is not doing the needful for one pretext or the other.

2. The present writ petition is, thus, disposed of with a direction

to the respondent No.4 to process petitioner's case for family

pension as early as possible, preferably within a period of eight

weeks from today.

                                                                               (2 of 2)                 [CW-5464/2021]


                                   3.   In       case   the    respondent           No.4       finds   that     certain

document/information is required, he shall issue a notice to the

petitioner.

4. In case he is of the view that petitioner is not entitled for

family pension, he shall pass a speaking order, under

communication to the petitioner, against which petitioner's right to

take legal remedies shall stand reserved.

5. Stay application too stands disposed of.

(DINESH MEHTA),J

67-CPGoyal/-

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