Lrs Of Prem Singh Ranawat vs State Of Rajasthan
2021 Latest Caselaw 12635 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10650/2021

1. Lrs Of Prem Singh Ranawat, Through

2. Smt. Sushila Kanwar W/o Late Sh. Prem Singh, Aged About 60 Years, B/c Ranawat, R/o Village Pichhoriya Kheda, Post Lakhola, Tehsil Gangapur, District Bhilwara.

3. Devendra Singh S/o Sh. Prem Singh, Aged About 35 Years, B/c Ranawat, R/o Village Pichhoriya Kheda, Post Lakhola, Tehsil Gangapur, District Bhilwara.

4. Bhagwat Singh S/o Sh. Prem Singh, Aged About 30 Years, B/c Ranawat, R/o Village Pichhoriya Kheda, Post Lakhola, Tehsil Gangapur, District Bhilwara.

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Rural Development And Panchayat Raj Deptt. Govt. Secretariat, Jaipur.

2. Principal Secretary, Rural Development And Panchayat Raj Deptt. Govt. Secretariat, Jaipur.

3. Panchayat Samiti Gangrar, Through Vikas Adhikari, District Chittorgarh.

4. Director, Pension Department, Govt. Of Rajasthan, Govt.

Secretariat, Jaipur.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Anil Vyas, through Cisco Webex
For Respondent(s)        :



                    JUSTICE DINESH MEHTA

                                Judgment

12/08/2021

(1) The petitioners have preferred the present writ petition with

the grievance that though their propositus late Sh. Prem Singh

Ranawat, who was in service of Panchayati Raj Department has

retired on 15.10.2018, but neither during his life time nor after his

(2 of 2) [CW-10650/2021]

death (on 12.5.2021), his retirement dues have been paid;

petitioner no.1, his wife is deprived of family pension as well.

(2) Mr. Anil Vyas, learned counsel appearing for the petitioners

submits that the petitioners would be satisfied if the respondents

are directed to consider the notice for demand of justice dated

1.4.2021 sent on behalf of the deceased employee expeditiously.

(3) The present writ petition is, therefore, disposed of with a

direction to the petitioners to file comprehensive representation

alongwith photostat copy of the notice for demand of justice dated

1.4.2021 and a certified copy of the order instant within a period

of three weeks from today.

(4) The competent authority of the respondent shall consider the

same and do the needful as early as possible preferably within a

period of twelve weeks of receiving the representation.

(5) It is made clear that aforesaid direction to decide the

petitioner's representation has been issued only with a view to

ensure expeditious redressal of petitioner's grievance. The same

may not be construed to be an order to decide the representation

in a particular manner.

(6) The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

117-CPGoyal/-

Powered by TCPDF (www.tcpdf.org)