Sardar Singh Mehta vs State Of Rajasthan
2021 Latest Caselaw 12717 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9297/2021

Sardar Singh Mehta S/o Shri Mohansingh Mehta, Aged About 62 Years, Statue Circle Chouraha, Mandalgarh, District Bhilwara.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur.

2. District Collector, Dist. Bhilwara.

3. Chief Executive Officer, Zila Parishad, Bhilwara.

4. Vikas Adhikari, Panchayat Samiti Mandalgarh, District Bhilwara.

5. Director, Pension And Pensioners Welfare Department, Rajasthan, Jaipur.

6. Joint Director, Pension And Pensioners Welfare Department, Ajmer.

----Respondents

For Petitioner(s) : Mr. Harshvardhan Singh For Respondent(s) : Mr. G.S. Chauhan for Mr. K.K. Bissa

JUSTICE DINESH MEHTA

Order

13/08/2021

1. Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by

the judgment dated 12.04.2017 passed by Jaipur Bench of this

Court in the case of Rajkumar Agrawal Vs. State of Rajasthan &

Ors. (SB Civil Writ Petition No.5400/2015), followed by bunch of

cases by Coordinate Bench of this Court led by Laxmi Narayan

(2 of 2) [CW-9297/2021]

Sharma Vs. State of Rajasthan & Ors. (SB Civil Writ Petition

No.15625/2017), decided on 11.07.2018.

2. Mr. Chouhan, learned counsel for the respondents, is not in a

position to dispute the aforesaid facts and law.

3. In view of the aforesaid, the present writ petition is allowed.

The order dated 24.12.2018 (Annex.6) is hereby quashed and set

aside.

4. The petitioner's case for payment of retiral dues and pension

shall be considered while treating him in pay scale of Rs.5000-

8000/-.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

152-skm/-

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