Roshan Singh S/O Shri Devi Singh vs State Of Rajasthan
2021 Latest Caselaw 7325 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 16382/2018

Roshan Singh S/o Shri Devi Singh, Aged About 60 Years, R/o
26A, Sunder Vihar, Ram Nagar Extension, Sodala, Jaipur.
                                                                     ----Petitioner
                                     Versus
1.      State    Of     Rajasthan,         Through          Principal    Secretary,
        Department Of Animal Husbandry Govt. Secretariat,
        Rajasthan, Jaipur.
2.      Director, Animal Husbandari, Near Nehru Place, Tonk
        Road, Jaipur.
3.      Additional      Director        (Health),         Animal        Husbandary
        Department, Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Devendra Kumar Bhardwaj For Respondent(s) : Ms. Priyanka Pareek, AGC through VC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

07/12/2021

Although, the matter comes up on an application No.1/2021

for early listing but, on the oral request of the learned counsels for

the respective parties, the writ petition was heard on merit.

In the writ petition, it has been prayed that the services

rendered by the petitioner in State Cooperative Sheep and Wool

Marketing Federation Ltd, may be counted for the purpose of grant

of pensionary benefits to the petitioner.

Learned counsel for the petitioner submitted that the

controversy herein is no more res integra and stands resolved by

a co-ordinate Bench judgment of this Court dated 11.07.2018 in

(2 of 2) [CW-16382/2018]

S.B. Civil Writ Petition No.3424/2009, R.S. Trivedi & Anr.

Vs. State of Rajasthan & Ors.

Learned counsel for the respondents did not dispute the

aforesaid position but, submitted that judgment in case of R.S.

Trivedi & Anr. (supra) is subject matter of challenge by way of

D.B. Special Appeal (Writ) No.919/2019, State of Rajasthan

Vs. R.S. Trivedi and Anr. and hence, right of the petitioner may

be subjected to decision in the special appeal (writ).

Learned counsel for the petitioner did not have any objection

to the aforesaid prayer.

In view thereof, this writ petition is disposed of in terms of

direction issued by this Court in case of R.S. Trivedi & Anr.

(supra) which shall apply mutatis mutandis to the present case

also. However, right of the petitioner for pension shall remain

subject to decision of the D.B. Special Appeal (Writ) No.919/2019.

The pending application stands disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/9

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