Managing Committee, Adarsh ... vs Bhagwan Swaroop Sharma S/O Shri ...
2021 Latest Caselaw 1716 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 1885/2021

                                    Managing Committee, Adarsh Vidhya Mandir
                                                                                                      ----Petitioner
                                                                       Versus
                                    Bhagwan Swaroop Sharma S/o Shri Harish Chand Sharma
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Nitesh Pareek for Mr. Ajay Kumar Bajpai For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order

16/02/2021 Learned counsel for the petitioner submits that respondent

No. 1, working on aided and sanctioned post and after coming into

force the Rules of 2010, has already been absorbed by the State

Government.

So far as the share relating to the petitioner is concerned,

the same has already been paid to the respondent-Teachers.

Counsel for the petitioner submits that petitioner has also been

released his share of gratuity.

Learned counsel for the petitioner submits that remaining

amount is required to be paid by the State Government.

Issue notice of the writ petition as well as stay application,

returnable within six weeks.

Notice be given, 'dasti', as prayed.

In the meanwhile, the judgment shall remain stayed as

against the petitioner, passed by the Tribunal.

(SANJEEV PRAKASH SHARMA),J NITIN /87

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