Principal Secretary, Department ... vs Ram Kumar Meena Son Of Shri Chunna ...
2021 Latest Caselaw 1928 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              D.B. Special Appeal Writ No. 172/2021

                                       In

              S.B. Civil Writ Petition No.13262/2020

1.      Principal Secretary, Department of Secondary Education,
        Government Secretariat, Jaipur.
2.      Director, Secondary Education Rajasthan, Bikaner.
3.      Deputy Director, Secondary Education, Churu.
                                                                   ----Appellants
                                   Versus
Ram Kumar Meena Son Of Shri Chunna Ram Meena, Resident Of
Gali No. 18, Near Chainathan School, Rampura Basti, Lalgarh,
Bikaner (Raj.).
                                                                  ----Respondent

For Appellant(s) : Mr. Ganesh Meena, AAG For Respondent(s) :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SATISH KUMAR SHARMA

Judgment

22/02/2021

1. This Special Appeal Writ has been filed against the order

dated 15.12.2020 passed in S.B. Civil Writ Petition

No.13262/2020; Principal Secretary, Department of Secondary

Education and Ors. vs. Ram Kumar Meena, vide which the petition

has been dismissed while imposing the cost of Rs.10,000/- upon

the appellants- State Government.

2. Having heard learned counsel for the appellants, we find no

reason to interfere in the impugned order dismissing the petition

of the appellants filed with an inordinate delay of 1.5 years from

(2 of 2) [SAW-172/2021]

the date of order of the Tribunal giving retiral benefits to a

government servant, who retired way back on 31.05.2015.

However, in view of the submissions put forth by learned counsel

for the appellants, direction of imposing cost of Rs.10,000/- is

quashed and set aside.

3. The appeal is disposed of accordingly.

(SATISH KUMAR SHARMA),J (INDRAJIT MAHANTY),CJ

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