Mohkam Singh vs The Board Of Revenue, Rajasthan
2021 Latest Caselaw 10689 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6266/2021

Mohkam Singh S/o Shri Salam Singh, Aged About 61 Years, R/o 217, Indra Colony, Jaisalmer, Rajasthan.

----Petitioner Versus

1. The Board Of Revenue, Rajasthan, Ajmer, Through Its Secretary, Ajmer.

2. The District Collector, Jaisalmer.

3. The Tehsildar, Jaisalmer.

4. The Additional Director, Pension And Pensioners Welfare Department, Jodhpur, Rajasthan.

5. The Treasurer Officer, Directorate Of Pension And Pensioners Welfare Department, Jaisalmer.

                                                                 ----Respondents


For Petitioner(s)         :    Mr. Rahul Vyas
For Respondent(s)         :



                    JUSTICE DINESH MEHTA

                                Judgment

13/07/2021

(1) By way of the present writ petition, the petitioner has raised

a grievance that in spite of the fact that period of about 2 years

has lapsed from the date of his superannuation, the respondents

have neither disbursed amount towards leave encashment nor

interest on the delayed payment of retiral dues.

(2) Without entering into the merits of the case, the present writ

petition is disposed of with a direction to the petitioner to file

appropriate representation ventilating his grievance before the

competent authority of the respondents alongwith certified copy of

the order instant within a period of two weeks.

(2 of 2) [CW-6266/2021]

(3) In case, the representation so addressed, the respondents

shall do the needful in accordance with law as early as possible

preferably within a period of 12 weeks from the date of receipt of

the representation.

(4) 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.

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

(DINESH MEHTA),J

45-CPGoyal/-

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