Bhanwar Lal Choudhary vs State Of Rajasthan
2021 Latest Caselaw 16819 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10730/2018

Bhanwar Lal Choudhary S/o Rugnath Ram, Aged About 60 Years, R/o Village-Ghadav, Tehsil And District Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through Director Department Animal Husbandry, Jaipur,

2. Additional Director Department Animal Husbandry, Jaipur.

3. Joint Director Department Animal Husbandry, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Rituraj Singh Rathore. For Respondent(s) : Mr. Dev Dutt Kalla.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 11/11/2021 Learned counsel for the parties submit that the issue raised in the present writ petition is squarely covered by judgment in R.S. Trivedi & Anr. v. State of Rajasthan : SBCW No. 3424/2009, decided on 11.07.2018 at Jaipur Bench.

In the case of R.S. Trivedi (supra), it was directed as under:-

"In the result, the petitioners are also entitled to same pensionary benefits as have been allowed to similarly placed employees who too were declared surplus with them and were absorbed under the Rules of 1969. The arrears of pension of the petitioners shall be worked out and paid to them alongwith interest @ 9% per annum.

The State-respondents are directed to ensure compliance of the order as expeditiously as possible; preferably, within six weeks from the date a certified copy of this order is presented.

No costs."

In view of the submissions made by learned counsel for the parties, the writ petition filed by the petitioner is also allowed with similar directions as given in the case of R.S. Trivedi (supra).

(ARUN BHANSALI),J 137-PKS/-

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