Union Of India vs Smt. Brij Lata
2021 Latest Caselaw 17110 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR D.B. Civil Writ Petition No. 170/2020

Union Of India & Ors.

----Petitioner Versus Smt. Brij Lata

----Respondent

For Petitioner(s) : Mr. Mukesh Rajpurohit, ASG. For Respondent(s) : Mr. Kuldeep Mathur.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE SAMEER JAIN

Order

16/11/2021

Shri Mukesh Rajpurohit, learned ASG submits that the

department itself is revisiting the entire situation in light of the

Supreme Court Judgment in the case of Union of India & Ors.

vs. Ilmo Devi & Anr. (Civil Appeal Nos.5689-5690 of 2021),

decided on 07.10.2021. He prays for some time so that the

controversy can be set to rest at the departmental level.

After having perused the Supreme Court Judgment and the

controversy involved at hand, we are of the view that the

impugned Judgment dated 23.08.2019 passed by the learned

Central Administrative Tribunal, Jodhpur Bench, Jodhpur has to be

complied with. Thus, necessary exercise in this regard be

undertaken within next 15 days.

List on 11.01.2022.

(SAMEER JAIN),J (SANDEEP MEHTA),J

46-Tikam/-

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