G. Shashidharan vs State And Ors
2021 Latest Caselaw 17805 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3378/2014

G. Shashidharan S/o Shri Bhoskaran Nayar, Aged about 69 years, R/o H-110, Shastri Nagar, Jodhpur.

----Petitioner Versus

1. State of Rajasthan through the Principal Secretary, Medical Health and Family Welfare Department, Rajasthan, Jaipur

2. The Director, Pension and Pensioners Welfare Scheme, Rajasthan, Jaipur.

3. Treasurer (Rural), District Treasury, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Manoj Bohra For Respondent(s) : Mr. A.K. Gaur, AAG Mr. Salman Agah, AGC

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

26/11/2021

Learned counsel for the petitioner has submitted that the

controversy involved in this writ petition is squarely covered by

the judgment dated 13.01.2017 passed by a Coordinate Bench of

this Court in Sumer Singh Vs. State of Rajasthan & Ors. (SB

Civil Writ Petition No.7675/2014) and the same has been

affirmed by the Division Bench of this Court vide order dated

25.07.2017 passed in The State of Rajasthan & Ors. Vs.

Sumer Singh (D.B. Special Appeal Writ No.492/2017).

Mr. A.K. Gaur, learned AAG has opposed the prayer of the

petitioner, however, he is not in a position to dispute the above

fact that the controversy involved in this writ petition is squarely

(2 of 2) [CW-3378/2014]

covered by the decision rendered in Sumer Singh's case (supra)

and has been affirmed in The State of Rajasthan's case (supra).

In such circumstances, this writ petition is allowed. The

respondents are directed to reimburse all the expenditures

claimed by the petitioner vide Annexure-1 within a period of six

weeks from the date of production of certified copy of this order.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.59

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