Rajasthan High Court
Rajendra S/O Shri Prabhu Lal vs State Of Rajasthan on 10 November, 2021
Bench: Sanjeev Prakash Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Review Petition (Writ) No. 49/2021
1. Rajendra S/o Shri Prabhu Lal, Aged About 40 Years, R/o
Village And Post Balwan Tehsil Indragarh, District Bundi.
2. Hemraj Arya S/o Shri Ramratan Arma, R/o Moi Mohalla,
Khatik Gali, Shyopur, District Shyopur (Mp)
3. Vimla Devi W/o Hemraj Arma, R/o Moi Mohalla, Khatik
Gali, Shyopur, District Shyopur (Mp)
4. Leela Devi W/o Shri Kamal Prasad, R/o Village Atru
Khedliganj, Gayatri Nagar, Atru, District Baran.
5. Koshalya W/o Shri Prahlad, R/o Village Chardana, Tehsil
Atru, District Baran.
6. Rekha W/o Haridas, R/o Village And Post Merma, Tehsil
Atru, District Baran.
7. Laxmi W/o Ram Bhajan, R/o Village And Post Modpur,
Tehsil Atru, District Baran.
8. Manju Meena W/o Mahaveer Prasad Meena, R/o Village
Pachel Khurd, Post Pachel Kalan, Tehsil Anta, District
Baran.
9. Savitri W/o Suryaprahash Sharma, R/o Village And Post
Bapawar Kalan, Tehsil Sangod, District Kota.
10. Geeta W/o Devkinandan, R/o Village And Post Bapawar
Kalan, Tehsil Sagod, District Kota.
11. Pushplata W/o Radheshyam, R/o Gayatri Nagar,
Ratanpura, Atru, Tehsil Atru, District Baran.
12. Javed Miya S/o Shri Hidayat Khan, R/o Heera Chowk,
Purani Tonk, Tehsil And District Tonk.
13. Shelaja W/o Ashok Kumar, R/o Residential School
Bazirpura, Tonk.
14. Girija W/o Rajesh Kumar, R/o Residential School,
Bazirpura, Tonk. All Presently Working As Class-Iv
Employee In Residents Sr. Secondary School Wazirpura,
Tonk.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Social Justice And Empowerment, Govt. Secretariat,
(Downloaded on 17/11/2021 at 09:15:00 PM)
(2 of 3) [WRW-49/2021]
Jaipur.
2. Director, Department Of Social Justice And Empowerment,
Govt. Of Rajasthan, 22 Godown, Jaipur.
3. Principal, Govt. Girls Resident Sr. Secondary School,
Wazirpura, Tonk.
----Respondents
For Petitioner(s) : Mr. Naling G. Narain
For Respondent(s) : Ms. Nidhi Sharma for Mr. Kailash
Chander Sharma
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
Order
10/11/2021
This review petition has been filed by the respondent-State
herein review petitioner seeking review of the order dated
25.02.2021 with a prayer that the actual benefits be directed to be
made available from the date of passing of the judgment and not
from the date of filing of the writ petition.
Learned counsel for the respondents-State submits that
earlier also in other cases the order has been passed with a
direction to make payment from the date of passing of the
judgment.
Learned counsel for the petitioner herein review respondents
does not object.
The order passed by the Court dated 25.02.2021 is reviewed
to the aforesaid extent and it is directed that the actual benefits
shall be made available to the petitioners herein review
respondents from the date of passing of the judgment i.e.
25.02.2021.
Accordingly, the review petition stands disposed of.
(3 of 3) [WRW-49/2021]
It is expected that the compliance shall be made
expeditiously preferably within a period of two months.
(SANJEEV PRAKASH SHARMA),J
NITIN/49
Powered by TCPDF (www.tcpdf.org)
