State Of Rajasthan vs Mohammed Yasin
2021 Latest Caselaw 15642 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 580/2021

1. State Of Rajasthan, Through The Secretary, Local Self Department, Government Of Rajasthan, Secretariat, Jaipur (Rajasthan).

2. The Director Cum Joint Secretary, Directorate Local Self Department, Jaipur (Rajasthan).

3. The Deputy Director (Regional), Local Self Department, Ajmer (Rajasthan).

4. Municipal Board, Jahajpur, District Bhilwara (Rajasthan) Through Its Executive Officer.

----Appellants Versus Mohammed Yasin S/o Late Chand Khan, Aged About 52 Years, Jahajpur, District Bhilwara (Rajasthan).

----Respondent

For Appellant(s) : Mr. Sunil Beniwal.

For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

18/10/2021

This appeal is directed against the judgment of the learned

Single Judge dated 26.11.2020 in CWP No.11599/2020.

Learned counsel for the appellant State of Rajasthan

submitted that the learned Single Judge has relied upon the

decision of this Court in the case of Shree Gopal Gour vs. State

of Rajasthan (CWP No.11839/2016 decided on

13.04.2018), in which the Pension Rule applicable was different

from Rule 10 of the Rajasthan Municipal Service (Pension) Rules,

1989 applicable to the petitioner herein.

(2 of 2) [SAW-580/2021]

Issue notice, returnable on 26.11.2021.

By way of an interim relief, the impugned judgment of the

learned Single Judge is stayed.

To be heard with D.B. S.A.W. No.545/2021.

(SANDEEP MEHTA),J (AKIL KURESHI),CJ

25-a.asopa/-

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