State Of Rajasthan vs Islam Mohammed
2021 Latest Caselaw 15645 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 546/2021

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 Islam Mohammed S/o Atta Mohammed, Aged About 46 Years, Resident Of Pardreshi Mohalla, Jahajpur, District- Bhilwara (Rajasthan).

                                                                 ----Respondent


For Appellant(s)          :     Mr. Sunil Beniwal, AAG
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.11589/2020.

Learned counsel for the appellant State of Rajasthan

submitted that the learned Single Judge has relied upon the

decision of this Court in 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

(2 of 2) [SAW-546/2021]

of the Rajasthan Municipal Service (Pension) Rules, 1989

applicable to the petitioner herein.

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

21-MohitTak/-

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