Dr Babu Lal Sethi vs State Of Raj And Ors
2021 Latest Caselaw 5664 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 1823/2017

Dr Babu Lal Sethi
                                                                    ----Petitioner
                                    Versus
State Of Raj and Ors.
                                                                 ----Respondents

Connected With S.B. Civil Writ Petition No. 6445/2017 Managing Committee Seth Motilal PG College

----Petitioner Versus Dr Babu Lal Sethi and Ors.

----Respondents

For Petitioner(s) : Mr. S.P. Mathur For Respondent(s) : Mr. Arvind Gupta Mr. Avinash Choudhary through VC on behalf of Dr. Vibhuti Bhushan Sharma, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

20/10/2021 S.B. Civil Writ Petition No. 1823/2017:-

Learned counsel for the applicant-petitioner does not press

these applications (IA Nos.1/2018, 35339/2019, 1/2020, 1/2021,

74177/2017 & 11/2018) which are dismissed accordingly.

Learned counsel for the petitioner, relying upon a judgment

of the Hon'ble Apex Court of India in case of State of Rajasthan

versus Manju Saxena & Ors., Special Leave to Appeal (C)

No.13791/2019 decided vide order dated 09.09.2021, submitted

that the respondent-State may be directed to make the payment

of the arrears/retiral benefits to the petitioner.

(2 of 2) [CW-1823/2017]

Mr. Avinash Choudhary, learned counsel appearing for the

State of Rajasthan prays for and is granted a week's time to

complete his instructions.

List the matter on 28.10.2021.

S.B. Civil Writ Petition No. 6445/2017:-

Mr. S.P. Mathur, learned counsel appears for the respondent

No.1.

Service is complete.

(MAHENDAR KUMAR GOYAL),J

Manish/40-41

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