Javitri Devi vs State Pensioner Departmentors
2022 Latest Caselaw 3127 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR
                                                       S.B. Civil Writ Petition No. 5100/2014

                                   Javitri Devi                                                        ----Petitioner
                                                                          Versus
                                   State Pensioner Department & ors
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Nitesh Rawat For Respondent(s) : Mr. Rohit Choudhary, Dy. G.C.

Mr. Pushpendra Singh Naruka for Mr. Rupin Kala

HON'BLE MR. JUSTICE SAMEER JAIN Order

18/04/2022

Learned counsel for the petitioner has relied upon the

judgment of Punjab and Haryana High Court passed in CWP No.3359 of

2008 titled as Ram Dulari vs. State of Haryana and Ors., dealing with

identical issue. He submits that the matter is covered by the said

judgment and his petition be allowed.

On behalf of respondent No.2 - Director Pension and

Pensioners Welfare Department, Treasurer, Bharatpur, the author of

Annexure No.7, is directed to remain present before the Court on the

next date of hearing i.e. on 20.04.2022.

Learned officer will apprise the Court with reference to Rule

268F of the Rajasthan Service Rules, 1951. The officer is also directed

to bring the entire record pertaining to the matter during the course of

hearing.

In the light of above, we deem it appropriate to list the

matter for final disposal in supplementary list on 20.04.2022.

(SAMEER JAIN),J

KuD/309

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