Dr. A.S. Jhala vs State Of Rajasthan
2022 Latest Caselaw 14966 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Review Petition (Writ) No. 208/2022

Dr. A.s. Jhala

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. R.N. Mathur, Senior Advocate, assisted by Mr. Lokesh Mathur For Respondent(s) : -

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

19/12/2022

Mr. Mathur has moved an application seeking

amendment in the Review Application.

Let notice of the amended Review Application be issued

to the respondents. 'Dasti' service is permitted. Rule is made

returnable on 16.01.2023.

Mr. Mathur referred to the Supreme Court judgment in

the case of State of Rajasthan Vs. A.N. Mathur & Ors.

[(2014) 13 SCC 531] and urged that dealing with an identical

situation, Hon'ble Supreme Court restrained the respondents from

effecting recovery of the pension amount already paid to the

employees situated at par with the petitioners.

In view of the statement made above, it is hereby

directed that the recovery as a consequence of the order dated

(2 of 2) [WRW-208/2022]

03.11.2022 (Annex.1) shall not be effected from the petitioners till

the next date of hearing.

List on 16.01.2023.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J 63-KshamaD/-

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