Managing Committee Arya Kanya ... vs Smt Reeta Bhatnagar Wife Of Shru ...
2022 Latest Caselaw 7743 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

        S.B. Writ Miscellaneous Application No. 299/2022

                                       In

              S.B. Civil Writ Petition No. 18441/2016

1.     Managing Committee Arya Kanya Vidyalaya Samiti, Alwar
       Through Its Secretary.
2.     Managing Committee, Arya Balika Uchcha Madhyamik
       Vidyalaya. Swami Daya Nand Marg. Alwar(Rajasthan)
       Through Its Secretary.
                                                                  ----Petitioners
                                   Versus
1.     Smt Reeta Bhatnagar Wife Of Shri Brijendra Kumar
       Bhatnagar, Aged About 72 Years, Resident Of C/o Shri
       Madan Singh Rathore, 519 Shakti Nagar. Sahab Johara,
       Vijay Mandir Road, Behind Pyarelal Ki Chakki, Alwar.
2.     The     Director/commissioner,                Secondary       Education.
       Rajasthan. Bikaner(Rajasthan).
                                                                ----Respondents

For Petitioner(s) : Mr. R.K. Mathur, Sr. Adv. assisted by Mr. Aditya Kiran Mathur For Respondent(s) : Mr. D.P. Sharma Mr. C.L. Saini, AAG

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

12/12/2022

Heard on application filed for clarification in the order dated

08.09.2022 passed by this Court in S.B. Civil Writ Petition

No.18441/2016.

Learned Senior counsel for the petitioners submitted that

this writ petition along with other connected matters was decided

by this Court in view of the judgment passed by the Division

(2 of 2) [WMAP-299/2022]

Bench of this Court in the matter of Managing Committee,

Agarwal Senior Secondary School, Jaipur Vs. Ghanshyam

Sharma & Ors. (D.B. Special Appeal Writ No.280/2021)

decided on 17.12.2021.

Learned senior counsel further submits that the petitioners

are liable to make payment to the employee qua their share as

10% instead of 20% as the State Government has sanctioned

90% as grant in aid to the petitioner-institution.

In that view of the matter, the order dated 08.09.2022 is

further clarified that the petitioner-institution is liable to pay 10%

of their share to the employee instead of 20%.

The order dated 08.09.2022 stands corrected accordingly.

This order be treated as part and parcel of the order dated

08.09.2022.

This miscellaneous application stands disposed of.

(INDERJEET SINGH),J

AARZOO ARORA /154

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