Murari Lal Meena Son Of Shri Badri ... vs The State Of Rajasthan
2022 Latest Caselaw 1212 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 7028/2019

Murari Lal Meena Son Of Shri Badri Prasad Meena, Aged About
61 Years, Resident Of Ward No. 8, APRT Road, Mehandi Bagh,
Tonk, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.      The State Of Rajasthan, Through Principal Secretary, Co-
        Operative Department, Government Secretariat, Jaipur.
2.      The Registrar, Co-Operative Societies, Nehru Sahkar
        Bhawan, Bhawani Singh Road, Jaipur.
3.      Tonk District Cooperative Bhoomi Vikas Bank Limited,
        Kisan Sahakar Bhawan, Civil Lines Tonk Through Its
        Administrator.
4.      Tonk District Cooperative Bhoomi Vikas Bank Limited,
        Kisan Sahakar Bhawan, Civil Lines Tonk Through Its
        Secretary.
                                                                 ----Respondents

For Petitioner(s) : Mr. Nitin Jain through VC For Respondent(s) : Mr. S.S. Raghav, AAG, Mr. Kshitiz Sharma and Mr. Ram Kumar Sharma through VC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

02/02/2022 The matter comes up on application (1/2022) filed by the

petitioner stating therein that the controversy involved herein, i.e.,

as to entitlement of the petitioner for enhanced amount of gratuity

under Payment of Gratuity (Amendment) Act, 2010, is no more

res-integra and stands resolved by the judgment of this Court

dated 06.12.2021 in SBCWP No.5120/2018: Geeta Ram

Gupta & Ors. Vs. Tonk District Cooperative Bhoomi Vikas

(2 of 2) [CW-7028/2019]

Bank Ltd. & Anr. and a prayer has been made for disposal of the

instant writ petition in light thereof.

Learned counsel for the petitioner submits that the instant

writ petition may be decided in light of direction issued by this

Court vide its order dated 06.12.2021 in case of Geeta Ram Gupta

& Ors. (supra).

Learned counsel for the respondents did not dispute the

aforesaid position and submitted that the instant writ petition may

also be disposed of in similar terms.

In view thereof, this writ petition is disposed of in terms of

directions contained in the case of Geeta Ram Gupta & Ors.

(supra) which shall apply mutatis mutandis in this case also.

The application stands disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

MADAN/35

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