Panna Lal Raiger vs State Of Raj And Ors
2022 Latest Caselaw 1563 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 8014/2018

Panna Lal Raiger Son Of Shri Nanhu Ram Raiger, aged about 64
years, Resident Of Gali No. 13, Shivaji Colony, Newai, District
Tonk.
                                                                         ----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
For Respondent(s)              :     Mr. S.S. Raghav, AAG,
                                     Mr. Ram Kumar Sharma and
                                     Mr. Ajay Pratap

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

15/02/2022 For the reasons stated in the application (2/2022) filed by

the petitioner for taking legal representatives of deceased

petitioner-Panna Lal Raiger on record, the same is allowed. Legal

representatives of deceased petitioner-Panna Lal Raiger are taken

on record. Amended cause title appended with the application is

also taken on record.

(2 of 2) [CW-8014/2018]

In the application (1/2022) filed by the petitioner, it has been

stated 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 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 counsels 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/48

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