Smt. Sushma Shukla vs The State Of Rajasthan
2022 Latest Caselaw 2084 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12742/2021

Smt. Sushma Shukla W/o Shri Suresh Chandra Shukla, Aged About 60 Years, R/o 33, Gokul Galaxy, Sharda Nagar, Udaipur- Dungarpur Link Road, Banswara (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through The Director, Department Of Elementary Education, Bikaner (Raj.).

2. The District Education Officer, Department Of Elementary Education, Banswara (Raj.).

3. The Block Elementary Education Officer (Beeo), Block Gharhi, District Banswara (Raj.).

4. The Principal, Government Senior Secondary School, Badvi, District Banswara (Raj.).

5. The Joint Director, Pension And Pensioners Welfare Department, Udaipur (Raj.).

                                                                    ----Respondents


For Petitioner(s)            :     Mr Pankaj Mehta (VC)
For Respondent(s)            :

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

07/02/2022

The matter comes up on second Stay Petition filed by the

petitioner.

It is, inter alia, submitted that on 15.09.2021 this Court has

directed that no coercive action shall be taken against the

petitioner for recovery of the amount mentioned in the order

dated 12.09.2018 (Annx.6). However, on account of said interim

order, the respondents are not further processing petitioner's case

for grant of pension, which is not justified.

(2 of 2) [CW-12742/2021]

In the circumstances of the case, wherein the Court has

granted interim order against recovery from the petitioner, the

petitioner may be granted provisional pension during the

pendency of the present writ petition.

Needful may be done by the respondents within a period of

three weeks from the date a copy of this order is placed by the

petitioner before the competent authority.

(ARUN BHANSALI),J 83-MMA/-

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