State Of Rajasthan vs Dr. Vikash Modi
2022 Latest Caselaw 941 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 1069/2019

1. State Of Rajasthan, Through Secretary, Secondary Education Department, Government Of Rajasthan, Jaipur (Raj.)

2. Director, Secondary Education, Directorate Of Education, Bikaner (Raj.)

3. Dy. Director (Secondary), Department Of Education, Jodhpur.

----Appellants Versus

1. Dr. Vikash Modi S/o Shri Kameshwar Nath Modi, Aged About 47 Years, 5/b/119, Kudi Bhagtasni, Housing Board, Jodhpur.

2. Shri Mahesh Shikshan Sansthan, Opposite Ummaid Hospital, Jodhpur Through Its Secretary.

3. Shah Governdhan Lal Kabra Teachers College (Cte), Through The Principal, Near Gita Bhawan, Opposite Ummaid Hospital, Jodhpur (Raj.)

----Respondents

For Appellant(s) : Mr. Hemant Choudhary through VC For Respondent(s) : -

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment

19/01/2022

Mr. Hemant Choudhary, learned Government Counsel,

submits that the ratio of the Division Bench judgment in the case

of State of Rajasthan & Anr. Vs. The Management

Committee Shri Bhagwan Das Todi College [D.B. Civil

Special Appeal (Writ) No.663/2015] decided on

06.11.2015 would not apply to the component of gratuity and

(2 of 2) [SAW-1069/2019]

thus, to this extent, the State of Rajasthan may be permitted to

file a review petition before the learned Single Bench. With the

above liberty, he seeks to withdraw the appeal.

Accordingly, the instant appeal is dismissed as

withdrawn with the liberty prayed for.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

2-/Pramod/-

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