Smt. Saroj Bala Bhatt And Anr vs State And Ors
2022 Latest Caselaw 7722 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 14444/2015

Smt. Saroj Bala Bhatt and Anr.

----Petitioners Versus State and Ors.

----Respondents

For Petitioner(s) : Mr. Mahendra Singh Godara For Respondent(s) : Dr. Bhawna Jangid, Dy. Govt. Counsel

HON'BLE MS. JUSTICE REKHA BORANA

Order

23/05/2022

Heard the counsel for the parties.

During the course of arguments, counsel for the petitioners

submitted that certain similarly situated employees had

approached the Tribunal and orders were passed in their favour by

the appellate Tribunal

In pursuance to the orders passed by the appellate Tribunal,

the benefits as prayed for had been sanctioned to be granted by

the State Government vide order dated 31.01.2022. It has

therefore been prayed that the present petitioners being similarly

situated employees also deserve to be granted the same relief.

Per contra, counsel for the respondents submits that the

controversy is covered by the judgment passed in State of Raj.

Vs. Chandra Ram (D.B.S.A.W. No.589/2015) decided on

07.07.2022. However, she prays for time to complete her

instructions regarding the submissions as made by counsel for the

petitioners.

Time prayed for is granted.

(2 of 2) [CW-14444/2015]

List on 11.07.2022 along with S.B.C.W.P. No.13558/2015.

Name of Ms. Bhawna Jangid be shown in the cause list as

counsel for the respondents.

The application for early hearing and disposal of the matter

is disposed of.

(REKHA BORANA),J

22-AnilKC/-

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