Citation : 2022 Latest Caselaw 7077 Raj/2
Judgement Date : 7 November, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Special Appeal Writ No. 1505/2019
Managing Committee, Sindhi Panchayat Senior Secondary
School, Through Its Secretary, New Colony, MI Road, Jaipur.
----Appellant
Versus
1. Narendra Kumar Chaturvedi S/o Late Shri Putulal
Chaturvedi, Aged About 64 Years, Resident Of 68,
Bhagirath Nagar, Gopalpura Byepass, Jaipur.
2. Director, Secondary Education, Rajasthan, Lalgarh Palace,
Bikaner.
----Respondents
For Appellant(s) : Mr. Pawan Sharma, Advocate for Mr. Ashok Bansal, Advocate
HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI
Judgment / Order
07/11/2022
Since, this matter relates to payment of retiral dues of
retired employee and the directions were issued by learned Single
Judge way back on 26.07.2019, we are not inclined to interfere
with the order.
However, we would direct that the Respondent No.2 shall
ensure that the amount payable to the respondent-retired
employee is reimbursed within a period of three months from the
date of payment to the retired employee.
This appeal is accordingly dismissed.
(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J
Mohita /1
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