Jaisingh Chundawat vs State Of Rajasthan ...
2023 Latest Caselaw 2652 Raj

[2023/RJJD/008459]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4190/2023

Jaisingh Chundawat S/o Shri Shambhoo Singh, Aged About 64 Years, Resident Of Village Dhawadiya, District Udaipur.

----Petitioner Versus

1. State Of Rajasthan, Through Its Registrar, Cooperative Societies, Nehru Sahakar Bhawan, 22 Godown, Jaipur.

2. Udaipur Central Cooperative Bank Limited, Bapu Bazar, Udaipur Through Its Managing Director.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Manoj Bohra
For Respondent(s)         :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/04/2023

The present writ petition has been filed with the following

prayers:-

"I. by an appropriate writ, order or directions, the respondents are

directed to upgrade the basic pay of the petitioner in accordance

with Rule 26A of the RSR.

II. further by an appropriate writ, order or directions, the

respondents are directed to pay the arrear of the salary from the

day of promotion to the post of Loan Supervisor from the post of

Manager with all consequential benefits with regard to gratuity, PF,

earned leave as well as revision of pension.

III. Pending the petition, if any order is passed or any action is

taken prejudicial to the interest of petitioner; same may kindly be

quashed and set aside."

[2023/RJJD/008459] (2 of 2) [CW-4190/2023]

Learned counsel for the petitioner, instead of pressing the

writ petition on merit, submits that he will be satisfied if a liberty

may be granted to the petitioner to file a representation to

respondent No.2 in light of the judgment of this Court rendered in

a bunch of writ petitions led by S.B. Civil Writ Petition

No.6996/2013 "Amar Singh Vs. Jalore Central Co-operative

Bank Ltd." and other connected matters.

Considering the limited prayer of the petitioner, the present

writ petition is disposed of with a liberty to the petitioner to file a

representation before the respondent No.2-Managing Director,

Udaipur Central Co-operative Bank Ltd., who shall decide the same

within a period of six weeks after the receipt of the representation

strictly in accordance with law.

Needless to say that the respondent No.2 shall consider the

law laid down by this Court in the case of Amar Singh (supra).

(VINIT KUMAR MATHUR),J 105-/Vivek/-

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