Panna Ram vs The State Of Rajasthan ...
2023 Latest Caselaw 10832 Raj

Rajasthan High Court - Jodhpur

Panna Ram vs The State Of Rajasthan ... on 18 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:44281]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 19370/2023

1.       Panna Ram S/o Dalu Ram, Aged About 61 Years, R/o
         Village Bajoli, Tehsil Makrana, District Didwana, Raj.
2.       Ummed Singh S/o Vijay Singh, Aged About 63 Years, R/o
         58, Rajeev Gandhi Colony, Pali.
                                                                       ----Petitioners
                                          Versus
1.       The State Of Rajasthan, Through Chief Administrative
         Secretary,      Department             Of   Affairs,        Government      Of
         Rajasthan, Jaipur.
2.       The Director General Of Police (Headquarter), Jaipur.
3.       The Inspector General Of Police, Ajmer.
4.       The Inspector General Of Police, Jodhpur.
5.       The Superintendent Of Police, Didwana.
6.       The Superintendent Of Police, Nagaur.
7.       The Superintendent Of Police, Pali.
8.       Director, Pension And Pensioners Welfare, Government Of
         Rajasthan, Jyoti Nagar, Lal Kothi, Jaipur, Rajasthan.
                                                                     ----Respondents


For Petitioner(s)              :     Mr. G.S. Shekhawat on behalf of
                                     Mr. Tanwar Singh Rathore
For Respondent(s)              :     --



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

18/12/2023

Learned counsel for the petitioners submits that the

controversy involved in the present case is squarely covered by a

judgment dated 21.07.2023 of this Court at Jaipur Bench rendered

in batch of writ petition led by S.B. Civil Writ Petition

[2023:RJ-JD:44281] (2 of 2) [CW-19370/2023]

No.21/2020 (Vijay Singh vs. State of Rajasthan & Ors.). The

operative part of the said order reproduced as under :-

"41. Hence, looking to the binding effect of above judgment of Hon'ble Apex Court in the case of C.P. Mundinamani(supra) and All India Judges Association (supra), it is held that the petitioners would be entitled to get the benefits of increment falling due on 1st July on account of their conduct for the requisite length of time i.e. one year. The petitioners would be entitled to get notional payment on 1st July, notwithstanding their superannuation on 30th June.

42. The respondents are directed to consider the case of the petitioners afresh in the light of the observations made hereinabove and thereafter grant notional increment to the petitioners. The petitioners' pension would consequently be refixed. The appropriate orders be issued and the arrears of pension be paid to the petitioners within a period of three months from the date of receipt of certified copy of this order.

43. With the aforesaid directions, all these petitions stand disposed of.

44. Stay applications and all applications (pending, if any) also stand disposed of".

In view of the above, the present writ petition is also

disposed in terms of the order passed by this Court in Vijay

Singh's case (supra).

(KULDEEP MATHUR),J 707-AbhishekK/-

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