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Managing Committee vs Bhagwan Sahay Son Of Late Shri ...
2023 Latest Caselaw 144 Raj/2

Citation : 2023 Latest Caselaw 144 Raj/2
Judgement Date : 5 January, 2023

Rajasthan High Court
Managing Committee vs Bhagwan Sahay Son Of Late Shri ... on 5 January, 2023
Bench: Manindra Mohan Shrivastava, Chandra Kumar Songara
                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                    D.B. Special Appeal Writ No. 1507/2019

                                    Managing       Committee,       Sindhi      Panchayat             Senior   Secondary
                                    School, Through Its Secretary, New Colony, MI Road, Jaipur.
                                                                                                           ----Appellant
                                                                         Versus
                                    1.         Bhagwan Sahay Son of Late Shri Gauri Shanker, Aged
                                               About 68 Years, Resident of 16 B, Saini Colony, Prem
                                               Nagar, Jhotwara, 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 CHANDRA KUMAR SONGARA

Judgment / Order

05/01/2023

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.

(CHANDRA KUMAR SONGARA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /1

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