Prabhu Lal Jain vs State Of Rajasthan ...
2023 Latest Caselaw 5084 Raj

[2023/RJJD/016735]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4535/2023

Prabhu Lal Jain S/o Shr. Deep Lal Jain, Aged About 65 Years, Village Menar, Tehsil Vallabh Nagar, At Present Near Railway Station, Fateh Nagar, District Udaipur (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Revenue, The Government Of Rajasthan, Jaipur.

2. The Board Of Revenue, Through Its Registrar, District Udaipur.

3. District Collector, Udaipur.

----Respondents

For Petitioner(s) : Mr. Anirudh Purohit.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/05/2023

Heard learned counsel for the petitioner.

The present writ petition has been filed for the following

relief:

"It is, therefore, most humbly and respectfully prayed that this petition for writ may kindly be allowed and the order impugned dated 04.04.2022 (Annex.8) be quashed and set aside and the petitioner may kindly be granted benefit of 7th Pay Commission and the respondent may kindly be directed to make the payment including interest and all consequential benefits in respondent to the benefits arising out of application of 7 th pay commission and benefits of revised pension."

Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by a

judgment of this court in S.B.Civil Writ Petition No.4691/2022

[2023/RJJD/016735] (2 of 2) [CW-4535/2023]

(Vinod Kumar Meena V/s State of Rajasthan & Ors.) decided

on 09.11.2022.

Learned counsel submits that the petitioner may be given

liberty to approach the respondents by way of filing a

representation along with a copy of the judgment dated

09.11.2022 rendered in the case of Vinod Kumar Meena (supra)

for redressal of his grievance. The respondents may also kindly be

directed to decide the said representation within a specific time

frame.

Having considered the limited prayer made by the counsel

for the petitioner, the present petition is disposed of with liberty

to the petitioner to file a representation before the respondent

No.2 for redressal of his grievance. It is directed that in the event

of filing such representation by the petitioner along with the copy

of the order dated 09.11.2022 rendered in the case of Vinod

Kumar Meena (supra), the respondent No.2 shall consider and

decide the same expeditiously preferably within a period of six

weeks from the date of certified copy of this order.

(VINIT KUMAR MATHUR),J 57-Anil Singh/-

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