Ishaq Mohd And Ors vs State And Ors (2023:Rj-Jd:38666)
2023 Latest Caselaw 9305 Raj

[2023:RJ-JD:38666]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4245/2015

Ishaq Mohd And Ors

----Petitioner Versus State And Ors

----Respondent

For Petitioner(s) : Mr. Ravi Bhansali, Sr. Advocate assisted by Mr. Rohin Bhansali For Respondent(s) : Mr. Rajesh Parihar

HON'BLE MR. JUSTICE AVNEESH JHINGAN

Judgment

08/11/2023

1. This petition was filed raising a grievance with that directions

of this Court in judgment dated 16.12.2008 in SBCWP No.

2891/2007 Ishaq Mohd. and ors Vs. State of Rajasthan and

Anr. were not complied with.

2. The petitioner had filed a contempt petition, the proceedings

were dropped with liberty to the petitioner to avail remedy if

aggrieved of the calculations made.

3. On 02.08.2023, learned counsel for the respondent made a

statement before the Court that the compliance of the directions

of this Court shall be made within three months from today.

4. The learned counsel for the respondent, on instructions,

submits that the calculations of the dues of each of the petitioners

[2023:RJ-JD:38666] (2 of 2) [CW-4245/2015]

have been calculated till their retirement date, except Petitioner

No. 11 who expired during the pendency of the petition The

amounts have been paid and balance, if any remaining, shall be

paid to the petitioners within three weeks from today. Further that

the detailed calculations made by the respondents shall be

supplied to the petitioners.

5. In view of the statement made, the petition is disposed of

with liberty to the petitioner to avail remedies in accordance with

law in case, there is a grievance with regard to calculations now

made.

(AVNEESH JHINGAN),J 80-DhananjayS/-

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