Mahendra Singh Shekhawat S/O Late ... vs The State Of Rajasthan ...
2023 Latest Caselaw 5929 Raj/2

[2023:RJ-JP:28790-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 D.B. Civil Writ Petition No. 2297/2020

Mahendra       Singh     Shekhawat           S/o     Late      Shri    Mohan    Singh
Shekhawat, Aged About 63 Years, R/o House Number E-458,
Pachar House, Murlipura Scheme, Jaipur.
                                                                         ----Petitioner
                                       Versus
1.       The State of Rajasthan, Through Principal Secretary,
         Department of Finance, Secretariat, Jaipur.
2.       The Director, Department of Treasury And Accounts,
         Rajasthan, Jaipur.
3.       The District Collector, Jaipur.
4.       The Director, Department of Pension And Pensioners
         Welfare, Rajasthan, Jaipur.
                                                                      ----Respondents

For Petitioner(s) : Ms. Aanchal Singh Rathore, Advocate For Respondent(s) : Mr. S.S. Raghav, AAG

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Judgment / Order

12/10/2023

1. Heard.

2. A copy of petition along with annexures has been supplied to

learned Additional Advocate General today itself.

3. Learned counsel for the parties would submit that the issue

raised in this petition is squarely covered by judgment of the

Hon'ble Supreme Court in the case of The Director (Admn. And

HR) KPTCL & Others Vs. C.P. Mundinamani & Others, 2023

AIR SC 1956 and Union of India & Another Vs. M. Siddaraj

(Civil Appeal No. 3933 of 2023 arising out of Special Leave

[2023:RJ-JP:28790-DB] (2 of 2) [CW-2297/2020]

Petition (C) No. 4722 of 2021 and other connected matters

decided on 19.05.2023).

4. In view of above joint statement of learned counsel for the

parties, we are inclined to dispose off this writ petition on the

same terms and with direction to respondents to consider the

petitioner's claim and pass appropriate order in the light of the

decisions of the Hon'ble Supreme Court as referred to hereinabove

within a period of one month.

5. Writ petition is, accordingly, disposed off.

(PRAVEER BHATNAGAR),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /5

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