Lrs Of Late Shri Bija Ram vs State Of Rajasthan ...
2023 Latest Caselaw 8273 Raj

[2023:RJ-JD:33805]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9917/2023

1. Lrs Of Late Shri Bija Ram, Through 1/1 Kamla W/o Late Shri Bija Ram, Aged About 52 Years. 1/2. Kirta Ram S/o Late Shri Bija Ram, Aged About 30 Years. 1/3 Dharma Ram S/o Late Shri Bija Ram, Aged About 32 Years.

All are residents of Near Vijay Gents Parlour, Hotel Devrang Misthan Bhandar, Pokaran, District Jaisalmer.

----Petitioners Versus

1. State Of Rajasthan, Through Principal Secretary, Public Health And Engineering Department, Government Of Rajasthan, Secretariat, Jaipur.

2. Chief Engineer (Admin.), Public Health And Engineering Department, Government Of Rajasthan, Secretariat, Jaipur.

3. Superintending Engineer, Public Health And Engineering Department, Government Of Rajasthan, Jaisalmer.

4. Executive Engineer, Public Health And Engineering Department, Government Of Rajasthan, Jaisalmer.

5. The Director, Directorate Of Pension And Pensioners Welfare Fund, Govt. Of Rajasthan, Jaipur.

----Respondents

For Petitioner(s) : Mr. Suniel Purohit. For Respondent(s) : Ms Anjana Jawa, AGC

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/10/2023

Heard learned counsel for the parties.

Learned counsel for the petitioners submits that in an

identical situation, a Coordinate Bench of this court disposed of

[2023:RJ-JD:33805] (2 of 2) [CW-9917/2023]

S.B.Civil Writ Petition No.3226/2004 (Sukhi Kanwar V/s

State of Rajasthan & Ors.) vide its order dated 28.04.2016

wherein the service benefits on account of death of the petitioner's

husband were released by the respondents.

Learned counsel submits that the present petitioners may be

permitted to file a detailed representation in the light of judgment

passed by a coordinate bench of this court in the case of Sukhi

Kanwar (Supra) for grant of similar service benefits.

The counsel for the respondents has not opposed the prayer

made by the counsel for the petitioner.

In view of the submissions made hereinabove, the present

writ petition is disposed of with liberty to the petitioners to file a

detailed representation before the respondents for grant of service

benefits available to them under the rules in the light of judgment

rendered by this court in the case of Sukhi Devi (supra). In the

event of filing such representation, the respondents shall consider

and decide the same at the earliest preferably within a period of

three months from the date of receipt of such representation

strictly in accordance with law, keeping in mind the judgment

passed by this court in the case of Sukhi Devi (supra).

(VINIT KUMAR MATHUR),J 28-AnilSingh/-

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