Raghuveer Narayan S/O Shri Baijnath ... vs The State Of Rajasthan ...
2024 Latest Caselaw 6044 Raj/2

Rajasthan High Court

Raghuveer Narayan S/O Shri Baijnath ... vs The State Of Rajasthan ... on 7 October, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:42008]



        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

          S.B. Writ Miscellaneous Application No. 297/2024
1.         Raghuveer Narayan S/o Shri Baijnath (Deceased), R/o
           12-A, Telephone Colony, Tonk Phatak, Jaipur. Retired
           Office Assistant, Govt. Press, Jaipur.
2.         Sushil Gupta S/o Late Shri Raghuveer Narayan Gupta,
           Aged About 58 Years, R/o House No. 34, Near Samta
           Bhawan, Rati Talai Banswara.
3.         Sunita Gupta W/o Shri Sanjay Gupta, Aged About 53
           Years,      R/o     35/63        Madhyam           Marg,      Rajat   Path
           Mansarovar.
4.         Late Deepak Gupta S/o Late Shri Raghuveer Narayan
           Gupta (Deceased), R/o 12-A, Telephone, Colony, Tonk
           Phatak, Jaipur (Raj.)
5.         Swati     Gupta     W/o      Late      Deepak        Gupta,    R/o    12-A,
           Telephone, Colony, Tonk Phatak, Jaipur (Raj.)
6.         Kavya Gupta S/o Late Deepak Gupta, Aged About 21
           Years, R/o 12-A, Telephone, Colony, Tonk Phatak, Jaipur
           (Raj.)
7.         Akshra Gupta D/o Late Deepak Gupta, Aged About 16
           Years, Minor Through Her Mother Swati Gupta, R/o 12-A,
           Telephone, Colony, Tonk Phatak, Jaipur (Raj.)
8.         Jyoti Gupta W/o Shri Ajay Gupta, Aged About 49 Years,
           R/o 253 Dda Flats Mansarovar Park Sahadara, Delhi.
                                                                      ----Petitioners
                                       Versus
1.         The State Of Rajasthan, Through The Chief Secretary,
           Government Of Rajasthan, Jaipur.
2.         Secretary To His Excellency, The Governor Of Rajasthan,
           Governor Secretariat, Jaipur.
3.         Director,      Printing         And        Stationary         Department,
           Government Of Rajasthan, Jaipur.
                                                                    ----Respondents

For Petitioner(s) : Mr. Mahendra Shah, Sr. Adv. with Mr. Nakul Bansal For Respondent(s) :

[2024:RJ-JP:42008] (2 of 2) [WMAP-297/2024]

HON'BLE MR. JUSTICE SAMEER JAIN

Order

07/10/2024

The present petition is filed for clarification/modification of

the judgment and order dated 15.07.2024 passed by this Bench in

S.B.C.W.P. No. 13036/2009 titled as Raghuveer Narayan vs.

State of Rajasthan & Ors.

It is submitted that this Court has directed that the retiral

benefits due qua the petitioner be released to the legal heirs of

the petitioner, in accordance with the provisions of the law, within

a period of two months from the date of the pronouncement of

this Judgment/order, wherein, it is made clear that any delay in

the release of the due amount shall attract an interest at the rate

of 10% per annum or, as otherwise applicable, as per the

provisions of law (Para-16). Lastly, learned counsel for the

petitioner has sought clarification on terms of legal heir.

Considering the abovesaid, and upon scanning of the record

it is noted that the present petition pertains to a separate lis,

therefore, if any grievance is faced by the petitioner, petitioner is

at liberty to take appropriate remedy before the appropriate

forum.

Accordingly, the present application is disposed of.

(SAMEER JAIN),J

DEEPAK/11

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