Urmila Bai W/O Shri Mohan Singh Beniwal vs State Of Rajasthan (2024:Rj-Jp:39192)
2024 Latest Caselaw 5806 Raj/2

Rajasthan High Court

Urmila Bai W/O Shri Mohan Singh Beniwal vs State Of Rajasthan (2024:Rj-Jp:39192) on 17 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:39192]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                   S.B. Civil Writ Petition No. 13728/2024

Urmila Bai W/o Shri Mohan Singh Beniwal, Aged About 61 Years,
R/o Prabhu Niwas, Atta Wali Gali, Near Pansari Bazar, Alwar,
Rajasthan.
                                                                          ----Petitioner
                                        Versus
1.         State Of Rajasthan, Through Its Principal Secretary,
           Medical     And     Health      Department           Secretariat,       Jaipur,
           Rajasthan
2.         Director     (Non-        Gazatted),           Medical        And       Health
           Department, Government Secretariat, Jaipur, Rajasthan
3.         Directorate Of Pension And Pensioners Welfare, Through
           Its Director, Near Amroode Ke Baag, Jyothi Nagar,
           Lalkothi, Jaipur, Rajasthan
4.         Joint Director, Medical And Health Service, Behind Mental
           Hospital, Transport Nagar, Jaipur, Rajasthan.
5.         Chief     Medical    And      Health      Officer,        Sector   7,   Alwar,
           Rajasthan.
6.         Primary     Health      Center,      Through        Its     Medical     Officer
           Incharge, Mugaska, Alwar, Rajasthan.
                                                                       ----Respondents

For Petitioner(s) : Ms. Apoorva Agarwal for Mr. Himanshu Jain For Respondent(s) : Mr. Archit Bohra, AGC with Ms. Lipi Garg

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/09/2024

This writ petition is disposed of in following terms as agreed

and requested by the learned counsels for the respective parties:-

1. The respondents shall pay interest on delayed payment

of retiral dues to the petitioner in terms of Rule 89 of the

[2024:RJ-JP:39192] (2 of 2) [CW-13728/2024]

Rajasthan Civil Services (Pension) Rules, 1996 within a period of

twelve weeks from the date of communication of this order.

2. If the interest is not paid within the stipulated period of

twelve weeks, it shall be payable @ 12% per annum after expiry

of the aforesaid period which shall be recoverable from the

Officer(s) responsible for delay in payment.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/21

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