Sushila vs State Of Rajasthan (2024:Rj-Jd:39381)
2024 Latest Caselaw 8394 Raj

Citation : 2024 Latest Caselaw 8394 Raj
Judgement Date : 23 September, 2024

Rajasthan High Court - Jodhpur

Sushila vs State Of Rajasthan (2024:Rj-Jd:39381) on 23 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:39381]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 13467/2019

Smt. Sushila Wd/o Late Shri Rajesh Kumar, Aged About 37
Years, By Caste- Choudhary, Resident of Plot No. 56, Unit 101,
Shrinagar, Murlipura, Jaipur (Rajasthan).
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Principal Secretary, Home
         Department, Government Of Rajasthan, Jaipur.
2.       The Director General Of Police, Police Headquarter, Jaipur.
3.       Superintendent Of Police, Sriganganagar (Rajasthan)
4.       The     Director,        Pension         And        Pensioners     Welfare
         Department, Jaipur.
5.       The    Joint   Director,       Pension       And      Pensioners   Welfare
         Department, Bikaner.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Bharat Shrimali.
For Respondent(s)            :     Mr. Rituraj Singh Bhati, G.C. with
                                   Mr. Raj Singh Bhati.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/09/2024

1. Learned counsel for the parties jointly submit that the

controversy raised in the instant writ petition stands resolved in

view of the adjudication made by a Coordinate Bench of this Court

in the case of Smt. Meera Kunwar v. State of Rajasthan &

Ors.: S.B. Civil Writ Petition No.9684/2016 on 20.11.2017.

2. Learned counsel for the parties have also referred to the

judgment rendered by the Division Bench of this Hon'ble Court in

State of Rajasthan & Ors. Vs. Smt. Meera Kunwar : D.B.

[2024:RJ-JD:39381] (2 of 2) [CW-13467/2019]

Civil Special Appeal (Writ) No.988/2019, the relevant portion

whereof is reproduced hereunder:

"9. In view of the above, the impugned judgment does not call for any interference on merits. However, the same is modified only to the extent that widow Smt. Meera Kunwar (appellant/writ petitioner) shall be entitled for special pensionary award from the date of death of her husband i.e. 01.12.1992, which shall be paid to her within a period of three months from the date of receipt of certified copy of this order, failing which the appellant/ writ petitioner shall be entitled to interest @ 9% per annum on the arrears, until the date of actual payment."

3. Accordingly, this writ petition is also allowed in the light of

the decision rendered in Smt. Meera Kunwar's case (supra) on the

same terms. All pending applications stand disposed of.

4. The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 527-Shahenshah/-