Durga Devi Dave vs State Of Rajasthan (2026:Rj-Jd:8966)
2026 Latest Caselaw 2688 Raj

Rajasthan High Court - Jodhpur

Durga Devi Dave vs State Of Rajasthan (2026:Rj-Jd:8966) on 18 February, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:8966]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 23101/2025

Durga Devi Dave W/o Late Shri Daulal Dave, Aged About 75
Years, Resident Of- C/o Shri Durga Shikshan Sansthan, Mata Ka
Kund, Chandpole, Jodhpur.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Medical, Health And Family Welfare Services, Govt.
         Secretariat, Jaipur.
2.       Deputy Secretary, Medical And Health Services (Gr-3Rd),
         Govt. Secretariat, Jaipur.
3.       Director (Non-Gazetted), Medical And Health Services,
         Health Bhawan, Jaipur.
4.       Director, Pension And Pensioners Welfare Department,
         Government Of Rajasthan, Jaipur.
5.       The Additional Director, Pension And Pensioners Welfare
         Department, Zone Office, Jodhpur.
6.       The Chief Medical And Health Officer, Opposite Central
         Jail, Jodhpur.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. YP Khileree



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

18/02/2026

1. Learned counsel for the petitioner submits that the petitioner

was discharging the duty as Lady Health Visitor (LHV), at the time

of his voluntarily retirement on 04.05.2002.

2. Learned counsel for the petitioner makes a limited prayer that

retiral benefits including the service benefits of the petitioner are

yet to be released.

(Uploaded on 18/02/2026 at 03:44:59 PM)

[2026:RJ-JD:8966] (2 of 2) [CW-23101/2025]

3. In light of such limited submission, the present writ petition is

disposed of with a direction to the respondent to release the retiral

benefits including service benefits as accruing to the petitioner

within a period of 30 days from today, strictly in accordance with

law. Thereafter, in case, the respondents incline to deny the same,

then the respondents shall be required to pass a speaking order

regarding such denial within a period of 30 days thereafter, strictly

in accordance with law. All pending applications stand disposed of.

(DR. NUPUR BHATI),J surabhii/234-

(Uploaded on 18/02/2026 at 03:44:59 PM)

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