STATE OF RAJASTHAN Vs. MAHILA MANDAL

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Heard learned Counsel for the Appellants. The short grievance which has been articulated by learned Counsel for the State is that the Rules came into force from 1st January, 1993 and the benefit could not have been given from earlier period. We agree with learned Counsel for the State. We modify the impugned judgment accordingly and direct that the Respondent(s) would be entitled to benefits from 1st January, 1993.