SHRIKRISHNA CHATURVEDI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved by order dtd. 1/8/2019 (Annex. 5) passed by the respondent - University, whereby, the pension payment of the petitioners has been stopped.

(2.) At the outset it may be noticed that though reply to CW 10248/2021 has not been filed, both the learned counsel, for the petitioner and the University submitted that the facts and documents in said petition and other two petitions are identical and therefore, the said petition may also be heard and decided together with other two petitions.

(3.) As the pleadings in SBCWP No. 12154/2019 are complete, the facts indicated therein and documents filed in the said petition have been taken into consideration and referred to hereinafter.