PRADEEP KUMAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) Even though, principal relief sought for in the writ petition that the appellant was entitled to be treated as having retired from the substantive post of Private Secretary, has been granted by learned Single Judge, only to the limited extent, in so far as rate of interest is concerned, the appellant feels aggrieved and has filed this appeal.

(3.) Relying upon the judgment of this Court dtd. 10/2/2022 in Pradeep Kumar Sharma v. State of Rajasthan and Others (D.B. Special Appeal (Writ) No. 1230/2019), learned counsel for the appellant would submit that in the present case, as has been directed by learned Single Judge, against which appeal has also been decided by this Court vide judgment dtd. 14/3/2022 in State of Rajasthan and Others v. Pradeep Kumar Singh (D.B. Civil Special Appeal (Writ) No. 1006/2021), the appellant's entitlement to statutory interest under Rule 89 of the Rajasthan Civil Services (Pension) Rules, 1996 (hereinafter referred to as 'the Rules') has not been favorably answered and only 6% interest per annum has been awarded.