MAHENDRA PAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the respondents submits that reply to the petition has been filed yesterday.

(2.) Office is directed to tag the same.

(3.) Pursuant to the order dtd. 11/7/2022, though it was not required for the Joint Director, Pension Department, Jodhpur to remain personally present, as the reply was filed yesterday, however, he is present in the Court and when it was put to him that the replies in the matters pertaining to the Pension Department are not being filed in time and looking to the fact that the retired / aged persons are involved in the matters, the Department must ensure that reply in the matters must be filed in time.