YASHODA DEVI Vs. STATE

JUDGEMENT

(1.) This Court directed on 25/1/91 in the presence of learned Dy. Govt. Advocate that the Regional Deputy Director Woman, Children and Nutrition Department, Jodhpur has to comply with the order dated 18/8/1988 (Annex. R/4) of the Government and collect all the records from Panchayat Samiti, Mandore relating to the petitioner or wherever it is available and send all the complete papers to the Pension Department as directed in the aforesaid order within a period of four weeks from today and report the compliance thereof to this Court within four weeks. It is a matter of great concern that inspite of the directives of the State Government way back in 1988 and directives of this Court issued in 1991, no compliance of these two orders is reported to have been made. Petitioner who retired in 1983, has approached this Court on account of callous inaction on the part of the respondents.

(2.) In view of the aforesaid, the petition is disposed-off with the direction to the respondents to finalise the case of the petitioner's retiral benefits in terms of the Govt. order dated 18.8.1988 (Annex.R/4) within a period of three months from today. She will be paid all arrears of retiral benefits with interest at the rate of 24% per annum from the date when the same had become due to her. It will be the responsibility of the Director, Rural Development and Panchayati Raj Department, Rajasthan, Jaipur to implement this order within the period stated hereinabove. In case, the order remains uncomplied-with within the aforesaid period, petitioner shall be further entitled to a cost of Rs.5000/-recoverable personally from the Director, Rural Development and Panchayati Raj Department, Rajasthan, Jaipur, to whom a copy of this order be sent.