RUPA RAM NAYAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of these writ petitions, the petitioners have challenged the order passed by the respondents (dtd. 1/2/2019/15/6/2020/11/6/2020 impugned in each writ petition and the consequential orders), whereby the respondents have reviewed the earlier order by which actual/notional benefits were granted to the petitioners. By way of impugned order the recovery of the amount paid in excess has also been initiated.

(2.) Learned counsel for the petitioners submitted that the petitioners have not mislead or misrepresented and benefits which were granted to them by the respondent - State was in accordance with law. It was submitted that the issue involved in these writ petitions has already been set at rest by the co-ordinate Bench of this Court vide its judgment dtd. 13/8/2019 in the case of Dal Chand Jat vs. The State of Rajasthan & Ors. : S.B. Civil Writ Petition No. 3063/2019.

(3.) Ms. Bhawna Jangid, learned counsel for the respondents submitted that an appeal has been preferred by the State against the judgment in the case of Dal Chand Jat (supra) and the same is pending consideration and therefore, the present writ petition be kept pending.