MANGU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present contempt petition, the petitioner has alleged non-compliance of the order dtd. 10/3/2017.

(2.) Mr. KS Rajpurohit, learned Additional Advocate General submitted that vide order dtd. 14/1/2020, the order under consideration has been complied with and the petitioner has been conferred benefit of selection grade on completion of 18 and 27 years of service.

(3.) Mr. Vyas, learned counsel for the petitioner, at this stage submitted that though the Medical and Health Department has done the needful but the Pension Department has still not revised petitioner's pension accordingly.