BHAGWANA RAM BISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Above titled two writ petitions, in sum and substance, are with the following prayer which for the sake of convenience, is being taken from the leading case being S.B. Civil Writ Petition No.14484/2017:-

(2.) Succinctly stated, the relevant facts as pleaded by the petitioner are as follows:

(3.) The defense taken by the respondents in their reply inter alia is that the petitioner was absorbed into the post of P.T.I. Grade-III way back in the year 1973. Since the year 1973 till year 2000, petitioner was getting service benefits including confirmation, promotion, annual increments, D.A., ACP etc. The petitioner retired from service on 31/12/2000. Since then, he is getting pensionary benefits in accordance with the statutory rules. However, petitioner has filed the instant writ petition at a belated stage i.e. after passing of 44 years of his absorption and after 16 years of his superannuation. Even the decision of writ petitions, which have been relied upon, were decided 10-11 years ago.