BISHAMBER DAYAL MIGLANI Vs. STATE & ORS.

JUDGEMENT

(1.) Today the matter comes upon an application filed by the learned counsel for the petitioner to decide the petitioner's writ petition in terms of the judgment dtd. 28/1/2016 rendered by this Court in the case of Devi Lal v. State of Rajasthan and Ors. , who stands at par with the petitioner.

(2.) The petitioner is a retired Government servant having retired from the services of the respondent Land Revenue Department under the Collector, Sriganganagar. His pensionary benefits were withheld on the ground of pendency of a criminal case in the form of an F.I.R. No. 490/2011 registered at the Anti Corruption Bureau, Sriganganagar. The very same F.I.R. was registered against Devi Lal referred to supra, whose writ petition was allowed by this Court.

(3.) It is admitted by Dr. Pratishtha Dave, learned AGC that the State has taken a decision not to file an appeal against the order passed by Single Bench of this Court in Devi Lal's case (supra).