SURENDRA SINGH S/O BATARA SINGH Vs. STATE OF RAJASTHAN; FINANCE SECRETARY (BUDGET), GOVERNMENT OF RAJASTHAN

JUDGEMENT

(1.) Instant petition has been filed by the petitioner, who stood retired from service attaining the age of superannuation on 31.05.2013 from the post of Superintendent, Industrial Training Center, Beawar, District Ajmer, questioning the applicability of amendment Notification dt.06.04.2013 in the Rajasthan Civil Services (Pension) Rules, 1996.

(2.) The State Government in exercise of powers conferred by the proviso to Art.309 of the Constitution of India amended the Rajasthan Civil Services (Pension) Rules, 1996 and sub-cl. (a) & (b) of R.54 has been substituted by an amendment made effective from 01.07.2013.

(3.) The challenge of the petitioner is based on the premises that effective date of Notification should be the date on which it was published in the gazette and not from the future date which in the instant case is 01.07.2013. It will be appropriate to quote the Notification dt.06.04.2013, which reads ad infra:- <FRM>JUDGEMENT_161_LAWS(RAJ)8_2016.html</FRM>