SOHANLAL SONI Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Late Shri Sohan Lal Soni was in service in the State of Rajasthan and on rendering 12 years and 8 months service submitted his resignation which was accepted and as a consequence he ceased to be in Government service. This happened way back on 9.8.1968.

(2.) After 29 years, in the year 1997 he filed a writ petition in this Court challenging Rule 208 of the Rajasthan Service Rules, 1951 and Rule 25 of the Rajasthan Civil Services (Pension) Rules, 1996. The two Rules read as under:-

(3.) On his death, legal representatives of late Shri Sohan Lal Soni have been impleaded as appellants.