Rajasthan High Court - Jodhpur
Municipal Board, Mount Abu & Anr vs Hajari Vishnu & Ors on 4 March, 2009
Author: N P Gupta
Bench: N P Gupta
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
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SPL. APPL. WRIT No. 609 of 2008
MUNICIPAL BOARD, MOUNT ABU & ANR
V/S
HAJARI VISHNU & ORS
Mr. YASHWANT MEHTA, for the appellant / petitioner
Mr. MAHESH BORA, for the respondent
Date of Order : 4.3.2009
HON'BLE SHRI N P GUPTA,J.
HON'BLE SHRI C M TOTLA,J.
ORDER
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It is informed that the employee has already crossed the age of superannuation on 31.10.2008. In that view of the matter, the appeal is disposed of with a direction to the appellant to expeditiously complete the enquiry, and so far as the payment of emoluments to be become payable consequent upon the order of the learned Single Judge, that need not be paid for the present, and that shall be subject to the out come of the disciplinary proceedings.
( C M TOTLA ),J. ( N P GUPTA ),J. /tarun/