Rajasthan High Court - Jaipur
State Of Rajasthan And Others vs Nand Lal Sharma Son Of Shri Ram Kishan ... on 8 February, 2011
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR O R D E R D.B. Civil Special Appeal (Writ) No.010336 of 2009 IN S.B. Civil Writ Petition No.7611 of 2002 State of Rajasthan and Others VERSUS Nand Lal Sharma son of Shri Ram Kishan Sharma Date of Order :::: 08/02/2011 Hon'ble Mr. Justice Dalip Singh Hon'ble Mr. Justice Raghuvendra S. Rathore Mr. Dinesh Yadav, A.A.G. for the appellants **** By the Court :
Though, the matter has been listed from the defects side on the application under Section 5 of the Limitation Act, the learned A.A.G. submitted that in view of the memorandum issued by the Government of Rajasthan, Finance Department (Rules Division) dated 6th March, 1997 the petitioner-respondents would be entitled for counting the service from the initial appointment for the purposes of determination of the pensionable service, as such he submits that the appeal has become infructuous. In view of the above, he submits that the appeal may be disposed of.
Having heard the learned A.A.G., on the merits of the appeal in the light of the submissions recorded above, this appeal is dismissed as having become infructuous.
The application U/s.5 of the Limitation Act as well as stay application also stand disposed of.
(Raghuvendra S. Rathore) J. (Dalip Singh) J. Ashok/