STATE OF RAJASTHAN Vs MAHILA MANDAL (UDAIPUR)
Bench: DALVEER BHANDARI,DEEPAK VERMA, , ,
Case number: C.A. No.-004970-004970 / 2011
Diary number: 13683 / 2011
Advocates: IRSHAD AHMAD Vs
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4970 OF 2011 (@ SPECIAL LEAVE PETITION(C)NO.16899 OF 2011 @ CC NO.8960)
STATE OF RAJASTHAN & ORS. ... APPELLANTS
VERSUS
MAHILA MANDAL (UDAIPUR) ... RESPONDENT
WITH C.A.NO.4971 OF 2011 @ S.L.P.(C)NO.16901 OF 2011 @ CC NO.9390
O R D E R
Delay condoned.
Leave granted.
Heard learned counsel for the appellants. The short
grievance which has been articulated by learned counsel for the
State is that the Rules came into force from 1st January, 1993
and the benefit could not have been given from earlier period.
We agree with learned counsel for the State. We modify the
impugned judgment accordingly and direct that the
respondent(s) would be entitled to benefits from 1st January,
1993.
We are quite conscious of the fact that we are
passing this order without giving notice to the respondent(s)
because the controversy is very limited and giving notice would
cause much greater financial hardship for the respondent(s).
In this view of the matter, we are passing this order in
absence of the respondent(s). In case the respondent(s) is/are
still aggrieved then the respondent(s) would be at liberty to
approach this Court.
: 2 :
With this modification, the appeals are disposed of.
No costs.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI; 4TH JULY, 2011