State of Rajasthan & Ors. Vs. Mahila Mandal (Udaipur)
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. With this modification, the appeals are disposed of. No costs.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI;
4TH JULY, 2011
