PARIHAR, J. - (1.) THE controversy in regard to payment of pension and other retiral benefits to the employees of the Ravindra Manch Society has already been decided by this Court initially in the case of Tej Shankar vs. Govt. of Rajasthan & Anr. , which had further been followed by this Court in the cases of Dayal Singh and Babu Lal Verma. THE judgment of the learned Single Judge of this Court has further been affirmed by the Division Bench as also Supreme Court. It has also been admitted by the respondents that the above persons had been granted retiral benefits as per directions of this Court.
(2.) IT is rather most unfortunate that the controversy already having been decided by this Court, no general orders have yet been passed by the Society or the State Government in regard to payment of retiral benefits to all the employees of the Society. The practice/approach and mentality of the concerning authorities in granting benefit only to the persons who get directions from this court is not only unfortunate, but highly deprecable. Each and every employee cannot be forced to go for litigation and get an order from the court once the issue had already been decided and even the verdict having accepted by the respondents. Accordingly, the writ petition is allowed. The respondents are directed to give all retiral benefits to the petitioner, as has been given to other similarly situated persons, within 30 days from the date of receipt of certified copy of this order. The respondents are further directed to pay a cost of Rs. 20,000/- to the petitioner alongwith the payment, as ordered above. In the interest of justice, I deem it proper to issue further directions to the respondents to give such benefit to all the employees of the Society irrespective of issuing any direction by this Court in favour of the particular employee. .;