Rajasthan High Court
Sajjan Singh Son Of Banwari Lal vs State Of Rajasthan (2024:Rj-Jp:5360) on 1 February, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:5360]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No.1570/2024
Sajjan Singh Son Of Banwari Lal, Aged About 61 Years, Resident
Of Ward No. 03, Ramsinghpura, Nangal Khoria, Alwar, District
Alwar (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Secondary Education Department, Government
Secretariat, Jaipur.
2. The Director, Secondary Education, Bikaner, Rajasthan.
3. Director, Directorate Of Pension And Pensioners Welfare,
Rajasthan, Jaipur.
4. Joint Director, School Education, Jaipur Division, Jaipur.
5. District Eductaion Officer, Secondary Education, District
Alwar, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Dilip Singh Bagdodiya, Advocate For Respondent(s) : Mr. Rajendra Soni, Additional Advocate General HON'BLE MR. JUSTICE GANESH RAM MEENA Order 01/02/2024
1. Learned counsel for the parties submit that the issue involved in the present writ petition has already been put to rest by the Division Bench judgment of this Court in case of Ramesh Chander Gupta vs. State of Rajasthan & Ors. in D.B. Civil Writ Petition No.2800/2021 and other connected matters, decided on 17.10.2023.
2. In the case of Ramesh Chander Gupta (supra), Division Bench of this Court inter-alia while referring to orders passed in Union of India & Ors. vs. Manohar Lal & Ors.: D.B. Civil Writ Petition No.5445/2022, decided on 07.08.2023 & the (Downloaded on 09/02/2024 at 10:38:52 PM) [2024:RJ-JP:5360] (2 of 2) [CW-1570/2024] Commissioner, Kendriya Vidyalaya Sangathan & Anr. vs. Ram Karan Bhakar & Ors.: D.B. Civil Writ Petition No.4139/2022 as well as judgment of Hon'ble Supreme Court in the case of The Director (Admn. and HR) KPTCL & Ors. vs. C.P. Mundinamani & Ors.: 2023 SCC online SC 401 has passed the following directions:-
"It is also brought to the notice of this Court that Special Leave Petition (C) No.3420/2023 and Special Leave Petition (C) No.1001/2023 have also been disposed off on 19.05.2023. A copy of orders dated 11.04.2023 and 19.05.2023 passed by Hon'ble Supreme Court have also been placed on record. Therefore, the present petitions are also disposed off on the same terms with direction to the respondents to consider the claim of the petitioners and pass appropriate orders and other consequential benefits as per their entitlement. Whatever amount is found payable be also released within a period of one month. Accordingly, the present petitions are disposed of."
3. Learned AAG appearing for the respondents does not dispute the fact that the issue, as raised in the present writ petition is similar to Ramesh Chander Gupta (supra).
4. In view of the joint statement of the learned counsel for the parties, this Court deems it just and proper to dispose of this writ petition on the same terms and with direction to the respondents to consider the petitioners' claim and pass appropriate orders in the light of the Division Bench judgment, as referred to above, within a period of two months.
5. Since the main petition has been disposed of, the stay application and pending application/s, if any, also stand disposed of.
(GANESH RAM MEENA),J Karan/29 (Downloaded on 09/02/2024 at 10:38:52 PM) Powered by TCPDF (www.tcpdf.org)