Rajasthan High Court - Jodhpur
Naveen Kumar Mathur vs The State Of Rajasthan on 11 July, 2022
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 14798/2021
1. Naveen Kumar Mathur S/o Shri Magan Bihari Mathur,
Aged About 53 Years, Resident Of Mohalla Bhekam
Saiyad, Vaidh Pari, Alwar, District Alwar, Rajasthan.
2. Raju Khan S/o Shri Abdul Rahman, Aged About 57 Years,
Resident Of Bohara Colony, Kekri, District Ajmer,
Rajasthan.
3. Ramesh Chand Sharma S/o Shri Har Sahay Sharma, Aged
About 63 Years, Resident Of Post Pada, Naya Gaon,
Machari, District Alwar, Rajasthan.
4. Pradeep Kumar Sharma S/o Shri Rajendra Kumar, Aged
About 59 Years, Resident Of Station Road, Rajgarh,
District Alwar, Rajasthan.
5. Anil Kumar Sharma S/o Shri Ram Swaroop Sharma, Aged
About 57 Years, Resident Of 27, Near Shiv Mandir, Moti
Nagar, Vistar Janta Colony, Mungska, District Alwar,
Rajasthan.
6. Dinesh Chand Sharma S/o Shri Vijay Narain Sharma,
Aged About 57 Years, Resident Of Mudgal Bhawan, Back
Of Mahtab Singh Ka Nohara, Alwar, District Alwar,
Rajasthan.
7. Rajendra Kumar Sharma S/o Shri Jaisingh Sharma, Aged
About 53 Years, Resident Of 118, Scheme-4, Alwar,
District Alwar, Rajasthan.
8. Manju Mishra D/o Shri Ram Mohan Mishra, Aged About 60
Years, Resident Of 4E-233, Shastri Nagar, Ajmer, District
Ajmer, Rajasthan.
9. Munir Mohammed S/o Shri Nazir Khan, Aged About 59
Years, Resident Of Jailor Ka Makan, New Basti, Lohakhan,
Ward No. 51. Ajmer, District Ajmer, Rajasthan.
10. Omprakash Gahloat S/o Late Shri Ramlal Gahloat, Aged
About 56 Years, Resident Of 316A/36, Harijan Wali Gali,
Mita Kuwa Ke Pass, Lohakhan, Ajmer, District Ajmer,
Rajasthan.
11. Chakravarti Sen S/o Shri Shanti Lal, Aged About 56
Years, Resident Of Kaysth Mohalla, Kishangarh, District
Ajmer, Rajasthan.
12. Madhu W/o Shri Ashwani Kumar, Aged About 53 Years,
Resident Of 85, Danmal Mathur Colony, Gulab Badi,
Ajmer, District Ajmer, Rajasthan.
13. Rajesh Kumar Saxena S/o Shri Prahlad Swaroop Saxena,
Aged About 59 Years, Resident Of 1-G-8, Housing Board
Colony, J.p.nagar Madar, Ajmer, District Ajmer,
Rajasthan.
14. Farid Ahmed S/o Shri Said Ahmed, Aged About 58 Years,
Resident Of 358, Gandhi Chowk, Nasirabad, District
Ajmer, Rajasthan.
(2 of 3) [CW-14877/2021]
15. Rajkumar Kumawat S/o Shri Baluram Kumawat, Aged
About 57 Years, Resident Of 43/25, Subji Mandi Kaiser
Ganj, Ajmer, District Ajmer, Rajasthan.
16. Mahesh Chand S/o Shri Ramesh Chand, Aged About 55
Years, Resident Of C-117, Riico Housing Board, Ajmer
Road, Beawar, District Ajmer, Rajasthan.
17. Sarwar Jangid S/o Shri Prabhati Lal Jangid, Aged About
54 Years, Resident Of Village Machari, Tehsil Rajgarh,
District Alwar, Rajasthan.
18. Rajesh Kumar Agarwal S/o Shri Inderlal, Aged About 56
Years, Resident Of Mehatab Singh Ka Nohara, Near
Revadmal Dharmshala, Alwar, District Alwar, Rajasthan.
19. Rekha Sharma W/o Shri Dinesh Nandan Sharma, Aged
About 59 Years, Resident Of Purohit Building, 26/267,
Civil Line, Alwar, District Alwar, Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Principal Secretary,
Education Department, Government Of Rajasthan, Jaipur.
2. The Director, Secondary Education, Bikaner, Rajasthan.
----Respondents
For Petitioner(s) : Mr. S.S. Choudhary.
For Respondent(s) : Mr. Hemant Choudhary, G.C.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
11/07/2022
Counsel for the respondents submits that reply to petition
has been filed.
Counsel for the petitioners submits that in similar
circumstances and similar matters, the Division Bench of this
Court in The Director, Secondary Education, Rajasthan, Bikaner
Vs. Narendra Kumar Boolchandani & Ors.; D.B. Special Appeal
Writ No.362/2020 along with connected matters, while considering
the aspect that the issue in question has arisen in large number of
cases and the Government has accepted the stand and granted
(3 of 3) [CW-14877/2021]
the benefits, disposed of the appeals with the following
directions:-
"Learned counsel for the petitioners, however,
submitted that the issue is arising in large number of
cases and in several departments, the Government
has accepted the stand and granted the benefits. If
the petitioners are not granted similar benefits, it
would amount to discriminatory treatment. Whatever
be the grievance of the petitioners they can be
resolved at the level of the administration or by the
Court through bipartite hearing.
In view of the peculiar circumstances, these
appeals are disposed of by permitting the Government
to take into account the representations already made
or to be filed by any of the petitioners within one
month. In the process, the authorities will bear in
mind the stand taken by the department in similar
cases. Such representations would be decided in
accordance with law unmindful of the observations
and directions issued by the learned Single Judge in
the impugned orders. Eventually, if the grievances of
the petitioner still survive after the Government
decision, it is open for the petitioners to seeks
redressal thereafter in accordance with law."
Counsel for the petitioners submits that the present writ
petition of the petitioners may also be disposed of in light of the
abovementioned judgment.
Counsel for the respondents also agrees to the said
submission.
In view of the submissions made, the present writ petition is
disposed of with the same directions as issued by the Division
Bench of this Court in the case of Narendra Kumar Boolchandani
(supra).
(ARUN BHANSALI),J
217-PKS/-
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