Rajasthan High Court - Jodhpur
Purushotam Lal Sindhi vs The State Of Rajasthan ... on 4 December, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2023:RJ-JD:42008]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 18614/2023
1. Purushotam Lal Sindhi S/o Shobha Ram Sindhi, Aged
About 56 Years, R/o Bijli Vibhag Ke Pass City, Sawai
Madhopur, Rajasthan.
2. Indra Tanwani D/o Late Shree Chandu Mal Tanwani, Aged
About 64 Years, R/o 4-Gha-13, Shastri Nagar, Housing
Board, Jaipur, Rajasthan.
3. Shri Chand Yadav S/o Magni Ram Yadav, Aged About 59
Years, R/o Machhroli, Tehsil Kishangarh Bas, Alwar,
Rajasthan.
4. Rajesh Kumar S/o Shankar Lal, Aged About 55 Years, R/o
4/18 New Civil Lines, Kota Road, Bara, Rajasthan.
5. Madan Lal Gupta S/o Manna Lal Gupta, Aged About 56
Years, R/o 4-Ka-189-190, Sivaji Park, Alwar, Rajasthan.
6. Hemant Kumar Gupta S/o Bhagwat Prasad Gupta, Aged
About 57 Years, R/o Swastik 13, Modi Ki Bawri, Old
Station Road, Alwar, Rajasthan.
7. Naveen Kumar Sharma S/o Late Chetan Lal, Aged About
56 Years, R/o Sukriti, 77A Infront Of Somya Vihar, G Ext.
Ambedkar Nagar, Alwar, Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through Principle Secretary
Department Of Personnel And Training Government
Secretariat, Jaipur.
2. The Deputy Secretary, Department Of Administrative
Reforms (Group-3), Secretariat, Jaipur.
3. The Secretary (Finance), Finance Department, State Of
Rajasthan, Government Secretariat, Jaipur.
4. The Registrar, Revenue Board, Ajmer, Rajasthan.
5. The District Collector, District Nagaur, Rajasthan.
6. The District Collector, District Hanumangadh, Rajasthan.
7. The District Collector, District Bundi, Rajasthan
8. The District Collector, District Sawai Madhopur, Rajasthan.
9. The District Collector, District Bara, Rajasthan
10. The District Collector, District Alwar, Rajasthan
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[2023:RJ-JD:42008] (2 of 3) [CW-18614/2023]
----Respondents
For Petitioner(s) : Mr. Jai Naveen
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
04/12/2023
1. Learned 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 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
[2023:RJ-JD:42008] (3 of 3) [CW-18614/2023]
of the petitioner still survive after the Government decision,
it is open for the petitioners to seeks redressal thereafter in
accordance with law."
2. Learned counsel for the petitioners submits that the present
writ petition of the petitioners may also be disposed of in light of
the above-mentioned judgment.
3. 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). All pending applications also stand disposed of.
(DR.PUSHPENDRA SINGH BHATI),J
40-Zeeshan
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