Vidya T. Bhagchandani Wife Of Shri ... vs State Of Rajasthan (2023:Rj-Jp:38634)
2023 Latest Caselaw 6672 Raj/2

Citation : 2023 Latest Caselaw 6672 Raj/2
Judgement Date : 7 December, 2023

Rajasthan High Court

Vidya T. Bhagchandani Wife Of Shri ... vs State Of Rajasthan (2023:Rj-Jp:38634) on 7 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2023:RJ-JP:38634]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 16404/2023

Vidya T. Bhagchandani Wife Of Shri Santosh Asrani, Aged About
66 Years, Resident Of 76/188, Sector-7, Sheopur Road, San-
ganer, Jaipur-302033.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Principal Secretary, Educa-
         tion Department, Government Secretariat, Jaipur (Raj.)
2.       State Of Rajasthan, Through Principal Secretary, Finance
         Department, Government Secretariat, Jaipur (Raj.)
3.       Director, Primary Education, Government Of Rajasthan,
         Shiksha Sankul, J.l.n. Marg, Jaipur.
4.       Director, Pension And Pensioners Welfare Directorate,
         Government Of Rajasthan, Jyoti Nagar, Jaipur.
5.       District Education Officer, Jaipur (East), Primary Educa-
         tion, Government Of Rajasthan, Shiksha Sankul, J.l.n.
         Marg, Jaipur.
                                                                  ----Respondents

For Petitioner(s)          :     Mr. Ram Kumar Sharma
For Respondent(s)          :     Mr. SS Raghav, AAG



           HON'BLE MR. JUSTICE GANESH RAM MEENA

                                      Order

07/12/2023

1. Learned counsel for the parties submit that the issue in-

volved 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.

[2023:RJ-JP:38634] (2 of 2) [CW-16404/2023]

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 Peti-

tion No.5445/2022, decided on 07.08.2023 & the 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 Peti- tion (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. Ac- cordingly, 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 petitions 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 petitioner's claim and pass appropriate orders in

the light of the Division Bench judgment, as referred to above,

within a period of two months.

(GANESH RAM MEENA),J

Naval Kishore-RAHUL/117