Mahaveer Prasad Jain S/O Phool Chand vs The State Of Rajasthan ...
2023 Latest Caselaw 6680 Raj/2

Citation : 2023 Latest Caselaw 6680 Raj/2
Judgement Date : 7 December, 2023

Rajasthan High Court

Mahaveer Prasad Jain S/O Phool Chand vs The State Of Rajasthan ... on 7 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2023:RJ-JP:38446]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 2863/2023

Mahaveer Prasad Jain S/o Phool Chand, Aged About 66 Years,
R/o Khetarpal Ke Pass, Sabji Mandi, Alanpur, Tehsil And District
Sawai Madhopur.
                                                                        ----Petitioner
                                        Versus
1.       The    State     Of       Rajasthan,       Through         Chief   Secretary,
         Department Of Prosecution, Govt. Of Rajasthan, Govt.
         Secretariat, Jaipur (Rajasthan)
2.       The Director, Department Of Prosecution, Room No.
         7116-17, 7226, Food Building, Govt. Of Rajasthan, Govt.
         Secretariat, Jaipur (Rajasthan)
3.       The Director, Department Of Pension And Pensioners
         Welfare, Jyoti Nagar, Lalkothi, Jaipur.
4.       The    Assistant          Director   (Prosecution),          District   Sawai
         Madhopur (Rajasthan)
                                                                     ----Respondents

For Petitioner(s) : Mr. Nitin Kumar Sharma For Respondent(s) : Mr. SS Raghav, AAG Mr. Rupin Kala, GC

HON'BLE MR. JUSTICE GANESH RAM MEENA

Order

07/12/2023

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.

[2023:RJ-JP:38446] (2 of 2) [CW-2863/2023]

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

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 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/729