Bagdu Lal S/O Shiv Lal vs State Of Rajasthan ...
2023 Latest Caselaw 6703 Raj/2

Rajasthan High Court

Bagdu Lal S/O Shiv Lal vs State Of Rajasthan ... on 12 December, 2023

Bench: Arun Bhansali, Ashutosh Kumar

[2023:RJ-JP:39067-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 D.B. Civil Writ Petition No. 18733/2023

Bagdu Lal S/o Shiv Lal, aged about 61 years, R/o Pathri Mohalla,
Dag, Jhalawar, Rajasthan.
                                                                          ----Petitioner
                                          Versus
1.       State      of    Rajasthan         through        its   Principal   Secretary,
         Education Department, Government Secretariat, Jaipur.
2.       Director, Secondary Education Rajasthan, Bikaner.
3.       Director, Pension Department, Jyoti Nagar, Jaipur.
4.       Principal Secretary, Finance Department, Government
         Secretariat, Jaipur.
5.       District        Education       Officer       (Headquarter),        Secondary
         Education, Jhalawar, Rajasthan.
                                                                       ----Respondents

For Petitioner(s)               :     Mr. Prakash Lamba.
For Respondent(s)               :     Mr. S.S. Raghav, AAG.



             HON'BLE MR. JUSTICE ARUN BHANSALI
            HON'BLE MR. JUSTICE ASHUTOSH KUMAR

                                           Order

12/12/2023

1. It is submitted by learned counsel for the petitioner that in

similar nature writ petitions, a Coordinate Bench of this Court in

Ramesh Chander Gupta Vs. State of Rajasthan & Ors.: D.B. Civil

Writ Petition No.2800/2021 and other connected matters, decided

on 17.10.2023 has granted relief while disposing of the writ

petition and, therefore, the present writ petition may also be

allowed in terms of the order passed in the case of Ramesh

Chander Gupta (supra).

[2023:RJ-JP:39067-DB] (2 of 2) [CW-18733/2023]

2. In the case of Ramesh Chander Gupta (supra), a Coordinate

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 petition, is

similar to Ramesh Chander Gupta (supra).

4. In view of the submissions made, the present writ petition is

also disposed of in light of and with similar directions as given in

the case of Ramesh Chander Gupta (supra).

                                    (ASHUTOSH KUMAR),J                                                 (ARUN BHANSALI),J

                                   3-DJ/-









Powered by TCPDF (www.tcpdf.org)