Ashok Kumar Verma vs State Of Rajasthan
2023 Latest Caselaw 170 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 178/2023

1. Ashok Kumar Verma S/o Shri Badri Prasad Verma, Aged About 55 Years, Resident Of 85/596, Sector-8, Pratap Nagar, Sanganer, Jaipur, Rajasthan.

2. Shrawan Lal Sharma S/o Shri Suwa Lal, Aged About 58 Years, Resident Of Village Punana, Vaya Jahota, Tehsil Amer, District Jaipur, Rajasthan.

3. Jagdish Prasad S/o Shri Prasadi Lal, Aged About 62 Years, Resident Of 198, Subhash Colony, Shastri Nagar, Jaipur, Rajasthan.

4. Gulab Chand Soyal S/o Shri Mool Chand Soyal, Aged About 60 Years, Resident Of 401, Khurre Ke Uppar, Char Darwaja Bahar, Mandi Khatikan, Jaipur, Rajasthan.

5. Mangi Lal Raigar S/o Shri Ram Niwas Raigar, Aged About 57 Years, Resident Of Village Phutolav, Tehsil Jamwa Ramgarh, District Jaipur, Rajasthan.

6. Ram Swaroop Meena S/o Shri Jagannath Prasad Meena, Aged About 60 Years, Resident Of Village Saiwar, Tehsil Jamwa Ramgarh, District Jaipur, Rajasthan.

7. Durga Lal Sharma S/o Shri Badri Prasad Sharma, Aged About 59 Years, Resident Of Pujariyo Ka Mohalla, Saiwar, Tehsil Jamwa Ramgarh, District Jaipur, Rajasthan.

----Petitioners Versus

1. 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. Surendra Singh Choudhary
For Respondent(s)        :     Mr. Vishal Jangid





                                              (2 of 3)                 [CW-178/2023]



                     JUSTICE DINESH MEHTA

                                      Order

05/01/2023

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 of the petitioner still survive after the Government

(3 of 3) [CW-178/2023]

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 abovementioned judgment.

3. Learned counsel for the respondents also agrees to the said

submission.

4. 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).

(DINESH MEHTA),J 199-A.Arora/-

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