Manoj Kumar Parashar vs State Of Rajasthan
2023 Latest Caselaw 171 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 134/2023

1. Manoj Kumar Parashar S/o Shri Devi Lal Parashar, Aged About 56 Years, Ward No. 23, Govt. Senior Girls School, Rawatbhata, Bhabhanagar, Chittorgarh, District Chittorgarh, Rajasthan.

2. Asha Dandwani W/o Shri Kamal Kumar, Aged About 61 Years, Alimchandani, 247, Naya Bazar, Rawatbhata, Bhabhanagar, Chittorgarh, District Chittorgarh, Rajasthan.

3. Suraj Mal S/o Shri Tulsi Ram, Aged About 58 Years, 646/41, Maliyo Ki Hathai, Shragar Chauwri, Bihariganj, Ajmer, District Ajmer, Rajasthan.

4. Ramesh Chandra S/o Shri Kistur Mal Sain, Aged About 59 Years, Ward No. 04, Srinagar, Ajmer, District Ajmer, Rajasthan.

5. Krishan Gopal Garg S/o Shri Govind Ram, Aged About 59 Years, B-2, Sidhi Priya Apartment, Subash Colony, Madangarj, Kishangarh, District Ajmer, Rajasthan.

6. Vinod Kumar Verma S/o Shri Bhanwar Lal Verma, Aged About 58 Years, Near Krishna Namkeen, Azad Nagar, Madanganj, Kishangarh, District Ajmer, Rajasthan.

7. Prem Kishor Sharma S/o Shri Suganlal Sharma, Aged About 55 Years, 267, Hariyana Mohalla, Purana Shahar, Kishangarh, District Ajmer, Rajasthan.

8. Amar Chand S/o Late Shri Madhu Ram, Aged About 61 Years, Kakariya Bunabhai, Ward No. 50, Shiv Ji Mandir Ke Pass, Kankarda, Bhonabay, Ajmer, District Ajmer, Rajasthan.

9. Sudhir Prakash S/o Shri Navnit Lal, Aged About 55 Years, Kachari Chowk Old City, 358, Brahampuri, Kishangarh, Ajmer, District Ajmer, Rajasthan.

10. Ram Kishan Bajaj S/o Shri Manghu Ram Bajaj, Aged About 58 Years, 270/25, Ashaganj, Ajmer, District Ajmer, Rajasthan..

11. Govind Dutt Sharma S/o Shri Krishna Dutt Acharya, Aged About 61 Years, Gandhi Nagar, Ward No. 1, Vishvkarma School Ke Samne, Roopgarh Road, Kishangarh, District Ajmer, Rajasthan.

                                                                    ----Petitioners


                                              (2 of 3)                 [CW-134/2023]


                                      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

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

(3 of 3) [CW-134/2023]

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 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 107-A.Arora/-

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