Rajasthan High Court - Jodhpur
Babu Lal Bari vs The State Of Rajasthan on 13 January, 2023
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 712/2023
1. Babu Lal Bari S/o Shri Chhutan Lal Bari, Aged About 55
Years, Resident Of 36, Gali No. 3, Kacchi Basti, 22,
Godam, Jaipur, Rajasthan.
2. Ganga Ram Kumawat S/o Shri Kishan Lal, Aged About 57
Years, Resident Of Shyam Nagar, Kachroda, Phulera,
District Jaipur, Rajasthan.
3. Ramprasad Sharma S/o Shri Birdi Chand Sharma, Aged
About 52 Years, Resident Of Rampura, Dausa, District
Dausa, Rajasthan.
4. Rama Kant Pareek S/o Shri Kanihya Lal Pareek, Aged
About 55 Years, Resident Of Behind Kamla Nehru Nagar,
Shiv Nagar, Ajmer Road, Jaipur, Rajasthan.
5. Shiv Prasad Gupta S/o Shri Prem Prakash Gupta, Aged
About 64 Years, Resident Of 1781, Govind Rav Ji Ka
Rasta, 2 Cross Chandpol Bazar, Mangal Ram Purohit Ki
Gali, Jaipur, Rajasthan.
6. Durga Solanki W/o Shri Rajendra Singh Solanki, Aged
About 62 Years, Resident Of D-4/131, Sector-4,
Chitrakoot Yojna, Ajmer Road, Jaipur, Rajasthan.
7. Vijaylata D/o Shri Yogeshwar Prasad Nautiyal, Aged About
54 Years, Resident Of 118, Deep Vihar, Sirsi Road,
Pacnhyawala, Jaipur, Rajasthan.
8. Kailash Chand Meena, Aged About 59 Years, Resident Of
Vpo Kherla, Tehsil Sapotra, Karauli, District Karauli,
Rajasthan.
9. Atul Kumar Mathur S/o Late Shri Mohan Lal Mathur, Aged
About 56 Years, Resident Of 121/123, Vijaypath,
Mansarovar, Jaipur, Rajasthan.
10. Sunil S/o Shri Hari Singh, Aged About 55 Years, Resident
Of Dhani Ganga Baks Wali, Kalyanpura, Jairampura, Sikar,
Rajasthan.
11. Laxman Singh S/o Shri Gopi Ram, Aged About 54 Years,
Resident Of Tiba Ki Dhani, Palsana, Sikar, Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary, Co-
(2 of 3) [CW-712/2023]
Operative Department, Government Of Rajasthan, Jaipur.
2. The Registrar, Co-Operative Societies, Jaipur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Surendra Singh Choudhary
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
13/01/2023
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 decision, it is open for the
(3 of 3) [CW-712/2023]
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. 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).
(VINIT KUMAR MATHUR),J
61-KashishS/-
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