Ramesh Chandra Goyal S/O Sh. ... vs State Of Rajasthan ...
2023 Latest Caselaw 5853 Raj/2

[2023:RJ-JP:28573-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               D. B. Civil Writ Petition No. 19244/2019

Ramesh Chandra Goyal S/o Sh. Ramphool Goyal, aged about 62
years, R/o-Behind Rest House, Near Indra Public School, New
Colony, Lalsot (Dausa)-303503. Retired on attaining the age of
superannuation on 30.06.2017 while working as Senior Teacher,
Govt. Upper Primary School, Dhon, Teh-Lalsot, Dausa.
                                                                        ----Petitioner
                                        Versus
1.       State of Rajasthan, through Chief Secretary to the Govt.,
         Govt. Secretariat, Jaipur.
2.       Principal      Secretary,        Finance        Department,       Govt.    of
         Rajasthan, Govt. Secretariat, Jaipur.
3.       Principal      Secretary,       Education        Department,       Govt.   of
         Rajasthan, Govt. Secretariat, Jaipur.
4.       Director,      Elementary         Education,        Govt.    of   Rajasthan,
         Bikaner.
5.       The Director, Department of Pension and Pensioners
         Welfare, Rajasthan, Jaipur.
6.       The Joint Director, Elementary Education, Range Jaipur.
7.       Chief District Elementary Education Officer, Dausa.
8.       Chief Block Education Officer, Education Department,
         Khora Pada, Lalsot (Dausa).
                                                                     ----Respondents

For Petitioner : Mr. B.B. Ojha Advocate on behalf of Mr. Mukesh Kumar Agarwal Advocate.

For Respondents : Mr. C.L. Saini Additional Advocate General.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Order

11/10/2023

1. Heard.

[2023:RJ-JP:28573-DB] (2 of 2) [CW-19244/2019]

2. Learned counsel for the parties would submit that the issue

raised in this petition is squarely covered by judgment of the

Hon'ble Supreme Court in the case of The Director (Admn. And

HR) KPTCL & Others Vs. C.P. Mundinamani & Others, 2023

AIR SC 1956 and Union of India & Another Vs. M. Siddaraj

(Civil Appeal No. 3933 of 2023 arising out of Special Leave

Petition (C) No. 4722 of 2021 and other connected matters

decided on 19.05.2023).

3. In view of above joint statement of learned counsel for the

parties, we are inclined to dispose off this writ petition on the

same terms and with direction to respondents to consider the

petitioner's claim and pass appropriate order in the light of the

decisions of the Hon'ble Supreme Court as referred to hereinabove

within a period of one month.

4. Writ petition is, accordingly, disposed off.

(PRAVEER BHATNAGAR),J (MANINDRA MOHAN SHRIVASTAVA),J

MANOJ NARWANI /64

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