Rajasthan High Court
Shiv Dutt Sharma S/O Kunj Bihari Sharma vs State Of Rajasthan (2024:Rj-Jp:15964) on 4 April, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:15964]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5196/2024
1. Shiv Dutt Sharma S/o Kunj Bihari Sharma, Aged About 69
Years, R/o Balaji Mandir Ke Samne Wali Gali, Shivaji
Nagar, Compu, District Tonk, Rajasthan, (Retired On
30.6.2015)
2. Shahjad Khan S/o Ibrahim Khan, Aged About 69 Years,
R/o Tehsil Uniara, Aligarh, District Tonk, Rajasthan,
(Retired On 30.06.2015)
3. Faimuddin Sheikh S/o Fakruddin, Aged About 69 Years,
R/o Aligarh, District Tonk, Rajsthan, (Retired On
30.06.2015)
4. Lallu Lal Khangar S/o Bhanwar Lal Khangar, Aged About
69 Years, R/o Tehsil Uniara, Aligarh, District Tonk,
Rajasthan, (Retired On 30.06.2015)
5. Radheshyam Nagar S/o Okar Mal, Aged About 64 Years,
R/o Dhakar Mohalla, Laxmipura, Takholi, Tonk, Rajasthan,
(Retired On 30.06.2020)
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Finance, Govt. Of Rajasthan, Government
Secretariat, Jaipur
2. State Of Rajasthan, Through Principal Secretary,
Department Of Education, Govt. Of Rajasthan,
Government Secretariat, Jaipur
3. State Of Rajasthan, Through Principal Secretary,
Department Of Revenue, Govt. Of Rajasthan, Government
Secretariat, Jaipur
4. State Of Rajasthan, Through Principal Secretary,
Department Of Ayurved, Govt. Of Rajasthan, Government
Secretariat, Jaipur
5. Director, Pension And Pensioners Welfare Department,
Rajasthan Jaipur
6. Director, Secondary Education Department, Rajasthan
Bikaner
7. Director Ayurved Department, Ajmer Rajasthan.
8. District Collector, Tonk, Rajasthan.
9. Registrar, Board Of Revenue, Ajmer Rajasthan.
----Respondents
For Petitioner(s) : Mr. Laxmi Kant Malpura
For Respondent(s) :
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[2024:RJ-JP:15964] (2 of 4) [CW-5196/2024]
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
04/04/2024
1. Learned counsel for the petitioners submits that the
controversy involved in the present case is squarely covered by
the Division Bench judgment in the case of Ramesh Chander
Gupta Vs. State of Rajasthan and Ors. (D.B. Civil Writ
Petition No. 2800/2021) and other connected matters,
decided on 17.10.2023.
2. In these circumstances, learned counsel for the petitioners
seeks liberty to approach respondent/s by way of filing
representation for redressal of their grievances in the light of
judgment rendered by this court in the case of Ramesh Chander
Gupta (supra).
3. In the case of Ramesh Chander Gupta (supra), Division
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, dediced 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 Director (Admn. & 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. 1011/2023 have also been disposed off
on 19.05.2023. A copy of the orders dated 11.04.2023
and 19.05.2023 passed by Hon'ble Supreme Court have
also been placed on record. Therefore, the present
[2024:RJ-JP:15964] (3 of 4) [CW-5196/2024]
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."
4. Ordered accordingly.
5. In the event of filing a representation by the petitioners, the
respondent/s shall consider the claim of the petitioners and pass
an appropriate order within two months from the date of receipt of
representation with certified copy of this order and that too in
accordance with law and the observations made in the case of
Ramesh Chander Gupta (supra), read with order dated
11.04.2023 in SLP(C) No. 3420/2023 and order dated
19.05.2023 in SLP(C) No. 1011/2023 passed by Hon'ble
Apex Court, as has been referred in the case of C.P.
Mundinamani & Ors. (supra).
6. The present writ petition stands disposed of.
7. The order has been passed based on the submissions made
by the learned counsel for the petitioners and the averments
made in the writ petition. The respondent/s would be at liberty to
examine the veracity of the submissions made in the writ petition
in the light of the observations made by the Division Bench of this
court in the case of Ramesh Chander Gupta (supra), and only
in case the averments made therein are found to be correct, the
petitioners be extended the relief as prayed with consequential
benefits as ordered in the case of Ramesh Chander Gupta
(supra), read with order dated 11.04.2023 in SLP(C) No.
3420/2023 and order dated 19.05.2023 in SLP(C) No.
[2024:RJ-JP:15964] (4 of 4) [CW-5196/2024]
1011/2023 passed by Hon'ble Apex Court, as has been
referred in the case of C.P. Mundinamani & Ors. (supra).
8. Since the main petition has been disposed of, the stay
application and the pending application/s, if any, also stand
disposed of.
(GANESH RAM MEENA),J
DIVYA SAINI /334
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