Rajasthan High Court
Uma Rani Agrawal, W/O Shri Vinod Kumar ... vs State Of Rajasthan (2024:Rj-Jp:6758) on 9 February, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:6758]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 2090/2024
1. Uma Rani Agrawal, W/o Shri Vinod Kumar Goyal, Aged
About 61 Years, R/o 81, Satyavati Vihar, Karauli
Rajasthan, Retired On 30.06.2022 From The Post Of
Teacher Grade Ii (Senior Teacher) At Government Senior
Secondary School Kudgaon Block Sapotara District Karauli
Rajasthan
2. Padmja Saxena, D/o Shri Prakash Chandra Saxena, W/o
Shri Gopal Swaroop Saxena, Aged About 65 Years, R/o
317, Ganesh Path, Ram Nagar, Sodala, Jaipur Rajasthan,
Retired On 30.06.2018 From The Post Of Teacher Grade
Iii At Government Senior Secondary School Van Vihar
Near Eadgah Jaipur Rajasthan
3. Buniyad Ali, S/o Shri Ayyub Ali, Aged About 68 Years, R/o
Behind Of Sahu Nagar School, Gulab Bag, Sawai-
Madhopur Rajasthan, Retired On 30.06.2015 From The
Post Of Teacher Grade Ii (Senior Teacher) At Government
Senior Secondary School Soorwal Sawai-Madhopur
District Sawai Madhopur Rajasthan
4. Jagram Meena, S/o Shri Ramji Lal Meena, Aged About 61
Years, R/o Plot No.4, Kalyan Nagar Vi, Behind Morani
Moters, Tonk Road, Jaipur Rajasthan, Retired On
30.06.2022 From The Post Of Physical Teacher Grade-Iii
At Government Girls Senior Secondary School Malviya
Nagar Sector-2, Jaipur Rajasthan
5. Bachchoo Singh Meena, S/o Shri Pyare Lal Meena, Aged
About 61 Years, R/o Village And Post Dhadhren Tehsil
Bayana District Bharatpur Rajasthan, Retired On
30.06.2022 From The Post Of Physical Teacher Grade-Iii
At Government Senior Secondary School Karwari, Block
Bayana District Bharatpur Rajasthan
6. Bhawani Shanker Kumhar, S/o Shri Kajodi Mal Kumhar,
Aged About 60 Years, R/o Brahampuri Joshiyo Ki Gali,
Kapasan District Chittorgarh Rajasthan, Retired On
30.06.2023 From The Post Of Teacher Grade-Iii Level-I At
Government Senior Secondary School Roliya, Block
Kapasan District Chittorgarh Rajasthan
7. Usha Pareek, W/o Shri Hanuman Sahay Pareek, Aged
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About 61 Years, R/o Plot No. 100A, Jagdamba Nagar,
Behind Heerapura Power House, Ajmer Road, Jaipur
Rajasthan, Retired On 30.06.2022 From The Post Of
Teacher Grade Iii At Government Senior Secondary School
Bhankrota, Jaipur Rajasthan
8. Bhanwar Lal Jat, S/o Shri Ram Chandra Jat, Aged About
61 Years, R/o Sawai Jaisingh Pura, Tehsil Chaksu District
Jaipur Rajasthan, Retired On 30.06.2022 From The Post
Of Teacher Grade Ii (Senior Teacher) At Government
Upper Primary School Asarpura, Block Sanganer City,
District Jaipur Rajasthan
9. Mahesh Chand Goyal, S/o Shri Ratan Lal, Aged About 67
Years, R/o Sheetala Colony, Hindaun City, District Karauli
Rajasthan, Retired On 30.06.2016 From The Post Of
Teacher Grade Ii (Senior Teacher) At Government Upper
Primary School Jamalpur, Block Hindaun City, District
Karauli Rajasthan
10. Hemlata Agrawal, W/o Shri Subhash Chand Gupta, Aged
About 63 Years, R/o D-4, Tirupati Nagar, Hindaun City,
District Karauli Rajasthan, Retired On 30.06.2020 From
The Post Of Teacher Grade Iii Level-2, At Government
Senior Secondary School Todupura Block Hindaun City
District Karauli Rajasthan
11. Satanand Sharma, S/o Shri Badri Prasad Sharma, Aged
About 63 Years, R/o Village Jamalpur, Post Kheda, Tehsil
Hindaun City, District Karauli Rajasthan, Retired On
30.06.2020 From The Post Of Teacher Grade Iii At
Government Senior Secondary School Ranipura Block
Mandrayal District Karauli Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Education Department, Government Secretariat, Jaipur.
2. Director, Secondary Education Rajasthan, Bikaner
3. Director, Elementary Education Rajasthan, Bikaner
4. Director, Pension Department, Jyoti Nagar, Jaipur
5. Chief District Education Officer, Karauli, Rajasthan
6. Chief District Education Officer, Chittorgarh, Rajasthan
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[2024:RJ-JP:6758] (3 of 4) [CW-2090/2024]
7. Chief District Education Officer, Jaipur, Rajasthan
8. Chief Distict Education Officer, Sawai Madhopur
9. Chief Distict Education Officer, Bharatpur, Rajasthan
----Respondents
For Petitioner(s) : Mr. Vinod Gupta for Mr. Vijay Pathak
For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay
Rajawat
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
09/02/2024
1. Issue notice to the respondents.
2. Mr. S.S. Raghav, AAG accepts notice on behalf of the
respondents.
3. Learned counsel for the parties submit that the issue
involved in the present writ petition has already been put to rest
by the Division Bench judgment of this Court in case of Ramesh
Chander Gupta vs. State of Rajasthan & Ors. in D.B. Civil
Writ Petition No.2800/2021 and other connected matters,
decided on 17.10.2023.
4. In the case of Ramesh Chander Gupta (supra), the
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, decided 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 The Director (Admn. and HR) KPTCL &
[2024:RJ-JP:6758] (4 of 4) [CW-2090/2024]
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.1001/2023 have also been disposed off on
19.05.2023. A copy of orders dated 11.04.2023 and
19.05.2023 passed by Hon'ble Supreme Court have also
been placed on record. Therefore, the present 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."
5. Learned AAG appearing for the respondents does not dispute
the fact that the issue as raised in the present writ petition is
similar to Ramesh Chander Gupta (supra).
6. In view of the joint statement of the learned counsel for the
parties, this Court deems it just and proper to dispose of this writ
petition on the same terms and with direction to the respondents
to consider the petitioners' claim and pass appropriate orders in
the light of the Division Bench judgment, as referred to above,
within a period of two months.
7. Since the main petition has been disposed of, the stay
application and pending application/s, if any, also stand disposed
of.
(GANESH RAM MEENA),J
ARTI SHARMA /10
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