Rajasthan High Court
Brahm Prakash Yadav S/O Sh. Umrav Singh vs State Of Rajasthan (2024:Rj-Jp:6800) on 9 February, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:6800]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 18961/2023
Brahm Prakash Yadav S/o Sh. Umrav Singh, Aged About 60
Years, R/o Village Nasarpur, Tehsil Behror, District Kotputli-
Behror (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through Its The Principal Secretary,
Department Of Revenue, Government Of Raj. Govt.
Secretariat, Jaipur (Raj.).
2. The Principal Secretary, Department Of Finance,
Government Of Raj. Govt. Secretariat, Jaipur (Raj.).
3. The District Collector, District Kotputli- Behror (Raj.).
4. The Tehsildar (Land Record), Tehsil Behror, District
Kotputli- Behror (Raj.).
5. The Director, Pension And Pensioner Welfare Department,
Govt. Of Rajasthan, Jyoti Nagar, Jaipur (Raj.).
----Respondents
For Petitioner(s) : Mr. Vijay Singh Yadav
For Respondent(s) : Mr. Rajendra Soni, AAG
HON'BLE MR. JUSTICE SAMEER JAIN
Order
09/02/2024
1. Learned counsel for the petitioner submits that the
issue involved in the present matter is no more res integra in view
of judgment of Division Bench of this Court in the case of Ramesh
Chander Gupta vs. State of Rajasthan & Ors. (D.B. Civil Writ
Petition No. 2800/2021; decided on 17.10.2023). It is
further submitted that in similar facts and circumstances, the
order of the Division Bench has also been followed by Co-ordinate
[2024:RJ-JP:6800] (2 of 3) [CW-18961/2023]
Bench in the case of Ramesh Chand vs. State of Rajasthan &
Ors. (S.B. Civil Writ Petition No. 19121/2023; decided on
07.12.2023).
2. Learned counsel for the respondent does not dispute
the fact that the issue, as raised in the present writ petition, is
similar to Ramesh Chander Gupta (supra). However, it is
contended that the petitioners have approached the Court at a
belated stage.
3. Heard and considered.
4. The fact that the issue involved is covered by Division
Bench of this Court in case of Ramesh Chander Gupta (supra)
remains undisputed. The contention that the petitioner has
approached the Court with a little delay is of no relevancy in the
facts and circumstances as matters of salary and pension have a
recurring cause of action, as was held by the Hon'ble Supreme
Court in Rushibhai Jagdishbhai Pathak vs. Bhavnagar
Municipal Corporation: 2022 (4) SLR 862 (SC).
5. In the case of Ramesh Chander Gupta (supra), Di-
vision 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 & Ors. vs.
C.P. Mundinamani & Ors.: 2023 SCC OnlineSC 401 has
passed the following directions:-
[2024:RJ-JP:6800] (3 of 3) [CW-18961/2023]
"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 dis-
posed 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 ap-
propriate 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 dis-posed of."
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.
(SAMEER JAIN),J
Pooja /61
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