Mohan Lal Bhardwaj S/O Late Shri Duli ... vs State Of Rajasthan (2024:Rj-Jp:6949)
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Rajasthan High Court

Mohan Lal Bhardwaj S/O Late Shri Duli ... vs State Of Rajasthan (2024:Rj-Jp:6949) on 9 February, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:6949]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 18218/2023

Mohan Lal Bhardwaj S/o Late Shri Duli Chand Ji, Aged About 72
Years, R/o Near Govind Dev Ji Mandir, Rajgarh, Alwar
                                                                         ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal     Secretary,
         Department Of Energy, Govt. Of Rajasthan, Jaipur.
2.       Jaipur Vidyut Vitran Nigam Limited, Jyoti Nagar, Jaipur
         Through Its Managing Director
3.       Rajasthan        Rajya       Vidyug        Parasaran         Nigam     Limited,
         (Pension Section), Jaipur Through Its Registrar.
                                                                      ----Respondents

For Petitioner(s) : Mr. Mahendra Sharma For Respondent(s) : Mr. Rajendra Soni, AAG Mr. Abhishek Sharma

HON'BLE MR. JUSTICE SAMEER JAIN

Order

09/02/2024 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

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).

[2024:RJ-JP:6949] (2 of 2) [CW-18218/2023]

Learned counsel for the respondent could not refute the

dictum of the Division Bench judgment of Ramesh Chander

Gupta (supra).

In view of the above, this Court directs the petitioner to file

appropriate representation before the appropriate authority.

The authority shall consider the representation and pass

necessary orders, strictly in accordance with law, within a period

of two months.

The writ petition stands disposed of in above terms.

(SAMEER JAIN),J

DEEPAK/s-628

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