Rajasthan High Court
Gumani Khan S/O Shri Deen Khan vs State Of Rajasthan (2024:Rj-Jp:8382) on 19 February, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:8382]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 1404/2024
1. Gumani Khan S/o Shri Deen Khan, Aged About 65 Years,
Resident Of 35/76, Pratap Nagar, Sector-35, Sanganer,
Distt. - Jaipur Rajasthan. Retd. Principal.
2. Vinod Kumar Sharma S/o Sh. Satyanarayan Sharma,
Aged About 64 Years, Resident Of Village Dhoblai,
Govindgarh, District Jaipur, Rajasthan. Retired Assistant
Administrative Officer From Deo Office, Secondary Hq,
Jaipur
3. Ajay Kumar Bajpai S/o Shri Gajadhar Sharma, R/o
84/220, Pratap Nagar District- Jaipur Rajasthan 322254.
Retired Joint Director, Directorate Bikaner
4. Suresh Kumar Jain S/o Late Sh. Chauth Mal, Aged About
61 Years, R/o 76/57A, Pradhan Marg, Shipra Path,
Mansarovar. Retired Joint Director (Cdeo Tonk)
5. Lalu Ram Salvi S/o Shri Khema Ji, Aged About 64 Years,
Resident Of Village Kharadivada, Post Adiwali, Block
Nayaganv, Udaipur Rajasthan. Retired Principal.
6. Miss Sudha Sharma D/o Late Shri Rampurushottam
Sharma, Aged About 62 Years, Resident Of D-6/119, I
Floor, Near Chitrakoot Stadium, Chitrakoot Scheme,
Vaishalinagar, Jaipur Retired Principal.
7. Renu Agrawal W/o Sh. Nawal Agarwal, Aged About 65
Years, R/o 23/94, Kaveri Path, Mansarovar, Jaipur. Retired
Teacher.
8. Shrinarayan Meena S/o Badri Narayan Meena, Aged About
65 Years, R/o Ma. Ka. 524, Pratap Walo Ki Dhani, Boraj,
Jaipur 303338. Retired Principal.
9. Moti Lal Jat S/o Lala Ram Jat, Aged About 69 Years, R/o
Village Post Mokhampura, Dudu, District Dudu 303604.
Retired Teacher.
10. Ramavtar Sharma S/o Sh. Ramdev Sharma, Aged About
60 Years, R/o Garh, Bassi, Jaipur-303302. Retired
Principal.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Secondary
(Downloaded on 26/02/2024 at 08:44:24 PM)
[2024:RJ-JP:8382] (2 of 4) [CW-1404/2024]
Education Department, Government Secretariat, Jaipur.
2. Director, Secondary Education, Bikaner, Rajasthan
3. Deputy Director, Secondary Education, Jaipur Division,
Jaipur
4. District Education Officer (Head Quarters), Secondary
Education, Jaipur, Rajasthan
----Respondents
For Petitioner(s) : Mr. Rahul Sehra
For Respondent(s) : Mr. Rakesh Choudhary
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
19/02/2024
1. Learned counsel for the petitioners submits that the
controversy involved in the present case is squarely covered by
the judgment of Division Bench 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 respondents by way of filing a
representation for redressal of his 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.
[2024:RJ-JP:8382] (3 of 4) [CW-1404/2024]
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 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
respondents 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). The writ petition stands disposed
of.
6. The order has been passed on the submissions made by the
learned counsel for the petitioners and the averments made in the
writ petition. The respondents 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
[2024:RJ-JP:8382] (4 of 4) [CW-1404/2024]
case of Ramesh Chander Gupta, 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.
7. Since the main petition has been disposed of, stay
application and all pending application/s, if any, to dispose.
(GANESH RAM MEENA),J
DIVYA SAINI /8
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