Rajasthan High Court
Savita Yadav W/O Dharam Pal Yadav vs State Of Rajasthan (2024:Rj-Jp:8489) on 19 February, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:8489]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 2427/2024
Savita Yadav W/o Dharam Pal Yadav, Aged About 61 Years, R/o
325, Scheme No. 8, Ghandhi Nagar, Alwar (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Education, Govt. Of Rajasthan,
Secretariat, Jaipur (Raj.)
2. Principal Secretary, Department Of Finance, Govt. Of
Rajasthan, Secretariat, Jaipur (Raj.)
3. Director, Directorate Of Pension And Pensioners Welfare,
Rajasthan, Jyoti Nagar, Jaipur (Raj.)
4. Director, Sanskrit Education, Shiksha Shankul, Jaipur
(Raj.)
5. Headmaster, Govt. Praveshika Sanskrit School,
Kangalhatha, Alwar, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Sudhir Yadav
Mr. Hari Ram Choudhary
For Respondent(s) :
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
19/02/2024
1. Learned counsel for the petitioner 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.
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[2024:RJ-JP:8489] (2 of 3) [CW-2427/2024]
2. In these circumstances, learned counsel for the petitioner
seeks liberty to approach respondent/s 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.
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 petitioner, the
respondent/s shall consider the claim of the petitioner and pass an
[2024:RJ-JP:8489] (3 of 3) [CW-2427/2024]
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 petitioner 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, and only in case the averments
made therein are found to be correct, the petitioner 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 /14
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