Rajasthan High Court
Hetram Son Of Shri Kamal Singh Kachhwah vs State Of Rajasthan (2024:Rj-Jp:5349) on 1 February, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:5349]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No.1484/2024
1. Hetram Son Of Shri Kamal Singh Kachhwah, Aged About
63 Years, Resident Of Village Kharera, Tehsil Uchhain,
District Bharatpur (Raj.)
2. Ashok Kumar Sharma Son Of Shri Laxmi Narayan
Sharma, Resident Of Ward No. 22, Devi Ke Mandir Ke
Pass, Jagdamba Colony, Kherli, Tehsil Kathumar, District
Alwar (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Education, Government Of Rajasthan,
Secretariat, Jaipur.
2. Principal Secretary, Department Of Finance, Government
Of Rajasthan, Secretariat, Jaipur.
3. Director, Secondary Education, Bikaner.
4. Director, Directorate Of Pension And Pensioners Welfare,
Rajasthan, Jyoti Nagar, Jaipur.
5. District Education Officer, Secondary Education, Bharatpur
(Raj.)
6. District Education Officer, Secondary Education, Alwar
(Raj.)
7. Government Upper Secondary School, Daroda, Kathumar,
District Alwar.
8. Headmaster, Government Secondary School, Soopa,
District Bharatpur.
----Respondents
For Petitioner(s) : Mr. Kailash Chand Katara, Advocate
For Respondent(s) : Mr. Rajendra Soni, Additional
Advocate General
HON'BLE MR. JUSTICE GANESH RAM MEENA
Order
01/02/2024
[2024:RJ-JP:5349] (2 of 3) [CW-1484/2024]
1. 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.
2. 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, 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 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."
3. 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).
4. 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
[2024:RJ-JP:5349] (3 of 3) [CW-1484/2024]
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.
5. 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
Karan/37
Powered by TCPDF (www.tcpdf.org)
