Rajasthan High Court
Nirmala Yadav W/O Anil Kumar Yadav vs State Of Rajasthan (2024:Rj-Jp:5282) on 1 February, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:5282] (1 of 3) [CW-1568/2024]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 1568/2024
Nirmala Yadav W/o Anil Kumar Yadav, Aged About 61 Years,
Resident Of Ward No. 01, Near Government Girls Sr. Secondary
School, Behror, Alwar, District Alwar (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Secondary Education Department, Government
Secretariat, Jaipur.
2. The Director, Secondary Education, Bikaner, Rajasthan.
3. Director, Directorate Of Pension And Pensioners Welfare,
Rajasthan, Jaipur.
4. Joint Director, School Education, Jaipur Division, Jaipur.
5. District Education Officer, Secondary Education, District
Alwar, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Dilip Singh Bagdoliya for
Mr. Prithvipal
For Respondent(s) : Mr. Anil Mehta, AAG
Mr. Yashodhar Pandey
Mr. Rahul Kumar
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
01/02/2024
1. Learned counsels 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.
[2024:RJ-JP:5282] (2 of 3) [CW-1568/2024]
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 petitions is
similar to Ramesh Chander Gupta (supra).
4. In view of the joint statement of the learned counsels 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 petitioner's claim and pass appropriate orders in
the light of the Division Bench judgment, as referred to above,
within a period of two months.
[2024:RJ-JP:5282] (3 of 3) [CW-1568/2024]
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
DIVYA SAINI /1
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