Rajasthan High Court
Ratti Ram S/O Shri Atar Ram vs State Of Rajasthan (2024:Rj-Jp:5547) on 2 February, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:5547]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 1522/2024
1. Ratti Ram S/o Shri Atar Ram, Aged About 64 Years, R/o
Vill-Post- Bailara Thesil- Nadbai Bharatpur Raj.
2. Girraj Prasad Tiwari S/o Prahalad Ram Sharma, Aged
About 65 Years, R/o In Front Of Ware House Katra,
Nadbai, Bharatpur, Raj.
3. Vijay Singh S/o Shri Natthi Singh, Aged About 67 Years,
R/o Vill. And Post- Reta, The.-Kathumar, Distt. Alwar Raj-
321605
4. Mahesh Chand Gupta C/o Shri Pooran Mal Gupta, Aged
About 63 Years, Resident Of Bear House Road Post Office
Ke Samne Gali No.2 Katra Nadbai District Bharatpur Raj.
5. Jagmohan Singh Chaturvedi S/o Kali Ram, Aged About 65
Years, Resident Of Vill-Post-Kherali Gadasiya The-Bayana,
Bharatpur, Raj.
6. Gutyari Lal S/o Shri Pannalal, Aged About 64 Years,
Resident Of Bhola Nath Ki Gali Ward No.19 Nadbai,
Bharatpur, Raj.
7. Pradeep Singh S/o Shri Amar Singh, Aged About 63
Years, Resident Of Vill. And Po.- Naam Tehsil Nadbai Vaya
Sarsena, Bharatpur, Raj.
8. Babulal Jat S/o Aji Ram, Aged About 67 Years, Resident
Of Vill-Doli Post-Khedi Waya Ramgarh, The-Ramgarh,
Alwar Raj. 301026
9. Fatte Singh S/o Sh.ramcharan, Aged About 62 Years, R/o
Vpo-Pili The.- Nadbai, Bharatpur Raj.
10. Jagdish Prasad Sharma S/o Todar Mal Sharma, Aged
About 63 Years, R/o Village Beri Post Lalita Mudiya,
Bharatpur Raj.
11. Jahar Singh S/o Bhoop Singh, Aged About 70 Years, R/o
Near Power House, Bharatpur Raj.
12. Usha Sharma W/o Braham Prakash, Aged About 63 Years,
R/o Vill And Post-Januthar Deeg Bharatpur Raj.
13. Devi Singh S/o Ramji Lal, Aged About 61 Years, R/o Vpo-
Enchera, Bharatpur, Raj.
14. Baney Singh Sinsinwar, Aged About 69 Years, R/o 6
Gaurishanker Colony, Bharatpur Raj.
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[2024:RJ-JP:5547] (2 of 4) [CW-1522/2024]
15. Arvind Kumar Verma S/o Sh. Chand Shekhar Verma,
Aged About 66 Years, R/o Near Pnb Dhanwada Road
Kumher,raj.
16. Mohan Swaroop Sharma S/o Sh.gopal Prasad Sharma,
Aged About 66 Years, R/o Vpo-Dhanwara, The-Kumher,
Bharatpur Raj.
17. Harpal Singh S/o Sh. Mansingh, Aged About 61 Years, R/o
00, Beech Ka Thok, Astavan Kadim, Bharatpur Raj.
18. Mukut Bihari Vaishy S/o Sh. Mangtu Vaishy, Aged About
62 Years, R/o Nala Bazar Kaman Bharatpur Raj.
19. Prakash Chand S/o Sh. Girraj Prasad, Aged About 61
Years, R/o 39, Near Sanjay Cinema,sarsi Mohalla,
Kumher, Bharatpur Raj.
20. Manju Sharma W/o Mohan Lal Sharma, Aged About 64
Years, R/o 37 Swarn Jayanti Nagar, Bharatpur Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Education Department, Government Secretariat, Jaipur,
Raj.
2. Director, Secondary Education, Bikaner, Raj.
3. Director, Elementary Education, Bikaner, Raj.
4. Director, Directorate Of Pension And Pensioners Welfare,
Rajasthan, Jyoti Nagar, Jaipur, Raj.
5. Joint Director, Pension And Pensioners Welfare
Department, Bharatpur, Raj.
----Respondents
For Petitioner(s) : Mr. Nagendra Sharma,
Ms. Sunita Mehla
For Respondent(s) : Mr. S S Raghav, AAG (through VC)
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
02/02/2024
[2024:RJ-JP:5547] (3 of 4) [CW-1522/2024]
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 petitions is
similar to Ramesh Chander Gupta (supra).
[2024:RJ-JP:5547] (4 of 4) [CW-1522/2024]
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
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
Seema/2
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