Rajasthan High Court
Dr Satyanarayan Sharma S/O Sh. Bajrang ... vs The State Of Rajasthan ... on 9 January, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:1361]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 20110/2023
1. Dr Satyanarayan Sharma S/o Sh. Bajrang Lal Sharma,
Aged About 63 Years, R/o H.no. 41, Shree Ram Vihar,
Kalyanpura, Sanganer, Jaipur (Raj.) Retired From The
Post Of Professor, Government Maharaj Acharya Sanskrit
College, Jaipur, Rajasthan
2. Mohan Lal Sharma S/o Late Sh. Rameshwar Prasad
Sharma, Aged About 64 Years, R/o H.no. 90, Shakti
Nagar, Gajsinghpura, Opp. Heerapura Power House,
Ajmer Road, Jaipur (Raj.) Retired From The Post Of
Professor, Government Maharaj Acharya Sanskrit College,
Jaipur, Rajasthan.
3. Dr. Hari Prasad Sharma S/o Sh. Prabhu Lal Sharma, Aged
About 62 Years, R/o H.no. 10, Shikshak Colony,
Gupteshwar Road, Dausa (Raj.) Retired From The Post Of
College Lecturer, Government Maharaj Acharya Sanskrit
College, Jaipur, Rajasthan.
4. Dr. Mahesh Chandra Sharma S/o Sh. Bihari Lal Sharma,
Aged About 62 Years, R/o Village Kalwara, Mahindra
World City, Sez, Ajmer Road, Jaipur (Raj.) Retired From
The Post Of College Lecturer, Directorate Sanskrit
Education, Jaipur, Rajasthan.
5. Gopal Mishra S/o Sh. Khadaknath Mishra, Aged About 62
Years, R/o H.no. 2, Sitawari, Opp. Morani Motors, Tonk
Road, Jaipur (Raj.) Retired From The Post Of College
Lecturer, Government Maharaj Acharya Sanskrit College,
Jaipur, Rajasthan.
6. Nand Lal Gupta S/o Sh. Damodar Prasad Gupta, Aged
About 63 Years, R/o Somnath Nagar, Pratap Colony,
Dausa (Raj.) Retired From The Post Of Principal,
Government Varishtha Upadhyaya Sanskrit School,
Dausa, Rajasthan.
7. Ramawtar Purviya S/o Sh. Ram Kishor Purviya, Aged
About 62 Years, R/o H.no. 1/64, Near Mansa Mata
Temple, Housing Board, Gupteshwar Road, Dausa (Raj.)
Retired From The Post Of Librarian Grade-Ii, Government
Varishtha Upadhyaya Sanskrit School, Dausa, Rajasthan.
8. Lallu Ram Verma S/o Sh. Gangaram Verma, Aged About
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[2024:RJ-JP:1361] (2 of 4) [CW-20110/2023]
64 Years, R/o H.no. 1/102, Housing Board, Gupteshwar
Road, Dausa (Raj.) Retired From The Post Of College
Lecturer, Government Shastri Sanskrit College, Dausa,
Rajasthan.
9. Roop Chand Sharma S/o Sh. Chaturbhuj Sharma, Aged
About 63 Years, R/o H.no. 28, Radha Vihar Road,
Peethawas, Hathoj, Jaipur (Raj.) Retired From The Post Of
Fitter, Panchayat Samiti, Jhotwara, Jaipur, Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through Secretary, Sanskrit
Education Department, Government Of Rajasthan,
Secretariat, Jaipur.
2. The Additional Chief Secretary, Finance Department,
Government Of Rajasthan, Secretariat, Jaipur
3. Director Sanskrit Education, Shiksha Sankul, Jln Marg,
Jaipur, Rajasthan.
4. The Director, Panchayati Raj Department, Government Of
Rajasthan, Secretariat, Jaipur.
5. The Director, Pensioners And Pension Welfare
Department, Government Of Rajasthan, Jaipur.
----Respondents
For Petitioner(s) : Mr. Mahesh Chand Gupta
For Respondent(s) : Mr. Rajesh Maharshi, AAG
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
09/01/2024
1. Learned counsels for the parties submit that the issue
involved in the present writ petition has already been set at rest
by the Division Bench judgment of this Court in case of Ramesh
Chander Gupta vs. State of Rajasthan & Ors. in D.B. Civil
[2024:RJ-JP:1361] (3 of 4) [CW-20110/2023]
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 do 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 statements of the learned counsels for
the parties, this Court deems it just and proper to dispose of the
present writ petition on the same terms and with directions 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.
[2024:RJ-JP:1361] (4 of 4) [CW-20110/2023]
5. Since the main petition has been disposed of, the stay
applications and pending applications, if any, also stand disposed
of.
(GANESH RAM MEENA),J
DIVYA SAINI /3
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