Rajasthan High Court
Subhash Chand Garg Son Of Shri ... vs The State Of Rajasthan ... on 9 January, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:1522]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 112/2024
1. Subhash Chand Garg Son Of Shri Rambharosi Lal Garg,
Aged About 60 Years, Resident Of Chobdar Gali, Kotpada,
Bari, District Dholpur (Rajasthan)
2. Birendra Singh Parmar Son Of Shri Ram Singh Parmar,
Aged About 60 Years, Resident Of Near Parsuram
Dharmshala, Krishan Kunj Colony, Bari, District Dholpur
(Rajasthan).
3. Rakesh Kumar Son Of Jagdish Prasad Sharma, Aged
About 60 Years, Resident Of Sholiya Thak, Village And
Post Jatoli, District Dholpur (Rajasthan).
4. Dinesh Chand Garg Son Of Kirodi Lal, Aged About 61
Years, Resident Of Khanjada Pada, Lilothi Wale, Bari,
District Dholpur (Rajasthan).
5. Damodar Prasad Parasar Son Of Jeevan Lal, Aged About
62 Years, Resident Of Hariyal Mahadev Basedi, District
Dholpur (Rajasthan)
----Petitioners
Versus
1. The State Of Rajasthan, Through Additional Chief
Secretary To Government, Education Department,
Secretariat, Jaipur (Raj.).
2. The Director, Secondary Education, Directorate, Education
Department, Bikaner (Raj.)
3. The Joint Director, School Education, Jaipur Range, Siksha
Sankul Jaipur (Raj.).
4. The Director, Directorate Of Pension And Pensioners
Welfare, Govt. Of Rajasthan, Jyothi Nagar, Lalkothi,
Jaipur, Rajasthan 302015
----Respondents
For Petitioner(s) : Mr. Dinesh Kumar Garg
For Respondent(s) : Mr. S.S. Raghav, AAG
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
[2024:RJ-JP:1522] (2 of 3) [CW-112/2024]
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
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).
[2024:RJ-JP:1522] (3 of 3) [CW-112/2024]
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.
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 /5
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