Rajasthan High Court
Dinesh Chandra Sharma S/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:2166) on 11 January, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:2166]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 19782/2023
1. Dinesh Chandra Sharma S/o Shri Ghanshyam Lal Sharma,
Aged About 61 Years, Resident Of 236, Rajni Vihar,
Heerapura, Ajmer Road, Jaipur.
2. Sudheer Kumar Tak S/o Shri Shyam Gopal Tak, Aged
About 62 Years, Resident Of 36, Mangal Vihar, Gopalpura
Bypass, Jaipur.
3. Kishan Lal Ramnani S/o Shri Mohan Lal, Aged About 63
Years, Resident Of 58-A, Brij Vihar, Jagatpura, Jaipur.
4. Rakesh Kumar Mehta S/o Shri Gulbir Sen Mehta, Aged
About 63 Years, Resident Of R-13A, Narayan Vihar, Jaipur.
5. Dinesh Singhal S/o Shri Chimman Lal Singhal, Aged
About 65 Years, Resident Of Plot No. 144, Rajni Vihar,
Heerapura, Ajmer Road, Jaipur.
----Petitioners
Versus
1. State Of Rajasthan, Through Additional Chief Secretary ,
Finance Department, Government Of Rajasthan ,
Secretariat, Jaipur.
2. Rajasthan Rajya Vidyut Prasaran Nigam Ltd., Through
Chief Managing Director, Vidyut Bhawan, Jaipur.
3. The Director Pension Department, Rajasthan Govt. Jyoti
Nagar Jaipur.
----Respondents
For Petitioner(s) : Mr. Sandeep Saxena
For Respondent(s) : Mr. Rajendra Soni, AAG with
Mr. S.M. Sharma
HON'BLE MR. JUSTICE SAMEER JAIN
Order
11/01/2024
1. Learned counsel for the petitioners submits that the
issue involved in the present matter is no more res integra in view
of judgment of Division Bench of this Court in the case of Ramesh
[2024:RJ-JP:2166] (2 of 3) [CW-19782/2023]
Chander Gupta vs. State of Rajasthan & Ors. (D.B. Civil Writ
Petition No. 2800/2021; decided on 17.10.2023). It is
further submitted that in similar facts and circumstances, the
order of the Division Bench has also been followed by Co-ordinate
Bench in the case of Ramesh Chand vs. State of Rajasthan &
Ors. (S.B. Civil Writ Petition No. 19121/2023; decided on
07.12.2023).
2. Learned counsel for the respondent does not dispute
the fact that the issue, as raised in the present writ petition, is
similar to Ramesh Chander Gupta (supra). However, it is
contended that the petitioners have approached the Court at a
belated stage.
3. Heard and considered.
4. The fact that the issue involved is covered by Division
Bench of this Court in case of Ramesh Chander Gupta (supra)
remains undisputed. The contention that the petitioners have
approached the Court with a little delay is of no relevancy in the
facts and circumstances as matters of salary and pension have a
recurring cause of action, as was held by the Hon'ble Supreme
Court in Rushibhai Jagdishbhai Pathak vs. Bhavnagar
Municipal Corporation: 2022 (4) SLR 862 (SC).
5. In the case of Ramesh Chander Gupta (supra), Di-
vision 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
[2024:RJ-JP:2166] (3 of 3) [CW-19782/2023]
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 OnlineSC 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 dis-
posed 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 ap-
propriate 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 dis-posed of."
6. 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.
(SAMEER JAIN),J
JKP/64
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