Suraj Mal Kanav S/O Lt. Shri Gaisaram ... vs State Of Rajasthan (2024:Rj-Jp:1854)
2024 Latest Caselaw 221 Raj/2

Citation : 2024 Latest Caselaw 221 Raj/2
Judgement Date : 11 January, 2024

Rajasthan High Court

Suraj Mal Kanav S/O Lt. Shri Gaisaram ... vs State Of Rajasthan (2024:Rj-Jp:1854) on 11 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:1854]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 406/2024

1.         Suraj Mal Kanav S/o Lt. Shri Gaisaram Kanav, Aged About
           64 Years, R/o Village Khatilai Tehsil Virat Nagar, District
           Jaipur.
2.         Ramchandra Sharma S/o Lt. Shri Chhotelal Sharma, Aged
           About 65 Years, R/o Village Chhapuda Kalan Tehsil
           Shahpura, District Jaipur.
                                                                      ----Petitioners
                                       Versus
1.         State Of Rajasthan, Through                        Director   Secondary
           Education, Bikaner, Rajasthan.
2.         The Principal Secretary, Department Of Finance, Govt. Of
           Rajasthan, Secretariat, Jaipur (Raj.)
3.         The Director, Directorate Of Pension And Pensioners
           Welfare, Rajasthan, Jyoti Nagar, Jaipur (Raj.)
                                                                    ----Respondents

For Petitioner(s) : Mr. Vinod Kumar Sharma For Respondent(s) : Mr. S.S. Raghav, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/01/2024

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

[2024:RJ-JP:1854] (2 of 2) [CW-406/2024]

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 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.