Rajasthan High Court
Ram Niwas Jat S/O Sh. Kalu Ram vs State Of Rajasthan (2024:Rj-Jp:2284) on 12 January, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:2284]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 20284/2023
Ram Niwas Jat S/o Sh. Kalu Ram, Aged About 61 Years, R/o 108,
Officers Enclave, Opp. Bajrang Gate, Kalwar Road, Jhotwara,
Jaipur (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Additional Chief Secretary
(Home), Secretariat, Jaipur (Raj.)
2. The Additional Chief Secretary (Finance), Government
Secretariat, Jaipur (Raj.)
3. Director General Of Police, Rajasthan, Lal Kothi, Jaipur.
----Respondents
For Petitioner(s) : Mr. Akhil Simlote
For Respondent(s) :
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
12/01/2024
1. Learned counsel for the petitioner submits that the
controversy involved in the present petition is squarely covered by
the judgment of Division Bench in the 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 these circumstances, learned counsel for the petitioner
seeks liberty to approach the respondents by way of filing a
representation for redressal of their grievances in the light of
judgment rendered by this Court in the case of Ramesh Chander
Gupta (supra).
[2024:RJ-JP:2284] (2 of 3) [CW-20284/2023]
3. 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."
4. Ordered accordingly.
5. In the event of filing a representation by the petitioner, the
respondents shall consider the claim of the petitioner and pass an
appropriate order in accordance with law and the observations
made in case of Ramesh Chander Gupta (supra).
6. The order has been passed on the submissions made by the
learned counsel for the petitioner and the averments made in the
writ petition. The respondents would be at liberty to examine the
veracity of the submissions made in the writ petition in the light of
the observations made by the Division Bench of this Court in the
case of Ramesh Chander Gupta (supra), and only in case the
[2024:RJ-JP:2284] (3 of 3) [CW-20284/2023]
averments made therein are found to be correct, the petitioner be
extended the relief as prayed, with consequential benefits as
ordered in the case of Ramesh Chander Gupta (supra).
7. The present writ petition is accordingly, disposed of.
8. Since the main petition has been disposed of, all pending
applications, if any, also stand disposed of.
(GANESH RAM MEENA),J
ARTI SHARMA /102
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