Rajasthan High Court
Chandra Prakash S/O Shri Gheesa Ram vs State Of Rajasthan (2024:Rj-Jp:2821) on 17 January, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:2821]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 15713/2023
1. Chandra Prakash S/o Shri Gheesa Ram, Aged About 62
Years, R/o Agrasen Colony Near Vidyapith, Bhusawar,
District Bharatpur (Raj.)
2. Jagdesh Prasad S/o Shri Jagan Lal, Aged About 60 Years,
R/o Village And Post Sandheli, Tehsil Bhusawar, District
Bharatpur (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Education, Government Of Rajasthan,
Secretariat, Jaipur.
2. Principal Secretary, Department Of Finance, Government
Of Rajasthan, Secretariat, Jaipur.
3. Director, Secondary Education, Bikaner.
4. Director, Pension Department, Jyoti Nagar, Jaipur.
5. District Education Officer, Elementary Education,
Bharatpur.
6. District Education Officer, Secondary Education,
Bharatpur.
----Respondents
For Petitioner(s) : Mr. Laxmikant Sharma
For Respondent(s) : Mr. Syed Zakawat Ali, AGC
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
17/01/2024
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
[2024:RJ-JP:2821] (2 of 3) [CW-15713/2023]
Writ Petition No.2800/2021 and other connected matters,
decided on 17.10.2023.
2. In the case of Ramesh Chander Gupta (supra), the
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 the 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 Additional Government Counsel appearing for the
respondents does not dispute the fact that the issue raised in the
present writ petition is similar to the case of 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
[2024:RJ-JP:2821] (3 of 3) [CW-15713/2023]
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 all pending application/s, if any, also stand
disposed of.
(GANESH RAM MEENA),J
ARTI SHARMA /272
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