Shrawan Kumar Sharma S/O Shri ... vs The State Of Rajasthan ...
2024 Latest Caselaw 329 Raj/2

Citation : 2024 Latest Caselaw 329 Raj/2
Judgement Date : 17 January, 2024

Rajasthan High Court

Shrawan Kumar Sharma S/O Shri ... vs The State Of Rajasthan ... on 17 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:2892]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 17800/2023
Shrawan Kumar Sharma S/o Shri Banshidhar Sharma, Aged
About 64 Years, Resident Of Ward No. -4, Near Govt. Senior
Secondary School, Village And Post Rampura Dabdi, Tehsil -
Jalsoo, District - Jaipur. Retired Health Inspector From The Office
Block Chief Medical Officer, Govindgarh, District - Jaipur (Raj.).
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through Its Principal Finance
         Secretary, Government Secretariat, Government Of
         Rajasthan, Jaipur (Raj.).
2.       The Director, Medical And Health Services Department,
         Government Of Rajasthan Jaipur (Raj.).
                                                                 ----Respondents

For Petitioner(s) : Mr. Kamal Kant Sharma For Respondent(s) : Dr. Vibhuti Bhushan Sharma, AAG with Mr. Harshit Tiwari & Ms. Malti, 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. C

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.

C Writ Petition No.5445/2022, decided on 07.08.2023 &

the Comm Kendriya Vidyalaya Sangathan & Anr.

[2024:RJ-JP:2892] (2 of 2) [CW-17800/2023]

vs. Ram Karan Bhakar & Ors.: D.B. C Writ Petition

No.4139/2022 as well as judgment of Hon'ble Sup Court

in the case of The Di (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 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

to consider the petitioner's 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, all pending

application/s, if any, also stand disposed of.

(GANESH RAM MEENA),J