Smt. Saroj Yadav D/O Jagmal Yadav vs State Of Rajasthan (2024:Rj-Jp:2683)
2024 Latest Caselaw 330 Raj/2

Citation : 2024 Latest Caselaw 330 Raj/2
Judgement Date : 17 January, 2024

Rajasthan High Court

Smt. Saroj Yadav D/O Jagmal Yadav vs State Of Rajasthan (2024:Rj-Jp:2683) on 17 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:2683]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 619/2024
Smt. Saroj Yadav D/o Jagmal Yadav, Aged About 67 Years,
Resident Of Ward No. 13, Nain Sukh Mohalla, Behror, District
Alwar (Raj.) .
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Its Secretary, Education
         Department, Government Of Rajasthan, Government
         Secretariat, Jaipur.
2.       Additional Chief   Secretary,                    Finance      Department,
         Government Secretariat, Jaipur.
3.       The Director, Secondary Education, Rajasthan, Bikaner

4.       The   Director,  Pension    And                     Pensioners     Welfare
         Department, Rajasthan, Jaipur.
                                                                    ----Respondents

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



           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

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.

[2024:RJ-JP:2683] (2 of 2) [CW-619/2024]

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 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 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, the stay

application and pending application/s, if any, also stand disposed

of.