Rajasthan High Court
Satya Narayan Panwar Son Of Shri ... vs State Of Rajasthan (2024:Rj-Jp:3221) on 19 January, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:3221]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 20611/2023
Satya Narayan Panwar Son Of Shri Kanhaiya Lal Panwar, Aged
About 62 Years, Resident Of New Colony, Sawar, Ajmer,
Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Department Of Education, Government Of Rajasthan,
Secretariat, Jaipur.
2. The Principal Secretary, Finance Department, Government
Of Rajasthan, Govt. Secretariat, Jaipur.
3. The Director, Secondary Education, Government Of
Rajasthan, Bikaner (Rajasthan).
4. District Education Officer, Secondary Education, Ajmer
(Rajasthan).
----Respondents
For Petitioner(s) : Mr. Pradeep Singh
For Respondent(s) : Mr. S S Raghav, AAG
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
19/01/2024
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
Commissioner, Kendriya Vidyalaya Sangathan & Anr. vs. Ram
[2024:RJ-JP:3221] (2 of 2) [CW-20611/2023]
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.
(GANESH RAM MEENA),J
Seema/3
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