Rajasthan High Court

Hari Ballabh Meena, S/O Shri Antu Lal ... vs State Of Rajasthan (2024:Rj-Jp:4504) on 25 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:4504]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 109/2024

1.       Hari Ballabh Meena, S/o Shri Antu Lal Meena, Aged About
         62 Years, R/o Village Badapura, Post Bhavli Tehsil
         Masalpur District Karauli, Retired On 30.06.2021 From
         The Post Of Teacher Grade Iii Level-2 At Government
         Upper      Primary     School        Mandakheda           District   Karauli
         Rajasthan
2.       Om Prakash Sharma, S/o Shri Anand Ram Sharma, Aged
         About 64 Years, R/o Village And Post Mandakheda Tehsil
         Masalpur District Karauli, Retired On 30.06.2019 From
         The Post Of Teacher Grade Iii Level-1 At Government
         Senior     Secondary         School        Khediya        District   Karauli
         Rajasthan
3.       Santosh Sharma, W/o Shri Laxmi Narayan Sharma, Aged
         About 60 Years, R/o Shukla Colony, Karauli District
         Karauli, Retired On 30.06.2023 From The Post Of Teacher
         Grade Iii Level-1 At Government Senior Secondary School
         Rampur Dhabai District Karauli Rajasthan
4.       Shriram Meena, S/o Shri Mishri Lal Meena, Aged About 62
         Years, R/o Village And Post Narayana Tehsil Masalpur
         District Karauli, Retired On 30.06.2021 From The Post Of
         Senior Teacher (Teacher Grade Ii) At Government Senior
         Secondary School Khediya District Karauli Rajasthan
5.       Sumer Chand Sharma, S/o Shri Ramji Lal Sharma, Aged
         About 61 Years, R/o Vivek Vihar, Karauli District Karauli,
         Retired On 30.06.2023 From The Post Of Teacher Grade
         Iii Level-1 At Government Senior Secondary School
         Khediya District Karauli Rajasthan
6.       Hari Mohan Meena, S/o Shri Nemi Lal Meena, Aged About
         61 Years, R/o Village And Post Todupura Tehsil Hindaun
         City District Karauli, Retired On 30.06.2022 From The
         Post Of Teacher Grade Iii Level-2 At Government Upper
         Primary School Ledor Khurd Block Masalpur District
         Karauli Rajasthan
7.       Ram Babu Sharma, S/o Shri Mishri Lal Sharma, Aged
         About 67 Years, R/o Amritpuri Colony Hindaun City
         District Karauli, Retired On 30.06.2016 From The Post Of
         Teacher Grade Iii Level-1 At Government Primary School


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         Imartan Ka Pura, Block Karauli District Karauli Rajasthan
8.       Kishor Singh Meena, S/o Shri Roop Chand Meena, Aged
         About 61 Years, R/o Mandawara Road, Byepass Chauraha,
         Hindaun City District Karauli, Retired On 30.06.2022 From
         The Post Of Principal At Government Senior Secondary
         School      Bhankari            Block       Mandrayal          District   Karauli
         Rajasthan
9.       Keda Lal Meena, S/o Shri Dev Chand Meena, Aged About
         61 Years, R/o Village And Post Bhopur Via Hindaun City
         Tehsil     Mahuwa         District      Gangapur             City,   Retired   On
         30.06.2022 From The Post Of Chief Block Education
         Officer At O/o Chief Block Education Officer Sapotara
         District Karauli Rajasthan
10.      Sheesh Ram Gurjar, S/o Shri Jawan Singh, Aged About 61
         Years, R/o Village Sikandarpur Post Nahida Via Khedla
         Bujurg     Tehsil       Mahuwa          District      Dausa,         Retired   On
         30.06.2022 From The Post Of Senior Teacher (Teacher
         Grade      Ii,     Social       Science)        At    Government          Senior
         Secondary School Khohra Mulla Block Mahuwa District
         Dausa Rajasthan
11.      Jagdish Prasad, S/o Shri Mangal Ram, Aged About 60
         Years, R/o Village And Post Kherli Gurjar Tehsil Suroth
         District Karauli, Retired On 30.06.2023 From The Post Of
         Teacher      Grade        Iii    Level-2,       At     Government         Senior
         Secondary School Talchidi Block Mahuwa District Dausa
         Rajasthan
12.      Ramesh Chand Gurjar, S/o Shri Sardar Singh, Aged About
         61 Years, R/o Village Sikandarpur Post Nahida Via Khedla
         Bujurg     Tehsil       Mahuwa          District      Dausa,         Retired   On
         30.06.2022 From The Post Of Head Master (Teacher
         Grade Ii, Social Science) At Government Upper Primary
         School Nahida Ka Pura Block Mahuwa District Dausa
         Rajasthan
13.      Shiv Ram Jat, S/o Shri Heera Lal Jat, Aged About 61
         Years, R/o Village Sheeshwara Post Dhand Tehsil Mahuwa
         District Dausa, Retired On 30.06.2022 From The Post Of
         Senior Teacher (Teacher Grade Ii, Social Science) At
         Government Upper Primary School Pahadi Block Mahuwa
         District Dausa Rajasthan
14.      Guteri Singh, S/o Shri Ramoli Singh, Aged About 68

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         Years, R/o Village Sheeshwara Post Dhand Tehsil Mahuwa
         District Dausa, Retired On 30.06.2015 From The Post Of
         Physical Teacher Grade Iii (Pet Grade Iii) At Government
         Secondary School Dhand Block Mahuwa District Dausa
         Rajasthan
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Education Department, Government Secretariat, Jaipur.
2.       Director, Secondary Education, Rajasthan, Bikaner
3.       Director, Elementary Education, Rajasthan, Bikaner
4.       Director, Pension Department, Jyoti Nagar, Jaipur
5.       Chief District Education Officer, Karauli, Rajasthan
6.       Chief District Education Officer, Dausa, Rajasthan
                                                                 ----Respondents

For Petitioner(s)         :     Mr. Vijay Pathak
For Respondent(s)         :     Mr. S.S. Raghav, AAG with Mr. Ajay
                                Rajawat



           HON'BLE MR. JUSTICE GANESH RAM MEENA

                          Judgment / Order

25/01/2024

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.

[2024:RJ-JP:4504] (4 of 5) [CW-109/2024]

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."

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 petitioners' claim and pass appropriate orders in

the light of the Division Bench judgment, as referred to above,

within a period of two months.

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5. Since the main petition has been disposed of, the stay

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