Rajasthan High Court
Bhagwan Sahay S/O Shri Mahadev vs State Of Rajasthan (2024:Rj-Jp:4506) on 25 January, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:4506]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 19544/2023
Bhagwan Sahay S/o Shri Mahadev, Aged About 66 Years, R/o-
255-A, Pawanpuri, Benad Road, Jaipur, 302012. Retired On
30.06.2017 From The Post Of Assistant Office Superintendent At
Employment Department In The State Of Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Employment Department, Government Of Rajasthan,
Jaipur, Rajasthan.
2. The Deputy Director, Employment Department,
Government Of Rajasthan, Jaipur, Rajasthan.
3. The Deputy Director, Pension And Pensioners Welfare,
Department, Jaipur.
----Respondents
For Petitioner(s) : Mr. Harsh Dadhich for
Mr. Bharat Singh Bhati
For Respondent(s) : Mr. Rajendra Soni, AAG with
Mr. S.M. Sharma
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
[2024:RJ-JP:4506] (2 of 3) [CW-19544/2023]
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 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 petitioner's claim and pass appropriate orders in
[2024:RJ-JP:4506] (3 of 3) [CW-19544/2023]
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
ARTI SHARMA /178
Powered by TCPDF (www.tcpdf.org)
