Rajasthan High Court
Surendra Singh Amera S/O Bajrang Singh ... vs State Of Rajasthan (2024:Rj-Jp:4615) on 29 January, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:4615]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 1299/2024
Surendra Singh Amera S/o Bajrang Singh Amera, Aged About 65
Years, R/o Bari Ka Mohalla, Near Fort, Chauth Ka Barwara,
District Sawai Madhopur (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Finance, Govt. Of Rajasthan, Secretariat,
Jaipur (Raj.)
2. Principal Secretary, Department Of Education, Govt. Of
Rajasthan, Secretariat, Jaipur (Raj.)
3. Director, Directorate Of Pension And Pensioners Welfare,
Rajasthan, Jyoti Nagar, Jaipur (Raj.)
4. Director, Secondary Education Department, Bikaner,
Rajasthan.
5. Joint Director, Secondary Education Department,
Bharatpur Division, Bharatpur, Rajasthan.
6. District Education Officer Secondary Education,
Sawaimadhopur, Rajasthan.
7. Principal, Govt. Senior Secondary School, Binjari, Block
Chauth Ka Barwara, District Sawaimadhopur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Sudhir Yadav
For Respondent(s) : Mr. S.S. Raghav, AAG
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
29/01/2024
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
[2024:RJ-JP:4615] (2 of 2) [CW-1299/2024]
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, as raised in the present writ petition 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, all pending
application/s, if any, also stand disposed of.
(GANESH RAM MEENA),J
DIVYA SAINI /11
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