Rajasthan High Court
Ram Niwas Son Of Shri Hari Ram vs State Of Rajasthan (2024:Rj-Jp:12852) on 14 March, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:12852]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 3427/2024
1. Ram Niwas Son Of Shri Hari Ram, Aged About 70 Years,
Resident Of Shimla, Teshil Khetri, District Jhunjhunu,
Rajasthan.
2. Banwari Lal Yadav Son Of Shri Prabhu Dayal Yadav,
Resident Of Shimla, Teshil Khetri, District Jhunjhunu,
Rajasthan.
3. Ram Singh Yadav Son Of Shri Makhan Lal Yadav, Aged
About 77 Years, Resident Of Shimla, Teshil Khetri, District
Jhunjhunu, Rajasthan.
4. Mohar Singh Son Of Shri Thandu Ram, Aged About 73
Years, Resident Of Ward No. 11, Dudwa Nangalia, Tehsil
Khetri, District Jhunjhunu, Rajasthan.
5. Ram Kumar Dhillan Son Of Shri Sanwal Ram, Aged About
73 Years, Resident Of Nalpur, Tehsil Khetri, District
Jhunjhunu, Rajasthan.
6. Dharampal Son Of Shri Gharsi Ram, Aged About 70 Years,
Resident Of Nalpur, Tehsil Khetri, District Jhunjhunu,
Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Education, Government Of Rajasthan,
Jaipur.
2. Director Secondary Education, Rajasthan, Bikaner.
3. Director Elementary Education, Rajasthan, Bikaner.
4. Deputy Director, Elementary Education, Churu, Rajasthan.
5. Deputy Director, Secondary Education, Churu, Rajasthan.
6. Director, Pension And Pensioners Welfare Department,
Rajasthan, Jaipur.
----Respondents
For Petitioner(s) : Mr. Shailender Singh Balwada
For Respondent(s) :
HON'BLE MR. JUSTICE GANESH RAM MEENA
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Judgment / Order
14/03/2024
1. Learned counsel for the petitioners submits that the
controversy involved in the present case is squarely covered by
the Division Bench judgment in the case of Rame Chander
Gupta Vs. State of Rajasthan and Ors. (D.B. Civil Writ
Petition No. 2 and other connected matters,
decided on 17.10.2023.
2. In these circumstances, learned counsel for the petitioners
seeks liberty to approach respondent/s by way of filing
representation for redressal of their grievances in the light of
judgment rendered by this court in the case of Rame Chander
Gupta (supra).
3. In the case of Rame 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, dediced 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 Director (Admn. & 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. 1011/2023 have also been disposed off
on 19.05.2023. A copy of the 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
[2024:RJ-JP:12852] (3 of 4) [CW-3427/2024]
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."
4. Ordered accordingly.
5. In the event of filing a representation by the petitioners, the
respondent/s shall consider the claim of the petitioners and pass
an appropriate order within two months from the date of receipt of
representation with certified copy of this order and that too in
accordance with law and the observations made in the case of
Rame Chander Gupta (supra), read with order dated
11. in SLP(C) No. 3420/2023 and order dated
19.05.2023 in SLP(C) No. 1011/2023 passed by Hon'ble
Apex Court, as has been referred in the case of C.P.
Mundinamani & Ors. (supra).
6. The present writ petition stands disposed of.
7. The order has been passed based on the submissions made
by the learned counsel for the petitioners and the averments
made in the writ petition. The respondent/s would be at liberty to
examine the veracity of the submissions made in the writ petition
in the light of the observations made by the Division Bench of this
court in the case of Rame Chander Gupta (supra), and only
in case the averments made therein are found to be correct, the
petitioners be extended the relief as prayed with consequential
benefits as ordered in the case of Rame Chander Gupta
(supra), read with order dated 11. in SLP(C) No.
3420/2023 and order dated 19.05.2023 in SLP(C) No.
1011/2023 passed by Hon'ble Apex Court, as has been
referred in the case of C.P. Mundinamani & Ors. (supra).
[2024:RJ-JP:12852] (4 of 4) [CW-3427/2024]
8. Since the main petition has been disposed of, the stay
application and the pending application/s, if any, also stand
disposed of.
(GANESH RAM MEENA),J
DIVYA SAINI /300
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