Rajasthan High Court
Bahadur Singh S/O Shri Prabhu Dayal vs State Of Rajasthan (2024:Rj-Jp:13182) on 18 March, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:13182]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 3805/2024
1. Bahadur Singh S/o Shri Prabhu Dayal, Aged About 62
Years, R/o Gram Dundupura Post Kherli Gadasiya The.
Bayana, Bharatpur Raj.
2. Ravindra Singh Verma S/o Sh. Jagan Singh, Aged About
64 Years, R/o 1-S-5, Stc Housing Board Colony,
Bharatpur, Raj.
3. Kusum Aagrwal W/o Mahesh Chand, Aged About 62
Years, R/o Near Weyer House Nadbai, Bharatpur Raj.
321602
4. Madan Mohan Sharma S/o Sh. Sedu Ram, Aged About 69
Years, R/o Vill. Nayabas Po. Brahambad The.- Bayana,
Bharatpur Raj.
5. Dharm Singh S/o Sh. Amar Singh, Aged About 63 Years,
R/o Pakka Bag Farm Maharaja Surajmal B.ed College Ke
Pass Achhanera Road Bharatpur Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Education Department, Government Secretariat, Jaipur.
2. The Director, Secondary Education, Bikaner, Rajasthan
3. The District Education Officer Secondary Education,
Bharatpur Raj.
4. The Director, Directorate Of Pension And Pensioners
Welfare, Rajasthan, Jyoti Nagar, Jaipur
5. The Joint Director, Directorate Of Pension And Pensioners
Welfare, Bharatpur Raj.
----Respondents
For Petitioner(s) : Mr. Nagendra Sharma
Ms. Sunita Mehla
Mr. Jitendar Takar
For Respondent(s) :
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
18/03/2024
(Downloaded on 29/03/2024 at 09:14:36 PM)
[2024:RJ-JP:13182] (2 of 4) [CW-3805/2024]
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 Ramesh Chander
Gupta Vs. State of Rajasthan and Ors. (D.B. Civil Writ
Petition No. 2800/2021) 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 Ramesh Chander
Gupta (supra).
3. 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, 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
petitioners and pass appropriate orders and other
consequential benefits as per their entitlement. Whatever
amount is found payable be also released within a period
[2024:RJ-JP:13182] (3 of 4) [CW-3805/2024]
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
Ramesh Chander Gupta (supra), read with order dated
11.04.2023 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 Ramesh 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 Ramesh Chander Gupta
(supra), read with order dated 11.04.2023 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:13182] (4 of 4) [CW-3805/2024]
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 /17
Powered by TCPDF (www.tcpdf.org)
