Gopal Lal Meena S/O Bhoma Ram Meena vs The State Of Rajasthan ...
2024 Latest Caselaw 2342 Raj/2

Rajasthan High Court

Gopal Lal Meena S/O Bhoma Ram Meena vs The State Of Rajasthan ... on 28 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:15010]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 4545/2024

Gopal Lal Meena S/o Bhoma Ram Meena, Aged About 68 Years,
R/o Gyana Ki Dhani, Shyampura, Jaipur, Bassi, Rajasthan,
                                                                        ----Petitioner
                                        Versus
1.       The     State      Of     Rajasthan,          Through       Its    Secretary,
         Department Of Labour, Government Secretariat, Jaipur,
         Rajasthan.
2.       The Principal Secretary, Finance Department, Government
         Secretariat, Jaipur, Rajasthan.
3.       The Labour Commissioner, Department Of Labour, Shram
         Bhawan, Hasanpura, Jaipur, Rajasthan.
4.       The    Additional        Labour       Commissioner           (Headquarter),
         Department         Of    Labour,       Shram        Bhawan,       Hasanpura,
         Jaipur, Rajasthan.
5.       Director,    Pension         Department,            Jyoti   Nagar,    Jaipur,
         Rajasthan.
                                                                     ----Respondents

For Petitioner(s) : Mr. Abhinav Tetarwal For Respondent(s) : Mr. Surendra Singh Naruka, AAG with Mr. Aniruddha Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Order

28/03/2024

1. Learned counsel for the parties submit that the issues

involved in the present writ petition have 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.

[2024:RJ-JP:15010] (2 of 3) [CW-4545/2024]

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 decided on 25.07.2023 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

[2024:RJ-JP:15010] (3 of 3) [CW-4545/2024]

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.

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

application as well as pending application, if any, also stand

disposed of.

(GANESH RAM MEENA),J

Ashish Kumar /17

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