Rajasthan High Court
Chitra Khandelwal W/O Late Shri Ashok ... vs State Of Rajasthan (2024:Rj-Jp:21368) on 2 May, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:21368]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 15548/2023
Chitra Khandelwal W/o Late Shri Ashok Khandelwal D/o Shri
Ayodhya Prasad Khandelwal, Aged About 60 Years, R/o-51/75,
Sector-5, Pratap Nagar, Jaipur (Raj.), Retired Teacher Grade
3Rd, Govt. Primary School, Godkawas, Village Panchyat
Ramnagar, Panchayat Samiti, Kotkhawda, Distt-Jaipur.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Education, Govt. Of Rajasthan, Secretariat
Jaipur.
2. Principal Secretary, Department Of Finance Govt. Of
Rajasthan, Secretariat, Jaipur.
3. Director Elementary Edcation, Bikaner.
4. Director, Directorate Of Pension And Pensioner's Welfare,
Jyoti Nagar Jaipur Rajasthan.
5. District Education Officer, Elementary Education, Jaipur.
6. Block Education Officer, Kotkhawda, Distt. Jaipur (Raj).
----Respondents
For Petitioner(s) : Mr. Yogesh Kumar for Mr. D.D.
Khandelwal
For Respondent(s) : Mr. Bharat Saini, AGC
HON'BLE MR. JUSTICE GANESH RAM MEENA
Order
02/05/2024
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.
[2024:RJ-JP:21368] (2 of 3) [CW-15548/2023]
2. 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 decided on 07.08.2023 and 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 AGC 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 petitioners' claim and pass appropriate orders in
[2024:RJ-JP:21368] (3 of 3) [CW-15548/2023]
the light of the Division Bench judgment, as referred above, within
a period of two months.
5. Since the main petition has been disposed of, the stay
application and pending application/s, if any, also stand disposed
of.
(GANESH RAM MEENA),J
Ashish Kumar /295
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