Ram Niwas Meena S/O Late Shri Heera Lal ... vs State Of Rajasthan (2024:Rj-Jp:21673)
2024 Latest Caselaw 3614 Raj/2

Rajasthan High Court

Ram Niwas Meena S/O Late Shri Heera Lal ... vs State Of Rajasthan (2024:Rj-Jp:21673) on 7 May, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:21673]                     (1 of 2)                          [CW-6971/2024]


        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 6971/2024
1.       Ram Niwas Meena S/o Late Shri Heera Lal Meena, Aged
         About 49 Years, R/o A-7, Green Park Colony, Malviya
         Nagar, Alwar, Rajasthan- 301002.
2.       Rajesh Kumar Gautam S/o Late Shri Bhagwat Swaroop
         Sharma, Aged About 53 Years, R/o Ward No. 20, Mohalla-
         Swamiwada, Tijara, Alwar, Rajasthan-301411.
3.       Vinod Kumar S/o Late Shri Vajeer Chand, Aged About 43
         Years, R/o Anand Nagar Colony, Ward No. 35, Khairthal,
         Alwar, Rajasthan-301404.
4.       Shravan Kumar Meena S/o Late Shri Sukhram Meena,
         Aged About 39 Years, R/o Kothari Ka Bass, Mala Khera,
         Alwar, Rajasthan-301406.
5.       Narsingh S/o Late Shri Vijay Singh, Aged About 26 Years,
         R/o    Ward    No.     14,     Janta       Colony,        Khairthal,   Alwar,
         Rajasthan- 301404.
6.       Ramjani Khan S/o Late Shri Lallu Bax, Aged About 54
         Years, R/o Vpo Samoochi, Alwar, Rajasthan-321606.
                                                                      ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Department Of Energy, Secretariat, Jaipur.
2.       Jaipur Vidyut Vitaran Nigam Ltd. Through Its Managing
         Director, Vidyut Bhawan, Jaipur.
                                                                    ----Respondents

For Petitioner(s) : Mr. Ayush Singh with Ms. Shraddha Mehta For Respondent(s) :

HON'BLE MR. JUSTICE SAMEER JAIN Order

07/05/2024

At the outset, learned counsel for the petitioners submitted

that the controversy before this Court has already been settled by

[2024:RJ-JP:21673] (2 of 2) [CW-6971/2024]

the Co-ordinate Bench of this Court in S.B. CWP

No.17731/2023 titled as Krishan Kumar & Ors. vs. State of

Raj. Therefore, as the lis before this Court is identical, the same

ought to be disposed of in the same light as well.

Heard.

In Krishan Kumar (Supra), this Court held as under:-

"6. This Court in bound by the dictum of Co-ordinate Bench. Since the claim of the petitioner is clearly against the above quoted portion of the Co-ordinate Bench judgment, this Court can't interfere and the grievance of the petitioner can only be raised before the Division Bench.

7. The petitioners are therefore granted liberty to raise their grievance before the Division Bench, if so advised.

8. Accordingly, the present petition stands disposed of. Pending application(s), if any, shall stand disposed of."

Accordingly, the instant petition is disposed of with liberty

to the petitioner to raise their grievance before the Division

Bench, if so advised.

Pending applications, if any, stand disposed of.

(SAMEER JAIN),J

DEEPAK/88

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