Renu Dhuria vs The State Of Rajasthan ...
2024 Latest Caselaw 7822 Raj

Citation : 2024 Latest Caselaw 7822 Raj
Judgement Date : 6 September, 2024

Rajasthan High Court - Jodhpur

Renu Dhuria vs The State Of Rajasthan ... on 6 September, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:37027]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 14945/2024

Renu Dhuria W/o Sanjay Dhuria D/o Late Miss Chander Kanta
Sekhri, Aged About 36 Years, House No.9732, Gali No.05, Joshi
Nagar, Habbowal, Ludhiana, (Punjab).
                                                                    ----Petitioner
                                     Versus
1.       The State Of Rajasthan, Through Secretary, Department
         Of School Education, Government Of Rajasthan, Jaipur.
2.       Director, Secondary Education, Rajasthan, Bikaner.
3.       District Education         Officer,    Secondary        Education,    Sri
         Ganganagar.
4.       Seth G.l. Bihani Sanatan Dharm Senior Secondary School
         Sri Ganganagar, Tehsil And District Sri Ganganagar
         Through Its Secretary.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Rakesh Matoria
For Respondent(s)         :     -


                HON'BLE MR. JUSTICE FARJAND ALI

Order

06/09/2024

1. It is submitted by learned counsel for the petitioner that the

issue raised in the present writ petition is squarely covered by

order dated 17.11.2011 passed by a Coordinate Bench of this

Court in Gordhan Mal Singhvi Vs. The State of Rajasthan &

Ors : SBCWP No. 5118/2008 and the judgment dated

06.11.2015 rendered be the Division Bench of this Court in State

of Rajasthan & Anr. Vs. The Management Committee Sh.

Bhagwan Das Todi College : D.B.Special Appeal (Writ) No.

663/2015 along with connected matters.

2. In view of the submissions made, the writ petition filed by

the petitioner is disposed of in the light of similar directions as

given in the case of Gordhan Mal Singhvi (supra) and as per the

[2024:RJ-JD:37027] (2 of 2) [CW-14945/2024]

law laid down in the case of State of Rajasthan & Anr. Vs. The

Management Committee Sh. Bhagwan Das Todi College

(supra).

3. The direction given in the case of Gordhan Mal Singhvi

(supra) reads as under:-

"(1) Within 60 days from today, the respondent No.3 shall make payment of the amount to the petitioner towards arrears of salary as a result of fixation under the Revised Pay Scales Rules;

towards selection grades upon completion of 9, 18 and 27 years of service; towards leave encashment; and towards gratuity and provident fund alongwith interest @ 12% per annum from 23.07.2008 until the date of payment. (2) The respondents Nos.1 and 2 shall grant approval and release the grant-in-aid within 60 days from the date of the respondent No.3 submitting in its claim in accordance with the provisions of the Rules of 1993 and the applicable decisions."

4. In furtherance above, the respondents are also directed to

comply with the observations made in the case of State of

Rajasthan & Anr. Vs. The Management Committee Sh.

Bhagwan Das Todi College (supra), wherein directions have

been given regarding payment.

5. In view of the above circumstances of the case, the needful

may be done within a period of three months from the date of

receipt of a copy of this order.

6. All pending applications, if any, stand disposed of

(FARJAND ALI),J 1000-chhavi/-