Suraj Mal Meena vs The State Of Rajasthan ...
2024 Latest Caselaw 7899 Raj

Rajasthan High Court - Jodhpur

Suraj Mal Meena vs The State Of Rajasthan ... on 10 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:37472]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 14879/2024

1.       Suraj Mal Meena S/o Shri Ganga Ram Meena, Aged About
         56 Years, Resident Of 58, Laxman Basti, Bilopa, Dakwa,
         Sawai Madhopur, Rajasthan.
2.       Dhan Pal Meena S/o Shri Meetha Lal Meena, Aged About
         59    Years,    Resident        Of    Mohanpura,           District   Karauli,
         Rajasthan.
3.       Roop Singh S/o Shri Param Singh, Aged About 61 Years,
         Resident Of 53, Jatav Singh, Nagla Bartai, Sunari, District
         Bharatpur, Rajasthan.
                                                                       ----Petitioners
                                       Versus
1.       The State Of Rajasthan, Through The Principal Secretary,
         Higher Education, Government Of Rajasthan, Jaipur.
2.       The State Of Rajasthan, Through The Principal Secretary,
         Department Of Personal And Training, Government Of
         Rajasthan, Jaipur.
3.       The    State      Of     Rajasthan,         Through        The    Secretary,
         Department         Of     Administrative            Reforms      (Group-3),
         Government Of Rajasthan, Jaipur.
4.       The    State      Of     Rajasthan,         Through        The    Secretary,
         Department Of Finance, Government Of Rajasthan, Jaipur.
5.       The Commissioner, College Education, Block No. 4,
         Shiksha Sankul, Jln Marg, Government Of Rajasthan,
         Jaipur.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Surendra Choudhary
For Respondent(s)            :



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

10/09/2024

1. Learned counsel for the petitioners submits that in similar

circumstances and similar matters, the Division Bench of this

[2024:RJ-JD:37472] (2 of 3) [CW-14879/2024]

Court in The Director, Secondary Education, Rajasthan,

Bikaner Vs. Narendra Kumar Boolchandani & Ors.; D.B.

Special Appeal Writ No.362/2020 along with connected

matters, while considering the aspect that the issue in question

has arisen in large number of cases and the Government has

accepted the stand and granted the benefits, disposed of the

appeals with the following directions:-

"Learned counsel for the petitioners, however, submitted that the issue is arising in large number of cases and in several departments, the Government has accepted the stand and granted the benefits. If the petitioners are not granted similar benefits, it would amount to discriminatory treatment. Whatever be the grievance of the petitioners they can be resolved at the level of the administration or by the Court through bipartite hearing. In view of the peculiar circumstances, these appeals are disposed of by permitting the Government to take into account the representations already made or to be filed by any of the petitioners within one month. In the process, the authorities will bear in mind the stand taken by the department in similar cases. Such representations would be decided in accordance with law unmindful of the observations and directions issued by the learned Single Judge in the impugned orders. Eventually, if the grievances of the petitioner still survive after the Government decision, it is open for the petitioners to seeks redressal thereafter in accordance with law."

2. Learned counsel for the petitioners submits that the present

writ petition of the petitioners may also be disposed of in light of

the abovementioned judgment.

3. In view of the submissions made, the present writ petition is

disposed of with the same directions as issued by the Division

Bench of this Court in the case of Narendra Kumar

Boolchandani (supra).

[2024:RJ-JD:37472] (3 of 3) [CW-14879/2024]

4. The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the

petitioners would be entitled to the relief.

(VINIT KUMAR MATHUR),J 599-SanjayS/-

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