Management Committee vs Pancham (2025:Rj-Jd:18087)
2025 Latest Caselaw 11237 Raj

Rajasthan High Court - Jodhpur

Management Committee vs Pancham (2025:Rj-Jd:18087) on 8 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:18087]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      AT JODHPUR
              S.B. Civil Writ Petition No. 6555/2020

Management           Committee            Swami          Keshwanand         College
Gramothan        Vidhyapeeth          Sangaria,         District    Hanumangarh,
Rajasthan Through Its Secretary Sukhraj Singh S/o Shri Jeevan
Singh, Aged About 55 Years.
                                                                      ----Petitioner
                                       Versus
1.       Smt. Sunita Grover D/o Shri Hardari Lal Grover, Resident
         Of Ward No. 13, Upasana Niketan, Jublee Ramlila
         Ground, Sangaria, District Hanumangarh, Rajasthan.
2.       Commissioner, Secondary Education, Rajasthan, Bikaner.
                                                                   ----Respondents
                                Connected With
              S.B. Civil Writ Petition No. 5069/2020
Management           Committee            Swami          Keshwanand         College
Gramothan        Vidhyapeeth          Sangaria,         District    Hanumangarh,
Rajasthan Through Its Secretary Sukhraj Singh S/o Shri Jeevan
Singh, Aged About 55 Years.
                                                                      ----Petitioner
                                       Versus
1.       Pancham S/o Shri Hulasi, Resident Of Ward No. 24,
         Sangaria,       Tehsil      Sangaria,         District     Hanumangarh,
         Rajasthan.
2.       The Director/ommissioner, Agricultural Department, Pant
         Agriculture Building, C-Scheme, Jaipur, Rajasthan.
                                                                   ----Respondents
              S.B. Civil Writ Petition No. 8311/2022
Management           Committee         Gramotthan           Vidhyapeeth     Swami
Keshwanand           College,       Sangaria           District     Hanumangarh,
Rajasthan Through Its Secretary Sukhraj Singh S/o Jeevan
Singh, Aged About 58 Years.
                                                                      ----Petitioner
                                       Versus
1.       Vidyadevi W/o Raghuveer Singh
2.       Anita D/o Raghuveer Singh,


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3.       Sarita D/o Raghuveer Singh,
4.       Deepak S/o Raghuveer Singh, All Four Resides At Ward
         No. 23 Sangaria District Hanumangarh.
5.       Sunita D/o Raghuveer Singh, R/o Chaube Ka Purba Teh.
         Bikapur Dist Faizabad (Up).
6.       Mithilesh D/o Raghuveer, R/o Raipurwa Tehsil Dhamolia
         (U.p.).
7.       Secretary, Dept Of Higher Education Govt. Of Rajasthan,
         Secretariat, Jaipur.
8.       Director, College Education Directorate Dept Of College
         Education Block 4 Dr. S. Radhakrishan Shiksha Sankul,
         Jawahar Lal Nehru Marg, Govt Of Raj, Jaipur, Rajasthan.
9.       Director, Dept Of Agriculture, Administration, Pant Krishi
         Bhawan, C-Scheme, Jaipur Rajasthan.
                                                                   ----Respondents
              S.B. Civil Writ Petition No. 8318/2022
Management           Committee         Gramotthan           Vidhyapeeth     Swami
Keshwanand College Sangaria District Hanumangarh, Through
The Secretary Sukhraj Singh S/o Jeevan Singh Aged About 58
Years
                                                                      ----Petitioner
                                       Versus
1.       Moolchand Jain S/o Jesraj Marothi, R/o Ward No.17 Teh.
         Sangaria Dist Hanumangarh, Rajasthan.
2.       Director, College Education Directorate Dept Of College
         Education Block No 4 Dr. S. Radhakrishnan Shiksha
         Sankul, Jawahar Lal Nehru Marg, Govt. Of Raj. Jaipur,
         Rajasthan.
3.       Secretary, Dept Of Agriculture, Administration, Pant
         Krishi Bhawan, C-Scheme, Jaipur Rajasthan.
                                                                   ----Respondents
              S.B. Civil Writ Petition No. 8409/2022
Management           Committee         Gramotthan           Vidhyapeeth     Swami
Keshwanand           College       Sangaria,           District     Hanumangarh,
Rajasthan Through Its Secretary Sukhraj Singh S/o Jeevan
Singh Aged About 58 Years.
                                                                      ----Petitioner


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                                      Versus
1.       Narender Singh Bhanbu S/o Mohan Lal Bhanbu, R/o
         Ward No. 15, Sangaria, Dist. Hanumangarh, Rajasthan.
2.       Director, College Education Directorate Dept Of College
         Education Block No. 4 Dr. S. Radhakrishan Shiksha
         Sankul, Jawahar Lal Nehru Marg, Govt Of Raj. Jaipur,
         Rajasthan.
3.       Director, Dept. Of Agriculture, Administration, Pant Krishi
         Bhawan, C-Scheme, Jaipur, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)           :     Mr. Nishant Motsara &
                                  Mr. Hamir Singh Sidhu
For Respondent(s)           :     Mr. Deepak Pareek
                                  Mr. Jitendra Singh Bhaleria
                                  Mr. Sajjan Singh Rajpurohit
                                  Mr. M.S. Bishnoi
                                  Mr. Subhash Choudhary
                                  Mr. Sukh Ram Bishnoi
                                  Mr. Hanuman Ram


     HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order 08/04/2025

1. Learned counsel for the petitioners submits that the

controversy involved in this matter is identical to one decided by

this Court in a bunch of writ petitions led by Marudhar Balika

Vidyapeeth Vidyawadi Vs. State of Rajasthan & Ors. : S.B. Civil

Writ Petition No.6082/2020 decided on 26.04.2023 and prays

that similar directions be issued in the present case.

2. Learned counsel for the respondents do not dispute the

aforesaid position and prayer.

3. Hence, the present writ petitions are also disposed of in terms

of the judgment in the case of Marudhar Balika Vidyapeeth

Vidyawadi (supra) rendered on 26.04.2023.

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4. The directions given by this Court in Marudhar Balika

Vidyapeeth Vidyawadi (supra) shall also apply in the present case

and for the sake of clarity the same are being reproduced

hereunder [with modification of date in para (xi)]:-

"(i) The petitioners (Institutions) shall send due

drawn statements of the employee(s) to the

competent authority of the State Government within

a period of 15 days from today (if not already

sent).

(ii) If the due drawn statements of the employees

have already been sent, the Institutions shall forward

a photocopy of the due drawn statement and order of

the Tribunal to the respective District Education

Officer (D.E.O.) within a period of 15 days from

today along with a copy of the order instant.

(iii) The respective District Education

Officer/competent authority of the State Government

shall examine and process the same and determine

the amount payable to each of the employees within

a period of three months from today.

(iv) On determination/calculation of the amount

aforesaid, the State Government/competent

authority shall send a copy thereof to the Tribunal

giving reference of the Case No. and date of decision

etc. The State shall also forward a copy to the

Educational Institution(s), where the employee(s)

had served.

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(v) On receipt of the calculation made by the State

Government, the petitioner - Institutions will be

required to deposit their share of the amount (10%,

20% or 30%, as the case may be) with the Tribunal

within a period of one month from the date of receipt

of the calculation sent by the State Government. It

will be required of the Institution(s) to inform the

employee(s) about the amount being deposited and

the calculation of the amount made by the State.

(vi) On receipt of the information about payment

being deposited by the Institution(s), the

employee(s) concerned will furnish the details of

their bank account before the Tribunal.

(vii) The State Government shall deposit its share

(90%, 80% and 70%, as the case may be) before

the Tribunal within a period of six months of the

amount having been determined.

(viii) The amount deposited by the Institutions and

the State Government will be remitted in the

accounts of the employees forthwith.

(ix) Upon the full amount as calculated by the State

being deposited by the State and the Institutions, the

execution proceedings before the Tribunal/Civil Court

shall stand closed.

(x) Since the Tribunal has neither determined the

amount nor was any dispute about the amount

before the Tribunal raised, each employee shall be

free to take up his/her cause afresh before the

[2025:RJ-JD:18087] (6 of 6) [CW-6555/2020]

Tribunal, in case they are not satisfied with the

amount calculated by the State Government.

(xi) Till 30.09.2025, the execution proceedings (if

any) pending before the Tribunal or in the concerned

Civil Courts shall remain in abeyance."

5. All interlocutory application(s) including stay petition(s) stand

disposed of accordingly.

(VINIT KUMAR MATHUR),J 228-232-SanjayS/-

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