RAMESH CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since the controversy involved in all these petitions (schedule appended) is identical, hence, same are being decided by this common order.

(2.) Learned counsel for the parties submit that the issue involved in the present writ petitions have 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.

(3.) 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 7/8/2023 & the Commissioner, Kendriya Vidyalaya Sangathan & Anr. vs. Ram Karan Bhakar & Ors.: D.B. Civil Writ Petition No.4139/2022 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:-