Rajasthan High Court
Dr. Rajrani Yadav Daughter Of Shri ... vs State Of Rajasthan ... on 25 November, 2024
Bench: Manindra Mohan Shrivastava, Uma Shanker Vyas
[2024:RJ-JP:48015-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 17240/2024
Dr. Rajrani Yadav Daughter Of Shri Heeralal Bhartiya, Aged
About 60 Years, Resident Of Shreefalam, Keshavpura, Rangbari
Main Road, Kota, Rajasthan
----Petitioner
Versus
1. State Of Rajasthan, Through Its Additional Chief
Secretary, Department Of Finance (Rules Division),
Government Of Rajasthan, Government Secretariat,
Jaipur
2. The Principal Secretary, Ayurved And Bhartiya Chikitsa
Vibhag, Government Of Rajasthan, Government
Secretariat, Jaipur.
3. Dy. Secretary, Ayurved And Bhartiya Chikitsa Vibhag,
Government Of Rajasthan, Government Secretariat,
Jaipur
4. Director, Homeopathic Chikitsa Vibhag, Ayush Bhavan,
Sector-26, N.r.i. Circle, Pratap Nagar, Jaipur, Rajasthan
----Respondents
For Petitioner(s) : Mr. Nitesh Kumar Garg
For Respondent(s) : Mr. Rajendra Prasad, AG assisted by
Ms. Dhriti Laddha
Mr. Bhuwnesh Sharma, AAG assisted
by Mr. Samee Khan
HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Order
25/11/2024
1. After the order was passed by this Court earlier on
20.09.2024 in another petition, new developments have been
brought to the notice of this Court, one of them regarding
dismissal of the Review Petition by the Hon'ble Supreme Court
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[2024:RJ-JP:48015-DB] (2 of 2) [CW-17240/2024]
filed in the case of State of Rajasthan & Ors. Vs. Dr. Mahesh
Chandra Sharma on 15.10.2024, as stated at the bar by learned
counsel for the petitioner.
2. Learned counsel for the petitioner has also placed before this Court order dated 27.09.2024 passed by the Hon'ble Supreme Court in the case of The State of Rajashtan & Ors. Vs. Pyare Lal Meena & Ors. (Special Leave to Appeal (C) No.10560/2024), wherein, the Hon'ble Supreme Court has clarified that there is no stay on the judgment of the High Court and further that in the event the outstanding towards salary has not been paid, the same shall be cleared within a period of one week. Learned counsel for the petitioner further submitted that petitioner will retire from service on 31.12.2024.
3. In view of the above developments, we need not keep this petition pending and same is also finally disposed off in terms of order passed earlier by this Court in the case of Dr. Mahesh Chandra Sharma & Ors. Vs. State of Rajasthan & Ors. and other connected matters (D.B. Civil Writ Petition No.13496/2021), decided on 13.07.2022. The petitioner will be entitled to the same relief as was granted in the aforesaid cases, meaning thereby since the petitioner has not attained the age of 60 years, therefore, she would be allowed to continue in service upto the age of 62 years.
4. The petition is, accordingly, allowed. Pending application, if any, also stands disposed of.
(UMA SHANKER VYAS),J (MANINDRA MOHAN SHRIVASTAVA),CJ Kamlesh Kumar-RAHUL/2 (Downloaded on 02/12/2024 at 10:08:07 PM) Powered by TCPDF (www.tcpdf.org)