Dr. Surendra Singh Nirwan vs The State Of Rajasthan
2021 Latest Caselaw 18892 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 17047/2021

1. Dr. Surendra Singh Nirwan S/o Shri Ratan Singh Nirwan, aged about 36 Years, By Caste Rawna Rajput, R/o Hariyana Bhawan Ke Samne, Near Malviya School, Sardar Patel Nagar, Bikaner (Raj.). (At present Veterinary officer District Mobile Unit Pratapgarh (Raj.)

2. Dr. Gaurav Parihar S/o Shri Raghvendra Singh Parihar, aged about 35 Years, By Caste Rajput, R/o House No. 2/135 Housing Board Colony Guptesar Road Dausa (Raj.) (At present Veterinary officer, Government Veterinary Hospital, Dhigariya, District Dausa.

----Petitioners Versus

1. The State of Rajasthan through the Secretary, Department of Animal Husbandry, Government of Rajasthan Secretary, Jaipur.

2. The Principal Secretary, Department of Finance (Gr.i), Government of Rajasthan, State Secretariat, Jaipur.

3. The Director, Department of Animal Husbandry, Government of Rajasthan, Jaipur.

4. The Joint Director, Department of Animal Husbandry, Pratapgarh.

5. The Joint Director, Department of Animal Husbandry, Dausa.

----Respondents

For Petitioner(s) : Mr. S.P. Sharma. For Respondent(s) : Mr. Anil Kumar Gaur, AAG.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 13/12/2021

Counsel for the petitioners seeks withdrawal of writ petition

on behalf of petitioner No.2-Dr. Gaurav Parihar with liberty to

approach jurisdictional court.

(2 of 2) [CW-17047/2021]

In view of submissions made, the writ petition is dismissed

as withdrawn for petitioner No.2-Dr. Gaurav Parihar with liberty as

aforesaid.

Mr. S.P. Sharma, learned counsel for the petitioner No.1

submits that the issue involved in the present writ petition is

squarely covered by the judgment dated 20.01.2020 passed by

this Court in bunch of writ petition led by Dr. Gaurav Sharma &

Ors. vs. State of Raj. & Ors. (S.B. Civil Writ Petition

No.16913/2019).

Mr. Anil Kumar Gaur, learned Additional Advocate General is

not in a position to dispute the aforesaid position of facts and law.

In view of the aforesaid, the present writ petition is disposed

of with a direction to the respondents to give minimum of the pay

scale to the petitioner No.1 without any allowances from the date,

when the petitioner filed the writ petition.

The respondents shall pay arrears for such period by

28.02.2022, however, his pay will be matched with minimum of

the pay scale w.e.f. 01.01.2022.

Stay Petition also stands disposed of accordingly.

(ARUN BHANSALI),J 51-DJ/-

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