Laxmi Kant Sharma vs State Of Rajasthan
2021 Latest Caselaw 17068 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10208/2021

1. Laxmi Kant Sharma S/o Satyanarayan Sharma, Aged About 30 Years, R/o Village Post Jadla Tehsil Khatumar District Alwar.

2. Yadvender Kumar Shama D/o Satyanarayan Sharma, Aged About 30 Years, Village Post Jadla Tehsil Khatumar District Alwar.

3. Suman D/o Changiram, Aged About 28 Years, R/o Village Post Seuva Tehsil Rajgarh District Alwar.

4. Mansukh S/o Amar Singh, Aged About 30 Years, R/o Village Post Methan Tehsil Khatumar District Alwar.

5. Tara Chand Dayama S/o Pooran Mal Dayama, Aged About 30 Years, Tehsil Makrana District Nagaur.

6. Ramkumar Faujdar S/o Siyaram Singh, Aged About 30 Years, R/o Village Alipur Post Atari Tehsil Adgai District Bharatpur.

7. Kamlesh W/o Praveen Kumar, Aged About 28 Years, Vardnum 08, Vpo Birkali Tehsil Birkal District Alwar.

8. Sonam Kumari D/o Ummed Singh, Aged About 29 Years, Vpo Ojatoo Tehsil Chirawa District Jhunjhunu.

9. Guddi D/o Khiya Ram, Aged About 30 Years, C/o Mahadev Bhambhu Gav Mandli Charan Plari Ranwata Jodhpur.

10. Bala Kumar Puniya D/o Jay Singh, Aged About 30 Years, Vpo Seowa Tehsil Rajgarh District Churu.

11. Ramchandra S/o Mohan Lal, Aged About 30 Years, R/o Vpo Sanmatgarh Shiyam Nagar Tehsil Nava District Nagaur.

12. Sheelu D/o Arjun Singh, Aged About 30 Years, R/o Vpo Sherda Tehsil Bhadra District Hanumangarh.

13. Priyanka D/o Deelip Singh, Aged About 30 Years, Vpo Shithal Tehsil Shithal District Jhunjhunu.

----Petitioners Versus

1. State Of Rajasthan, Through Principal Secretary, Department Of Ayuved, Secretariat, Jaipur.

2. Director, Department Of Ayuved, Directorate, Rajasthan, Ajmer.

----Respondents

For Petitioner(s) : Mr. Pritam Joshi. For Respondent(s) : Mr. A.K. Gaur, AAG.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 16/11/2021

Learned AAG submits that in view of the Division Bench

Judgment in Dushyant Singh & Ors. v. State of Rajasthan & Ors.:

(2 of 2) [CW-10208/2021]

D.B. Civil Writ Petition No.14311/20210, whereby, the validity of

Rule 19 of the Rajasthan Ayurvedic Unani Homeopathy and

Naturopathy Subordiante Service Rules as amended in the year

2015 has been upheld, the petition filed by the petitioners

deserves to be dismissed.

Learned counsel for the petitioners does not dispute the fact

that issue stands concluded by Division Bench judgment in the

case of Dushyant Singh (supra).

In view of the submissions made, the petition stands

dismissed.

(ARUN BHANSALI),J 46-pradeep/-

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