Mahendra Singh vs State Of Rajasthan
2021 Latest Caselaw 15883 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 14018/2021

Mahendra Singh S/o Shri Amar Chand, Aged About 58 Years, R/o
Jhansal, Tehsil Bhadra District Hanumangarh. At Present Working
As Senior Ayurved Compounder Posted At Govt. Ayurved
Hospital, Bhangwa Tehsil Bhadra District Hanumangarh.
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through Director, Department Of
        Ayurved And Indian Medicine, Government Of Rajasthan,
        Ajmer.
2.      Asstt. Director, Department Of Ayurved And Indian
        Medicine, Rajasthan, Ajmer.
3.      District Ayurved Officer, Hanumangarh.
4.      Incharge, Govt. Ayurved Hospital, Bhangwa Tehsil Bhadra
        District Hanumangarh.
5.      Yogendra Singh, Ayurved Compounder, Govt. Ayurved
        Hospital, Sahuwala, Tehsil Bhadra District Hanumangarh.
                                                                ----Respondents


For Petitioner(s)        :     Mr.RS Choudhary.
For Respondent(s)        :     Mr.MD Mehar.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

21/10/2021

     In wake of second surge in the COVID-19 cases, abundant

caution is being maintained, while hearing the matters in Court,

for the safety of all concerned.

     Learned counsel for the petitioner submits that the petitioner

is holding the post of Ayurved Compounder and is going to retire

on 15.02.2023, which is less than two years.




                    (Downloaded on 23/10/2021 at 08:34:29 PM)
                                                                            (2 of 2)                [CW-14018/2021]



                                        Learned counsel for the petitioner has relied upon the

                                   judgment of Pushpa Mehta v. Rajasthan Civil Services

                                   Appellate Tribunal & Ors. (reported in RLW 2000(1) (Raj.)

                                   233) decided on 16.12.1999.

                                        Learned counsel for the petitioner has also relied upon the

                                   judgment of this Court passed in S.B. Civil Writ Petition

                                   No.11111/2020; Karni Singh Vs. State of Rajasthan & Ors.,

                                   decided on 24.03.2021.

                                        Issue notice to the respondents.

                                        Since learned counsel is already appearing on behalf of the

                                   respondents no.1 to 4, therefore, no need to issue notices to

                                   respondents no.1 to 4.

                                        Issue notice to the respondent no.5 only, returnable in four

                                   weeks.

                                        In the meanwhile, effect and operation of the order dated

                                   30.09.2021 (P/2) shall remain stayed qua the petitioner.



                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

70-SPhophaliya/-

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