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Om Prakash Gupta vs State Ayurved Departmentors
2022 Latest Caselaw 3103 Raj/2

Citation : 2022 Latest Caselaw 3103 Raj/2
Judgement Date : 12 April, 2022

Rajasthan High Court
Om Prakash Gupta vs State Ayurved Departmentors on 12 April, 2022
Bench: Sameer Jain
                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 553/2015

                                   Om Prakash Gupta
                                                                                                      ----Petitioner
                                                                      Versus
                                   The State of Rajasthan & Ors.
                                                                                                      Respondents

For Petitioner(s) : Mr. Abhishek Sharma For Respondent(s) : Mr. Govind Prasad Kaushik

HON'BLE MR. JUSTICE SAMEER JAIN

Order

12/04/2022 Learned counsel for the petitioner submits that this case is

squarely covered by judgment titled as Mahesh Dutt Sharma Vs.

The State of Rajasthan & Ors. in SBCWP No.9203/2008 and Ajay

Kumar Sharma Vs. State of Rajasthan & Ors. in SBCWP

No.6979/2008 along with SBCWP No.6980/2008 titled as Shyam

Sunder Tiwari Vs. State of Rajasthan & Ors.

As per him for the period in question with the Ayurvedic

Department, the claim of the petitioner is qua the pensionary

benefits.

In the light of above, the matter be listed on 20.04.2022 at

11:00 AM for final disposal.

(SAMEER JAIN),J

Arun/165

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