State Of Rajasthan vs Amar Singh Jatav
2022 Latest Caselaw 10002 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 267/2021

1. State Of Rajasthan, Through The Principal Secretary, Medical And Health Services (Group-Iii), Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, Medical And Health Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur.

3. The Additional Director (Administration), Medical And Health Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur.

----Appellants Versus Harkesh Jatav S/o Shri Dhan Singh Jatav, Aged About 30 Years, R/o Village Naugaw, Po Paota, Tehsil Mahwa, District Dausa.

----Respondent Connected With D.B. Spl. Appl. Writ No. 281/2021

1. State Of Rajasthan, Through The Principal Secretary, Medical And Health Service (Group-Iii), Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, Medical And Health Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur.

3. The Additional Director (Administration), Medical And Health Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur.

----Appellants Versus Amar Singh Jatav S/o Shri Laxman Jatav, Aged About 31 Years, House No. 212, Latav Basti, Sikroda Meena, Hindaun, District Karauli.

----Respondent

For Appellant(s) : Mr. Karan Singh Rajpurohit,AAG, assisted by Mr. Shreyansh Mehta.

For Respondent(s)         :





                                                                               (2 of 2)                    [SAW-267/2021]

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

01/08/2022

Heard.

None present for Respondents though service is complete.

Learned counsel for the petitioner would submit that the

issue raised in this petition is squarely covered by the Judgment

of Hon'ble Supreme Court in the case of Satya Dev Bhagaur and

Ors. Versus The State of Rajasthan passed in Civil Appeal No.

1422/2022 and connected appeals decided on 17.02.2022,

affirming the view of the High Court that the policy of the State of

Rajasthan to restrict the benefits of bonus marks in different

organizations in the State of Rajasthan and to employees, who

work under NHM/NRHM in the State of Rajasthan, cannot be said

to be arbitrary.

In view of the above, the order passed by the Learned Single

Judge is set aside.

Accordingly, the appeals are disposed off.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

17,18-DeepikaV/-

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