Devendra Gehlot vs State Of Rajasthan And Ors
2022 Latest Caselaw 2609 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15330/2017

Devendra Gehlot S/o Shri Sukhdev Gehlot, B/c Mali, Resident Of Plot No. K-57, Gayatri Nagar, Chanana Bhakar, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan Through The Principal Secretary, Medical And Health Services, Government Of Rajasthan, Secretariat, Jaipur.

2. Additional Director Administration, Medical And Health Services, Health Bhawan, Rajasthan, Jaipur.

3. The Chief Medical And Health Officer, Jodhpur.

4. Block Chief Medical Officer, Mandore, Chc Banar Campus, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Yashpal Khileree. For Respondent(s) : Ms. Vandana Bhansali.

HON'BLE MS. JUSTICE REKHA BORANA

Order

14/02/2022

Counsel for the petitioner submits that the controversy in

question has already been decided in the matter of Ashok Kumar

Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.

No.21465/2017) and other connected matters vide judgment

dated 31.01.2022.

Counsel for the respondents does not refute the same.

In view of the ratio as laid down in Ashok Kumar's case

(supra), the present writ petition is also allowed. The

impugned order dated 17.11.2017 is quashed. The petitioner is

held entitled to continue in service with consequential benefits.

(2 of 2) [CW-15330/2017]

However, he shall be placed at the bottom of the revised merit

list.

All the pending applications shall also stand disposed of.

(REKHA BORANA),J 129-Sachin/-

Powered by TCPDF (www.tcpdf.org)