Lokesh Kumar Sharma vs State Of Rajasthan And Ors
2022 Latest Caselaw 2656 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15689/2017

Lokesh Kumar Sharma S/o Shri Ghanshyam Lal Sharma, R/o 4- Sanwariya Sadan, Rajendra Nagar, Nimbahera, District Chittorgarh, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan Through The Secretary, Department Of Medical And Health, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Director, Medical And Health Services, Government Of Rajasthan, Jaipur, Rajasthan.

3. The Additional Director Admn., Medical And Health Services, Government Of Rajasthan, Jaipur, Rajasthan.

4. The Chief Medical And Health Officer, District Chittorgarh, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Mohan Singh Shekhawat for Mr. Kailash Jangid.

For Respondent(s) : Ms. Vandana Bhansali, AGC

HON'BLE MS. JUSTICE REKHA BORANA

Order

15/02/2022

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

(2 of 2) [CW-15689/2017]

impugned order dated 17.11.2017 is quashed. The petitioner is

held entitled to continue in service with consequential benefits.

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

list.

All the pending applications also stand disposed of.

(REKHA BORANA),J 21-Sachin/-

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