Sajjan Singh Rathore vs State Of Rajasthan
2022 Latest Caselaw 1266 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17458/2019

Sajjan Singh Rathore S/o Shri Bhoor Singh, Aged About 65 Years, By Caste - Rathore, R/o- Village And Post - Bijaji Ka Guda, Tehsil- Sojat, District- Pali (Raj.). Retired As Multi Purpose Worker, Office Of Chief Medical And Health Officer, District - Pali (Raj.).

----Petitioner Versus

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

2. The Joint Director (Administration), Medical And Health Department, Jaipur (Rajasthan).

3. The Chief Medical And Health Officer, Pali (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Manoj Kashyap (through VC). For Respondent(s) : Ms. Vandana Bhansali, AGC (through VC).

HON'BLE MS. JUSTICE REKHA BORANA

Order

27/01/2022

Learned counsel for the petitioner submits that the present

controversy rests decided by the Division Bench judgment of this

Court in D.B Special Appeal Writ No. 1068/2014 ; Govind

Dan Charan v. State of Rajasthan & Ors. decided on

17.12.2015.

Learned counsel for the respondents does not refute the

same but she makes a submission that certain benefits qua the

selection grade have already been granted to the petitioner.

In view of the submission made, the present writ petition is

disposed of in terms of Govind Dan Charan's case (supra) with the

(2 of 2) [CW-17458/2019]

observation that if any benefits qua the selection grade have

already been granted to the petitioner, the same would be

adjusted from the amount which would now be payable to the

petitioner in terms of Govind Dan Charan's case (supra).

(REKHA BORANA),J 3-Sachin/-

Powered by TCPDF (www.tcpdf.org)