Om Prakash Grurjar S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 4498 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              D.B. Special Appeal Writ No. 835/2022
                                      In
              S.B. Civil Writ Petition No.7673/2022
Om Prakash Grurjar S/o Shri Krishan Gopal Gurjar, Aged About
23 Years, R/o Piplu Tehsil Piplu, District Tonk, Rajasthan.
                                                                  ----Appellant
                                  Versus
1.     State Of Rajasthan, Through Director (Public Health)
       Medical And Health Services, Rajasthan, Jaipur.
2.     Chief Medical And Health Officer, Tonk.
3.     Senior Medical Officer Cum In-Charge Community Health
       Center Piplu, District Tonk.
4.     New Saraswati Placement Agency, Through Its Proprietor,
       Opp. Patwar Training Centre, Civil Lines, Tonk.
                                                               ----Respondents

For Appellant(s) : Mr. Laxmi Kant Malpura Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

05/07/2022

Heard.

Learned counsel for the appellant would submit that the

controversy involved in the present case is squarely covered by

judgment of this court dated 27.05.2022 passed in the case of

Rajesh Gurjar Versus The State of Rajasthan & Others (D.B.

Special Appeal (Writ) No.688/2022).

Accordingly, this appeal is disposed off holding that as far as

relief for payment of due salary is concerned, appellant would be

entitled to claim his salary/wages for the period during which he

rendered services through placement agency and in case, salary

(2 of 2) [SAW-835/2022]

has not been paid or arrears are due, the appellant may approach

to the concerned Senior Medical Officer-cum-Incharge, Community

Health Center, Piplu, District Tonk raising his grievance of non-

payment of due salary by the placement agency, if any.

As far as disposal of the writ petition and denial of relief to

continue in the job on contractual basis is concerned, the same is

not liable to be interfered with.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-10

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