Puran Mal Jat vs State Of Rajasthan (2023:Rj-Jd:44541)
2023 Latest Caselaw 11002 Raj

Rajasthan High Court - Jodhpur

Puran Mal Jat vs State Of Rajasthan (2023:Rj-Jd:44541) on 19 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:44541]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Writ Contempt No. 918/2021

Puran Mal Jat S/o Mangi Lal Jat, Aged About 74 Years, Village
Devara, Post Bibalsar, Tehsil And District Jalore.
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through The Secretary To The
         Government,            Medical        And        Health      Department,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       Akhil Arora, Secretary, Finance Department, Government
         Of Rajasthan, Secretariat, Jaipur.
3.       Mukul Sharma, Director, Medical Health And Family
         Welfare Department, Swasthya Bhawan, Jaipur.
4.       K.k. Sharma, Additional Director (Admn), Medical Health
         And Welfare Department, Swasthya Bhawan, Jaipur.
5.       Dr. Gajendra Singh Dewal, Chief Medical And Health
         Officer, Jalore.
6.       Sawai Lal Garg, Joint Director, Pension And Pensioners
         Welfare Department, Jodhpur.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Manoj Bohra.
For Respondent(s)           :     Mr. K.S. Rajpurohit, AAG, with
                                  Mr. Lucky Rajpurohit.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

19/12/2023

Learned counsel for the respondents submitted that in

compliance of the order dated 25.08.2020 passed by a coordinate

Bench of this Court in S.B. Civil Writ Petition No.2563/2019, the

petitioner has been granted appropriate selection grade on

completion of 9, 18 and 27 years of service in terms of judgment

[2023:RJ-JD:44541] (2 of 2) [WCP-918/2021]

in the case of Govind Dan Charan Vs. State of Rajasthan & Ors.

(D.B. Civil Special Appeal (Writ) No.1068/2014) decided on

17.12.2015.

In view of aforesaid statements made at bar by learned

counsel for the respondents, the present Writ Contempt Petition is

disposed of as having been rendered infructuous.

(KULDEEP MATHUR),J 91-Prashant/-

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