Rajasthan High Court
Ramavtar Mishra, S/O Shri Gyarsi Lal ... vs State Of Rajasthan ... on 11 December, 2023
Bench: Arun Bhansali, Ashutosh Kumar
[2023:RJ-JP:38854-DB]
HIGH COURT OF JUDICatURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 18928/2023
1. Ramavtar Mishra, S/o Shri Gyarsi Lal Mishra, aged about
64 years, R/o A-124, Murlipura Scheme, Jaipur Rajasthan
retired on 30.06.2019 from the post of Sr. Ayurvedic
Compounder at Government Ayurved Hospital /
Aushdhalaya Nahri Ka Naka, Jaipur-A District Jaipur
Rajasthan
2. Tulsi Ram Bhat, S/o Shri Gouri Sahay Bhat, aged about
61 years, R/o C-59, Vidhansabha Colony, Murlipura
Scheme, Jaipur Rajasthan retired on 30.06.2022 from the
post of Sr. Ayurvedic Compounder at Government
Ayurved Hospital / Aushdhalaya D.j.court, Jaipur-A
District Jaipur Rajasthan
3. Panna Lal Derasari, S/o Shri Tola Ram Derasari, aged
about 66 years, R/o Near Meena Well, Ward No. 13,
Sardarshahar District Churu Rajasthan retired on
30.06.2018 from the post of Sr. Ayurved Compounder at
Government Ayurvedic Hospital / Aushdhalaya Melusar
Bikan, District Churu Rajasthan
----Petitioners
Versus
1. State of Rajasthan through its Principal Secretary,
Ayurved Department, Government Secretariat, Jaipur.
2. Director, Ayurved Department Rajasthan, Ajmer
3. Deputy Director, Ayurved Department, Churu Rajasthan
4. Deputy Director, Ayurved Department, Jaipur-A, Jaipur
5. Director, Pension Department, Jyoti Nagar, Jaipur
----Respondents
For Petitioner(s) : Mr. Vijay Pathak.
For Respondent(s) : Mr. C.L. Saini, AAG.
HON'BLE MR. JUSTICE ARUN BHANSALI
HON'BLE MR. JUSTICE ASHUTOSH KUMAR
Order
11/12/2023
[2023:RJ-JP:38854-DB] (2 of 3) [CW-18928/2023]
1. It is submitted by learned counsel for the petitioners that in
similar nature writ petitions, a Coordinate Bench of this Court in
Ramesh Chander Gupta Vs. State of Rajasthan & Ors.: D.B. Civil
Writ Petition No.2800/2021 and other connected matters, decided
on 17.10.2023 has granted relief while disposing of the writ
petition and, therefore, the present writ petition may also be
allowed in terms of the order passed in the case of Ramesh
Chander Gupta (supra).
2. In the case of Ramesh Chander Gupta (supra), a Coordinate
Bench of this Court inter-alia while referring to orders passed in
Union of India & Ors. Vs. Manohar Lal & Ors.: D.B. Civil Writ
Petition No.5445/2022, decided on 07.08.2023 & The
Commissioner, Kendriya Vidyalaya Sangathan & Anr. Vs. Ram
Karan Bhakar & Ors.: D.B. Civil Writ Petition No.4139/2022 as well
as judgment of Hon'ble Supreme Court in the case of The Director
(Admn. and HR) KPTCL & Ors. Vs. C.P. Mundinamani & Ors.: 2023
SCC Online SC 401 has passed the following directions:-
"It is also brought to the notice of this Court that
Special Leave Petition (C) No.3420/2023 and Special Leave
Petition (C)No.1001/2023 have also been disposed off on
19.05.2023. A copy of orders dated 11.04.2023 and
19.05.2023 passed by Hon'ble Supreme Court have also
been placed on record. Therefore, the present petitions are
also disposed off on the same terms with direction to the
respondents to consider the claim of the petitioners and
pass appropriate orders and other consequential benefits as
per their entitlement. Whatever amount is found payable be
also released within a period of one month. Accordingly, the
present petitions are disposed of."
3. Learned AAG appearing for the respondents does not dispute
the fact that the issue, as raised in the present writ petition, is
similar to Ramesh Chander Gupta (supra).
[2023:RJ-JP:38854-DB] (3 of 3) [CW-18928/2023]
4. In view of the submissions made, the present writ petition is
also disposed of in light of and with similar directions as given in
the case of Ramesh Chander Gupta (supra).
(ASHUTOSH KUMAR),J (ARUN BHANSALI),J
2-DJ/-
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