Hamendra Singh vs State Of Rajasthan ...
2023 Latest Caselaw 8271 Raj

[2023:RJ-JD:33863]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13633/2023

1. Hamendra Singh S/o Shri Bhup Singh, Aged About 31 Years, Resident Of H-3, Kunj Vihar, Padampur Road, Sri Ganganagar.

2. Piyush Solanki S/o Shri Tar Singh Solanki, Aged About 29 Years, Resident Of J-22, Kunj Vihar, Padampur Road, Sri Ganganagar.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Ayurved And Indian Medicine, Government Of Rajasthan, Secretariat, Jaipur.

2. Director, Ayurved Department, Government Of Rajasthan, Ajmer.

3. Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Nh 65, Village Karwar, Jodhpur, Through Its Registrar.

4. Deputy Secretary, Ayurved, Yog And Naturopathy, Unani, Siddha And Homeopathy (Ayush) Department, Govt. Of Rajasthan, Jaipur.

----Respondents

For Petitioner(s) : Mr. Vikas Bijarnia For Respondent(s) : Mr. Himanshu Shrimali Mr. Sunil Purohit

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/10/2023

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment of Hon'ble the Supreme Court rendered in State of

[2023:RJ-JD:33863] (2 of 2) [CW-13633/2023]

Rajasthan & Ors. Vs. Archana etc. [SLP (C) Nos. 32008-

32009/2013] decided on 29.11.2016. The Hon'ble Supreme

Court, while deciding the SLP, held as under:-

"In the result, the appeals of the state as well as of the employees are allowed. We set aside the judgment under appeal to the extent that it held that the State Government may grant weightage/bonus marks against the service experience within the cap of 15 marks."

In view of the judgment rendered by Hon'ble the Supreme

Court, the present writ petition is dismissed.

(VINIT KUMAR MATHUR),J 45-/Vivek/-

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