Dr. Prameshwar Lal vs State Of Rajasthan ...
2023 Latest Caselaw 8274 Raj

[2023:RJ-JD:33763]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 19605/2022

1. Dr. Prameshwar Lal S/o Shri Bholu Ram, Aged About 42 Years, Resident of C-184, Near Krishna Temple, Shastri Nagar, Jodhpur.

2. Dr. Mohanlal S/o Shri Malaram Kajala, Aged About 36 Years, Presently Residing At E-12, Nagnechi Scheme, Pawanpuri, Bikaner.

3. Dr. Mohanlal Echara S/o Shri Mugna Ram Echara, Aged About 38 Years, Resident of Room No.10, PG Hostel, SMS Medical College, Jaipur.

4. Dr. Vikas Joshi S/o Shri Shankar Lal Joshi, Aged About 41 Years, Resident of 203, Sangram Colony, New Loha Mandi Road, Jaipur.

5. Dr. Praveen Kumar Singhal S/o Shri Shivcharan Lal Singhal, Aged About 41 Years, Resident of C-80, Jagadamba Nagar, Near Heerapura Power House, Ajmer Road, Jaipur.

6. Dr. Ravindra Sevar S/o Shri Daya Ram Sevar, Aged About 39 Years, Resident of 359, Sevaron Ka Bas, Village / Post Riyan, Tehsil Pipar City, District Jodhpur.

7. Dr. Jamana Ram S/o Shri Chandgi Ram, Aged About 40 Years, Resident of Room No.F-21, Resident Doctors' Hostel, SMS Medical College, Jaipur.

8. Dr. Pema Ram Khichar S/o Shri Jeevan Ram, Aged About 38 Years, Resident of 145, Harji Ram Bugaliya Mohalla, Rulyani, Sikar (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Its Secretary, Medical Education Department (Group-1St), Secretariat, Jaipur.

2. The Secretary, Medical, Medical, Health And Family Welfare Services (Group-2Nd), Secretariat, Jaipur.

3. The Secretary, Department Of Personnel, Secretariat, Govt. Of Rajasthan, Jaipur.

4. Deputy Secretary To The Govt., Medical And Health (Group-2) Department, Jaipur.

5. The Director (Public Health), Medical And Health Services, Health Bhawan, Jaipur.

----Respondents

For Petitioner(s) : Mr. Yash Pal Khileree For Respondent(s) : Mr. Manish Vyas, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/10/2023

Learned counsel for the parties are in agreement that the

controversy involved in the present writ petition is squarely

[2023:RJ-JD:33763] (2 of 2) [CW-19605/2022]

covered by a judgment rendered by this Court in S.B. Civil Writ

Petition No.16293/2022 (Dr. Priyanka Sunda Vs. State of

Rajasthan & Ors.), decided on 22.08.2023, in the following

terms:-

"In view of the discussion made above, the writ petition merits acceptance and the same is allowed. The order dated 21.04.2022 (Annex.21) is quashed and set aside. The respondents are directed to grant all the benefits of salary etc. to the petitioner as has been granted in case of Dr. Shivangini Kumari vide order dated 06.01.2021.

Let the needful be done within a period of eight weeks from the date of receipt of the certified copy of this order."

In view of the judgment rendered by this Court in the case of

Dr. Priyanka Sunda (supra), the present writ petition is also

allowed and the respondents are directed to treat the period of

super-speciality/M.D./M.CH. course i.e. Senior Residentship

(Academic) of the petitioners on duty for all purposes.

Consequently, the benefit accruing to the petitioners after

treating the above-stated period as on duty, shall be extended to

them within a period of eight weeks from the date of receipt of

certified copy of this order.

(VINIT KUMAR MATHUR),J 13-Shahenshah/-

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