Pramod Sharma vs State Of Rajasthan ...
2023 Latest Caselaw 8548 Raj

[2023:RJ-JD:35068]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13302/2023

Dr. Pramod Sharma S/o Late Mr. Raj Krishna Sharma, Aged About 62 Years, Resident Of 102, Roop Nagar, Paota C Road, Jodhpur-342006

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Department Of Medical Education, Government Of Rajasthan, Saket Colony, Adarsh Nagar, Jaipur, Rajasthan 302007.

2. Principal And Controller, Dr Sn Medical College, Residency Rd, Sector-D, Shastri Nagar, Jodhpur, Rajasthan 342003

----Respondents

For Petitioner(s) : Mr. Chayan Bothra For Respondent(s) : Ms. Vandana Bhansali

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

13/10/2023

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment rendered by this Court in S.B. Civil Writ Petition

No.4526/2014 (Kalpana Singh Vs. State of Rajasthan &

Ors.) decided on 16.12.2014.

For the self same reasons, the present writ petition is

allowed and the petitioner shall be deemed to have been retired

from service w.e.f. 02.04.2023 i.e. after the expiry of three

months from the last notice sent by the petitioner on 02.01.2023

(Annex.6).

(VINIT KUMAR MATHUR),J 18-Shahenshah/-

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