Dr. Santosh Singh Gehlot vs The State Of Rajasthan ...
2024 Latest Caselaw 4615 Raj

Rajasthan High Court - Jodhpur

Dr. Santosh Singh Gehlot vs The State Of Rajasthan ... on 23 May, 2024

[2024:RJ-JD:23489]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 8251/2024

Dr. Santosh Singh Gehlot S/o Late Chhote Lal Gehlot, Aged
About 74 Years, Narsingh Vihar, Lal Sagar, Jodhpur
                                                                       ----Petitioner
                                        Versus
1.       The    State     Of     Rajasthan,          Through        The    Secretary,
         Department Of Medical And Health, Government Of
         Rajasthan, Jaipur.
2.       The Director (Public Health), Medical And Health Services,
         Jaipur.
                                                                    ----Respondents


For Petitioner(s)            :     Ms. Ayushi Solanki
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order

23/05/2024

1. Petition herein is, inter alia, for grant of annual grade

increment stated to be due to the petitioner in the month of June,

on completion of one full year of service from 1 st of July to 30th

June alongwith interest thereof.

2. Learned counsel for the petitioner at the outset submits that

qua the aforesaid grievance, the petitioner may be granted liberty

to file a fresh representation before the competent authority and

the same be decided by passing appropriate administrative orders

in accordance with law.

3. Request seems to be fair.

4. Learned counsel for the petitioner also relies on

order/judgment in S.B. Civil Writ Petition No.21/2020 : Vijay

[2024:RJ-JD:23489] (2 of 2) [CW-8251/2024]

Singh v. State of Rajasthan & Ors., decided on 21.07.2023 by

a coordinate Bench of this Court and submits that the respondents

may be directed to consider the representation of the petitioner in

light of the aforesaid judgment.

5. Given the nature of order which is being passed, no

prejudice would be caused to the respondents and therefore, the

requirement of issuance of notice is dispensed with as no return is

required to be filed by them.

6. In the premise, the writ petition is disposed of with a liberty

to the petitioner to file a fresh representation, which shall be gone

into by the competent authority and appropriate administrative

order shall be passed in accordance with law.

7. Needless to say that the competent authority shall go

through the judgment relied upon by learned counsel for the

petitioner as mentioned hereinabove and apply its independent

mind on the applicability of the same before passing any order.

8. Needful be done expeditiously as possible.

(ARUN MONGA),J 6-AK Chouhan/-

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