Nandram Trivedi vs State Of Rajasthan (2024:Rj-Jd:23981)
2024 Latest Caselaw 4729 Raj

Rajasthan High Court - Jodhpur

Nandram Trivedi vs State Of Rajasthan (2024:Rj-Jd:23981) on 27 May, 2024

                                   [2024:RJ-JD:23981]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Civil Writ Petition No. 7518/2024

                                   Nandram Trivedi S/o Shri Mukund Trivedi, Aged About 61 Years,
                                   House No. 19, Gokul Village, Teetardi, District Udaipur (Raj.).
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.          State Of Rajasthan, Through The Principal Secretary,
                                               Finance    Department,      Government Of Rajasthan,
                                               Secretariat, Jaipur (Raj.) - 303002.
                                   2.          The Deputy Secretary, Ayurveda, Yoga And Naturopathy,
                                               Unani, Siddha And Homeopathy Department, Government
                                               Of Rajasthan, Secretariat, Jaipur (Raj.).
                                   3.          The Director, Directorate Of Ayurveda, Yoga And
                                               Naturopathy, Unani, Siddha And Homeopathy, Ajmer
                                               (Raj.).
                                   4.          The Director, Directorate Of Pension And Pensioners
                                               Welfare, Government Of Rajasthan, Near Amroodo Ke
                                               Baag, Jyothi Nagar, Lalkothi, Jaipur - 302015 (Raj.).
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Utkarsh S. Gujjar
                                   For Respondent(s)          :     Mr. Peeyush Bhandari


                                                   HON'BLE MR. JUSTICE ARUN MONGA

Order 27/05/2024

1. Both the learned counsels are ad idem that the controversy raised by the petitioner herein is no more res-integra in view of the judgment rendered by a Coordinate Bench of this Court at Jaipur in the case of Vijay Singh v. State of Rajasthan & Ors.:

S.B. Civil Writ Petition No.21/2020, decided on 21.07.2023.

2. In view of the aforesaid consensus, the instant writ petition is also disposed of by joint consent in the same terms as judgment ibid.

3. All pending application(s), if any, also disposed of.

(ARUN MONGA),J 15-skm/-

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