Ram Prasad Mundra vs State Of Rajasthan (2024:Rj-Jd:23976)
2024 Latest Caselaw 4730 Raj

Rajasthan High Court - Jodhpur

Ram Prasad Mundra vs State Of Rajasthan (2024:Rj-Jd:23976) on 27 May, 2024

                                   [2024:RJ-JD:23976]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                         S.B. Civil Writ Petition No. 7519/2024

                                   Ram Prasad Mundra S/o Shri Ratan Lal Mundra, Aged About 63
                                   Years, R/o Near Jain Mandir, Gingla, District - Udaipur (Raj.).
                                                                                                              ----Petitioner
                                                                            Versus
                                   1.          State Of Rajasthan, Through The Principal Secretary,
                                               Finance       Department,           Government            Of     Rajasthan,
                                               Secretariat, Jaipur (Raj.) - 303002.
                                   2.          The Director, Directorate Of Ayurved, Ajmer (Raj.).
                                   3.          The   Deputy      Director,       Ayurved         Department,       Udaipur
                                               (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. Urkarsh S. Gurjar
                                   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 16-skm/-

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