Dr. Surendra Kumar Mittal S/O Bhagwati ... vs State Of Rajasthan ...
2024 Latest Caselaw 6231 Raj/2

Rajasthan High Court

Dr. Surendra Kumar Mittal S/O Bhagwati ... vs State Of Rajasthan ... on 24 October, 2024

Bench: Manindra Mohan Shrivastava, Ashutosh Kumar

[2024:RJ-JP:44699-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 D. B. Civil Writ Petition No. 16669/2024

 Dr. Surendra Kumar Mittal S/o Bhagwati Prasad Mittal, Aged
 About 60 Years, R/o Near Gopal Temple, Masuda, P.o. Masuda
 District, Ajmer. 305263.
                                                                       ----Petitioner
                                       Versus
 1.      State of Rajasthan, Through Additional Chief Secretary,
         Department         Of     Ayurveda         (Ayush)         Government    Of
         Rajasthan, Government Secretariat, Jaipur.
 2.      State     Of    Rajasthan,          Through         Principal    Secretary,
         Department Of Ayurveda And Bhartiya Chikitsa (Ayush),
         Government         Of     Rajasthan,         Government         Secretariat,
         Jaipur.
 3.      Dy. Secretary, Department Of Ayurveda And Bhartiya
         Chikitsa (Ayush), Government Of Rajasthan, Government
         Secretariat, Jaipur.
 4.      State     Of    Rajasthan,          Through         Principal    Secretary,
         Department         Of     Personnel,         Government         Secretariat,
         Jaipur.
 5.      Director Ayurveda, Directorate Of Ayurveda, Ajmer.
                                                                    ----Respondents


 For Petitioner               :    Mr. Rishabh Khandelwal, Advocate
 For Respondents              :    None



HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA
                 HON'BLE MR. JUSTICE ASHUTOSH KUMAR

                                        Order

24/10/2024

1.    After the order was passed by this Court in another petition

earlier on 20.09.2024, new developments have been brought to

the notice of this Court, one of them regarding dismissal of the

Review Petition by the Hon'ble Supreme Court filed in the case of



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                                    [2024:RJ-JP:44699-DB]                   (2 of 2)                           [CW-16669/2024]



                                   State of Rajasthan & Ors. Vs. Dr. Mahesh Chandra Sharma

                                   on 15.10.2024 as stated at the bar by learned counsel for the

                                   petitioner.

2. Learned counsel for the petitioner has also placed before this

Court order dated 27.09.2024 passed by the Hon'ble Supreme

Court in the case of The State of Rajashtan & Ors. Vs. Pyare

Lal Meena & Ors. (Special Leave to Appeal (C)

No.10560/2024), wherein, the Hon'ble Supreme Court has

clarified that there is no stay on the judgment of the High Court

and further that in the event the outstanding towards salary has

not been paid, the same shall be cleared within a period of one

week. Learned counsel for the petitioner further submitted that

the petitioner will retire from service on 31.10.2024.

3. In view of the above developments, we need not keep this

petition pending and same is also finally disposed off in terms of

order passed earlier by this Court in the case of Dr. Mahesh

Chandra Sharma & Ors. Vs. State of Rajasthan & Ors. and

other connected matters (D.B. Civil Writ Petition

No.13496/2021), decided on 13.07.2022. The petitioner will be

entitled to the same relief as was granted in the aforesaid cases

meaning thereby, the petitioner is entitled to continue in service

with all consequential benefits including monetary benefits upto

the age of 62 years.

(ASHUTOSH KUMAR),J (MANINDRA MOHAN SHRIVASTAVA),CJ

Manoj Narwani-RAHUL/3

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