Dr. Shobha Lal Audichya vs The State Of Rajasthan ...
2025 Latest Caselaw 12331 Raj

Rajasthan High Court - Jodhpur

Dr. Shobha Lal Audichya vs The State Of Rajasthan ... on 28 April, 2025

Author: Manindra Mohan Shrivastava

Bench: Manindra Mohan Shrivastava

[2025:RJ-JD:20701-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                D.B. Civil Writ Petition No. 8532/2025

1.       Dr. Shobha Lal Audichya S/o Shri Vridhi Shankar
         Audichya, Aged About 60 Years, R/o 9/799 Gamatyon Ki
         Gali Bharampole Shastri Crircle District Udaipur
         Rajasthan.
2.       Dr Prakash Chand Dhobi S/o Shri Kalu Lal Dhobi, Aged
         About 60 Years, R/o S-34, Gandhi Nagar, Shastri Circle,
         Mallatali, Girwa, District-Udaipur, Rajasthan
                                                                      ----Petitioners
                                       Versus
1.       The State Of Rajasthan, Through The Additional Chief
         Secretary, Department Of Ayurveda, Government Of
         Rajasthan, Secretariat, Jaipur, Rajasthan
2.       The Principal Secretary, Department Of Ayurveda And
         Bhartiya Chikitsa, Government Of Rajasthan, Secretariat,
         Jaipur, Rajasthan
3.       The Deputy Secretary, Department Of Ayurveda And
         Bhartiya Chikitsa, Government Of Rajasthan, Secretariat,
         Group-4, Jaipur, Rajasthan
4.       State Of Rajasthan Through Principal Secretary,
         Department Of Personnel, Government Of Rajasthan,
         Secretariat, Jaipur, Rajasthan
5.       The Director, Directorate Of Ayurveda, Ashok Marg,
         Lohagal Road, Ajmer, Rajasthan
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Himanshu Pareek
For Respondent(s)            :     Mr. N.S. Rajpurohit, AAG


HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA
                  HON'BLE MR. JUSTICE SUNIL BENIWAL

Order 28/04/2025

1. After the order was passed by this Court earlier on

20.09.2024 in another petition, 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 State of Rajasthan & Ors. Vs. Dr. Mahesh

[2025:RJ-JD:20701-DB] (2 of 2) [CW-8532/2025]

Chandra Sharma on 15.10.2024, as stated at the bar by learned

counsel for the petitioner.

2. Learned counsel for the petitioners 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 petitioners further submitted that

the petitioners are going to retire from service on 30.04.2025 and

31.05.2025, respectively.

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

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

order passed earlier in the case of Dr. Mahesh Chandra Sharma

& Ors. Vs. State of Rajasthan & Ors. (D.B. Civil Writ Petition

No.13496/2021) and other connected matters decided on

13.07.2022. The petitioners shall be entitled to continue in service

till he attains the age of 62 years.

4. The petition is accordingly allowed.

(SUNIL BENIWAL),J (MANINDRA MOHAN SHRIVASTAVA),CJ

Ashutosh/Abhishek-103

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