Rajasthan High Court - Jodhpur
Dr. Shiv Kumar Sharma vs State Of Rajasthan (2025:Rj-Jd:37225) on 20 August, 2025
[2025:RJ-JD:37225]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15887/2025
Dr. Shiv Kumar Sharma S/o Shri Mahaveer Prasad Sharma, Aged
About 60 Years, Presently Posted As Senior Ayurvedic Chikitsak
(Smo Ii), Ayushman Arogya Mandir (Ayush) Government
Ayurvedic Osdhalay, Bukansar Bada, Tehsil Sardar Shahar,
District Churu (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, Department Of
Ayurved And Indian Medicines, Government Of Rajasthan,
Secretariat, Jaipur.
2. The Secretary, Department Of Personnel, Government Of
Rajasthan, Jaipur.
3. Deputy Secretary, Ayurved, Yoga And Naturopathy
Medicine, Unani, Siddha And Homeopathy (Ayush)
Department, Secretariat, Jaipur
4. The Director, Ayurved Department, Ashok Marg, Lohagal
Road, Savitri College Circle, Ajmer.
5. Deputy Director, Ayurved Department, Bikaner (Raj.).
----Respondents
For Petitioner(s) : Mr. Tirupati Chandra
For Respondent(s) : Mr. Deepak Bora
HON'BLE MR. JUSTICE MUNNURI LAXMAN
Order
20/08/2025
1. Learned counsel for the parties agree that the issue involved
in the present writ petition is squarely covered by the order dated
16.04.2025 of Division Bench of this Court in D.B. Special
Appeal Writ No.21497/2024 titled as 'Dr. Madalsa Sharma
Vs. The State of Rajasthan & Ors.'. The order aforesaid dated
16.01.2025 reads as under:
[2025:RJ-JD:37225] (2 of 3) [CW-15887/2025]
"Learned counsel for both the parties jointly point out that
these appeals are no longer res-integra and similar appeals
being D.B. Special Appeal Writ No.21497/2024 [Dr.
Madalsa Sharma Vs. The State of Rajasthan & Ors] has
been allowed vide order dated 19.12.2024. The order reads as
follows: -
"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 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 is going to
retire from service on 31.12.2024.
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 on13.07.2022. The petitioner
[2025:RJ-JD:37225] (3 of 3) [CW-15887/2025]
shall be entitled to continue in service till he
attains the age of 62 years.
4. The petition is accordingly allowed."
2. This petition is also allowed in the same terms of the
order dated 19.12.2024."
2. Accordingly, the present writ petition is also allowed in
same terms as in Dr. Madalsa Sharma's case (supra).
(MUNNURI LAXMAN),J
220s-PoonamS/-
Powered by TCPDF (www.tcpdf.org)
