Dr. Sanjay Kumar Budainia vs State Of Rajasthan (2025:Rj-Jd:53039)
2025 Latest Caselaw 16408 Raj

Rajasthan High Court - Jodhpur

Dr. Sanjay Kumar Budainia vs State Of Rajasthan (2025:Rj-Jd:53039) on 8 December, 2025

[2025:RJ-JD:53039]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Writ Misc Application No. 487/2025

Dr. Sanjay Kumar Budainia S/o Shri Lekhram Budania, Aged
About 60 Years, R/o Plot No. I-1, I-2, Het Nagr, Udasar Main
Road, Bikaner (Rajasthan).
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Ayurveda And Indian Medicines, Government Of
         Rajasthan, Jaipur (Raj.).
2.       The Secretary, Department Of Personnel, Government Of
         Rajasthan, Jaipur (Raj.).
3.       The Deputy Secretary, Ayurveda, Yoga And Naturopathy
         Medicine, Unani, Siddha And Homeopathy (Ayush)
         Department, Government Of Rajasthan, Secretariat,
         Jaipur (Raj.).
4.       The Director, Department Of Ayurveda, Ashok Marg,
         Lohagal Road, Savitri College Circle, Ajmer (Raj.).
5.       The Additional Director, Department Of                        Ayurveda,
         Government Of Rajasthan, Bikaner (Raj.).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Naresh Singh
For Respondent(s)         :     Mr. Deepak Boda, DGC



            HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

08/12/2025

1. Heard on the application.

2. The present miscellaneous application has been filed seeking

recall of the order dated 09.10.2025 passed in S.B. Civil Writ

Petition No. 17751/2025. The said writ petition was filed seeking a

direction to continue the services of the petitioner beyond 60

years up to 62 years by placing reliance on the judgment passed

in the case of Dr. Mahendra Singh Jakhar & Ors. Vs. State of

Rajasthan & Ors. (D.B. Civil Writ Petition No.2949/2024).

(Uploaded on 08/12/2025 at 05:00:32 PM)

[2025:RJ-JD:53039] (2 of 2) [WMAP-487/2025]

3. This Court vide order dated 09.10.2025, basing on the

aforesaid judgment, disposed of the writ petition directing the

respondents to pass necessary order for reinstatement of the

petitioner into services and the services were directed to continue

up to the age of 62 years. Such direction was given subject to the

condition of the petitioner refunding any pecuniary benefits drawn

as a consequence of superannuation at the age of 60 years.

4. The petitioner now seeks recall of the order dated

09.10.2025 as he is not willing to continue in service beyond 60

years of age. The petitioner also prays for withdrawal of the writ

petition.

5. Learned counsel for the respondents reports no objection.

6. In view of the submissions made, the present miscellaneous

application is allowed. The order dated 09.10.2025 is recalled.

7. Consequently, the S.B. Civil Writ Petition No. 17751/2025 is

dismissed as withdrawn.

(MUNNURI LAXMAN),J

169-BhumikaP/-

(Uploaded on 08/12/2025 at 05:00:32 PM)

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