Naresh Kumar Meena vs The State Of Rajasthan ...
2025 Latest Caselaw 7304 Raj

Rajasthan High Court - Jodhpur

Naresh Kumar Meena vs The State Of Rajasthan ... on 14 February, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:9279-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Spl. Appl. Writ No. 275/2025

1.       Naresh Kumar Meena S/o Sh. Rama Ram Meena, Aged
         About 33 Years, Posaliya, Dist. Sirohi. At Present Posted
         At Ayush Health And Wellness Centre, Kanakolar, Dist.
         Sirohi.
2.       Rajendra Kumar Dangi S/o Sh. Hansa Ram Dangi, Aged
         About 39 Years, R/o South Meghwal Was, Ward No. 06,
         Gali No. 03, Sirohi, Dist. Sirohi. At Present Posted At
         Ayush Health And Wellness Centre, Mankroda, Dist.
         Sirohi.
3.       Shankarlal Meghwal S/o Sh. Magan Lal Meghwal, Aged
         About 34 Years, R/o Meghwal Vas, Ore, Dist. Sirohi. At
         Present Posted At Ayush Health And Wellness Centre,
         Ore, Abu Road, Dist. Sirohi.
4.       Laxman Kumar Meghwal S/o Sh. Naina Ram Meghwal,
         Aged About 26 Years, R/o Meghwal Bas, Tawari, Dist.
         Sirohi. Present Posted At Ayush Health And Wellness
         Centre, Centre, Gole, Dist. Sirohi.
5.       Madhu Kumari W/o Harchand Singh Saini, Aged About 26
         Years, R/o Village And Post Semli, Tehsil Nagar, Dist.
         Bharatpur. At Present Posted At Ayush Health And
         Wellness Centre, Semli, Dist. Bharatpur.
                                                                      ----Appellants
                                       Versus
1.       The    State      Of     Rajasthan,          Through       Its   Secretary,
         Department Of Ayush (Ayurved, Yoga, Naturopathy,
         Homiopathic, Unani) Government Of Rajasthan, Jaipur.
2.       State Of Rajasthan, Department Of Personnel Through Its
         Secretary, Secretariat, Jaipur.
3.       The Director, Department Of Ayurveda, Ashok Marg,
         Lohagal Road, Savitri College Circle, Ajmer.
4.       Dr.    Sarvapali        Radhakrishnan              Rajasthan     Ayurveda
         University, Through Its Registrar, Karvad Nagaur Road
         Jodhpur.
                                                                    ----Respondents


For Appellant(s)             :     Mr. K.L. Chauhan


                        (Downloaded on 18/02/2025 at 10:44:02 PM)
                                    [2025:RJ-JD:9279-DB]                   (2 of 2)                    [SAW-275/2025]


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



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE CHANDRA PRAKASH SHRIMALI

Order

14/02/2025

1. Learned counsel for the appellants fairly submits that the

controversy involved in the present matter is no more res-integra

and it is covered by the judgment dated 19.12.2024 passed in

Arjun Puri & Ors. Vs. State of Rajasthan & Ors. (D.B. Spl.

Appl. Writ No.1100/2024).

2. Consequently, the present appeal is dismissed in terms of

the judgment dated 19.12.2024 passed in Arjun Puri (supra),

while upholding the impugned order dated 24.09.2024. All

pending applications, if any, stand disposed of.

(CHANDRA PRAKASH SHRIMALI),J (DR.PUSHPENDRA SINGH BHATI),J

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