Dr. Srawan Kumar Vaishnav vs The State Of Rajasthan ...
2025 Latest Caselaw 15545 Raj

Rajasthan High Court - Jodhpur

Dr. Srawan Kumar Vaishnav vs The State Of Rajasthan ... on 17 November, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:49353-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                D.B. Civil Writ Petition No. 21958/2025

Dr. Srawan Kumar Vaishnav S/o Shri Narsinghdasji Vaishnav,
Aged About 60 Years, Resident Of 79, Vidyapark, Airforce,
Jodhpur.
                                                                         ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Department Of Finance (Rules Division), Government Of
         Rajasthan, Secretariat, Jaipur (Raj.).
2.       Principal      Secretary,           Department             Of     Personnel,
         Government Of Rajasthan, Secretariat, Jaipur (Raj.).
3.       Principal Secretary, Department Of Medical And Health
         Services, Government Of Rajasthan, Secretariat, Jaipur
         (Raj.).
4.       Secretary, Department Of Animal Husbandry, Government
         Of Rajasthan, Secretariat, Jaipur (Raj.).
5.       Director, Directorate Of Animal Husbandry, Pashudhan
         Bhawan, Lal Kothi, Tonk Road, Jaipur.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. C.S. Kotwani with
                                   Mr. Avdhesh Parashar
For Respondent(s)            :     Mr. Ravindra Jala, AAAG for
                                   Mr. S.S. Ladrecha, AAG



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE ANUROOP SINGHI

Order

17/11/2025

1. Learned counsel for the parties jointly submit that the same

dispute is being adjudicated by the Hon'ble Supreme Court in

Special Leave to Appeal (C) No. 23246/2025 (State of Madhya

Pradesh & Ors. v. Rajendra Prasad Gautam & Ors.) on

(Uploaded on 18/11/2025 at 10:41:42 AM)

[2025:RJ-JD:49353-DB] (2 of 2) [CW-21958/2025]

15.09.2025. They further submit that the outcome of said case

will govern the field.

2. In light of such submission, the present writ petition is

disposed of with the direction that the judgment of the Hon'ble

Supreme Court shall govern the field in this matter and its

outcome shall be binding on both parties.

3. The aforesaid order has been passed on consent given by

learned counsel for both the parties.

4. All pending applications, if any, also stand disposed of.

(ANUROOP SINGHI),J (DR. PUSHPENDRA SINGH BHATI),J

3-Suraj/-

(Uploaded on 18/11/2025 at 10:41:42 AM)

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