Dr. Farmanuddin vs State Of Rajasthan (2025:Rj-Jd:50258)
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Rajasthan High Court - Jodhpur

Dr. Farmanuddin vs State Of Rajasthan (2025:Rj-Jd:50258) on 20 November, 2025

[2025:RJ-JD:50258]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 21292/2025

1.       Dr. Farmanuddin S/o Sh. Vahid Ahmed, Aged About 64
         Years, R/o Govt. Unani Dispensary, Ridmalsar, Bikaner,
         Rajasthan.
2.       Dr. Sarfaraz Alam Siddiqui S/o Sh. Aijaj Ahmed, Aged
         About 64 Years, R/o Dhobi Talai, Gali No. 11, Bikaner,
         Rajasthan.
                                                                        ----Petitioners
                                         Versus
1.       State Of Rajasthan, Through Principal Secretary Ayureda
         Department, Government Secretariat, Jaipur.
2.       State Of Rajasthan, Through Principal Secretary Finance,
         Government Secretariat, Jaipur.
3.       State Of Rajasthan, Through Principal Secretary,
         Department Of Personnel, Government Secretariat,
         Jaipur.
4.       Dy. Secretary, Ayurveda, Yoga And Naturopathy, Unani,
         Siddha And Homeopathy, (Ayush), Department, Govt. Of
         Rajasthan, Secretariat, Jaipur.
5.       The Director Of Unani Medicine Department, Rajasthan,
         Jaipur, Ayush Bhawan, Sector - 26, Pratap Nagar, Jaipur.
6.       Director Ayurveda, Directorate Of Ayurveda, Ajmer.
7.       The Director, Pension Department,                           Government      Of
         Rajasthan, Jyoti Nagar, Jaipur.
                                                                      ----Respondents


For Petitioner(s)              :    Mr. Naved Khan for
                                    Mr. M.A. Siddiqui
For Respondent(s)              :    Mr. N.S. Rajpurohit, AAG
                                    Mr. Deepak Bora, Govt. Counsel



            HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

20/11/2025

1. Learned counsel for the petitioner submits that the

controversy involved in the present writ petition is squarely

covered vide order dated 17.11.2025 passed in S.B. Civil Writ

Petition No.21301/2025 titled as 'Shakeel Ahmad Vs State

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[2025:RJ-JD:50258] (2 of 2) [CW-21292/2025]

of Rajasthan & Ors.'. Therefore, he prayed that similar order

may be passed in the present writ petition also.

2. The relevant paragraphs of the order dated 17.11.2025

(supra) reads as follows:

"5. Going by the judgment of the Hon'ble Supreme Court, the petitioner is entitled only to pay revision including allowance as well as pensionary revision, as he has already superannuated, even if the age of superannuation is extended in terms of the Dr. Mahesh Chandra Sharma & Ors. (supra) case. Such entitlement depends upon the outcome of the decision of the Hon'ble Supreme Court by the Larger Bench.

6. In view of the aforesaid, the present writ petition is disposed of, while giving liberty to the petitioner to renew his request depending upon the outcome of the decision of the Hon'ble Supreme Court in terms of the decision in State of Rajasthan & Ors. vs. Anisur Rahman."

3. In view of the aforesaid order, the present writ petition is

disposed of in same terms as in Shakeel Ahmad (supra).

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

(MUNNURI LAXMAN),J 376s-PoonamS/-

(Uploaded on 20/11/2025 at 05:08:49 PM)

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