Rajasthan High Court - Jodhpur
Veer Singh Rathore vs State Of Rajasthan And Ors. ... on 7 October, 2025
Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:44164]
[2025:RJ-JD:43953]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
(1) S.B. Civil Writ Petition No. 12179/2017
Veer Singh Rathore S/o Shri Hanwant Singh Rathore, Resident Of
120, Zsb, Bjs Colony, Jodhpur.
----Petitioner
Versus
1. The State Of Rajasthan Through The Secretary To The
Medical And Health Department, Secretariat, Jaipur
Rajasthan.
2. The Director, Medical And Health Department, Jaipur
Rajasthan
3. The Chief Medical And Health Officer, Jodhpur Rajasthan.
4. The Superintendent, Mathura Das Mathur Hospital,
Department Of Medical And Health, Jodhpur.
----Respondents
(2) S.B. Civil Writ Petition No. 1641/2018
Dr. Poonam Agrawal W/o Dr. Vinod Goyal, Resident Of C/o. Dr.
Rajendra Singh, Plot No. 157, Zsa, Bjs Colony, Jodhpur.
----Petitioner
Versus
1. The State Of Rajasthan Through The Secretary To The
Medical And Health Department, Secretariat, Jaipur
Rajasthan.
2. The Director, Medical And Health Department, Jaipur
Rajasthan.
3. The Chief Medical And Health Officer, Sri Ganganagar
----Respondents
(3) S.B. Civil Writ Petition No. 13/2018
Dr. Anil Goyal S/o Shr B.d. Goyal, Resident Of 42, Baba Shyam
Singh Colony, Hanumangarh Junction.
----Petitioner
Versus
1. The State Of Rajasthan Through The Secretary To The
Medical And Health Department, Secretariat, Jaipur
Rajasthan.
2. The Director, Medical And Health Department, Jaipur
Rajasthan.
3. The Chief Medical And Health Officer, Hanumangarh.
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[2025:RJ-JD:43952] (2 of 3) [CW-12179/2017]
----Respondents
(4) S.B. Civil Writ Petition No. 1636/2018
Dr. Neeraj Saxena S/o Shri Virendar Kumar Saxena, Resident
Of "takshila", 213, Amar Singh Pura, Behind Rajasthan Patrika
Press, Bikaner, Presently Add Government Hospital, Chhapar
Churu.
----Petitioner
Versus
1. The State Of Rajasthan Through The Secretary To The
Medical And Health Department, Secretariat, Jaipur
Rajasthan.
2. The Director, Medical And Health Department, Jaipur
Rajasthan.
3. The Chief Medical And Health Officer, Ratangarh, District
Churu.
----Respondents
For Petitioner(s) : Mr. Ojas Gupta
For Respondent(s) : Mr. Tanuj Jain
HON'BLE MR. JUSTICE FARJAND ALI
Order
07/10/2025
1. All these writ petitions involve identical issue, therefore, the
same are being decided by this common order.
2. The present writ petitions have been filed with a prayer for
grant of service benefits keeping into account the entire period of
service of the petitioners, i.e. with effect from the date of their
initial appointment on temporary/adhoc/urgent basis.
3. Learned counsel for the petitioners submits that the issue
involved in these petitions is squarely covered by an order dated
01.09.2025 passed by co-ordinate Bench of this court in a batch of
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[2025:RJ-JD:43952] (3 of 3) [CW-12179/2017]
writ petitions led by S.B. Civil Writ Petition No.17918/2018
(Shanker Lal Gupta Vs. State of Rajasthan & Ors.). The said
order has been passed based on the judgment rendered by the
Division Bench of this court in the case of State of Rajasthan
Vs. Dr. Paritosh Ujjwal (D.B. Civil Special Appeal (Writ)
No.532/2016 decided on 09.07.2025) affirming the order
passed by the Single Bench, whereby the State Government was
directed to grant the benefit of continuity of service to the
petitioner and the period of services rendered earlier reckoning
from the intiail date of appointment for all purposes.
4. Learned counsel for the respondents is not in a position to
refute the position of law as laid down in the case referred above.
5. In this background, these writ petitions are allowed in view
of the ratio laid down in the case of Dr. Paritosh Ujjwal (supra).
6. The respondents are directed to compute the services of
petitioners from the date of their intial appointment on tempoary/
adhoc/urgent basis and after the said computation, grant them
the benefit of continuity of service for all purposes. Appropriate
orders be passed within a period of eight weeks from now.
7. Stay petitions and all pending application are disposed of.
(FARJAND ALI),J
12-Pramod/-
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