Rajasthan High Court - Jodhpur
Dr. Abdul Kadir Khan vs State Of Rajasthan on 2 July, 2021
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7670/2021 Dr. Abdul Kadir Khan S/o Shri Abdul Vahid Pathan, Aged About 32 Years, B/c Musalman, R/o Bapu Basti, Near Laddha Hospital, Nimbahera, District Chittorgarh.
----Petitioner Versus
1. State Of Rajasthan, Through The Principal Secretariat, Department Of Animal Husbandry, Government Of Rajasthan, Secretariat, Jaipur (Rajasthan)
2. The Principal Secretary, Department Of Personal And Training, Government Of Rajasthan, State Secretariat, Jaipur.
3. The Principal Secretary (Finance), Government Of Rajasthan, State Secretariat, Jaipur
4. The Director, Department Of Animal Husbandry, Government Of Rajasthan, Jaipur.
5. The Joint Director, Department Of Animal Husbandry, Chittorgarh.
----Respondents
For Petitioner(s) : Mr. Satya Prakash Sharma, through
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For Respondent(s) :
JUSTICE DINESH MEHTA
Order
02/07/2021
1. Learned counsel for the petitioner submits that in identical writ petition being SBCWP No.4217/2020 (Dr. Mohd. Waseem Khan Zi Vs. State of Rajasthan & Ors.), this Court, vide order dated 14.05.2020, has passed the following order:-
"In view of the submissions made, issue notice. Issue notice of the stay application, returnable within a period of six weeks.(Downloaded on 02/07/2021 at 08:42:54 PM)
(2 of 2) [CW-7670/2021] Additionally, a copy of the writ petition may be served on Mr. Anil Gaur, AAG, who may complete his instructions in the matter.
In the meantime and till further orders, the respondents would look into the representations made by the petitioners.
Further, in case the salary due to the petitioners has not been paid, the same shall also be paid to them without any further loss of time preferably within a period of ten days.
Office is directed to reflect the name of Mr. Anil Gaur, AAG as counsel appearing for the respondents in the cause list."
Mr. Sharma, learned counsel for the petitioner submits that the petitioner is similarly situated person and thus is also entitled for the same interim relief.
In view of the submissions made, issue notice. Issue notice of stay application also, returnable within six weeks.
Notices be served on Mr. Anil Gaur, AAG, who may complete his instructions in the matter.
The respondents are directed to look into the representation made by the petitioner, in the meantime.
In case, the salary due to the petitioner has not been paid, the same shall also be paid to him without any further delay, preferably within a period of ten days.
Office is directed to reflect the name of Mr. Anil Gaur, AAG as counsel appearing for the respondents in the cause list.
(DINESH MEHTA),J 52-skm/-
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