Jharkhand High Court
( Ayush Association Of Jharkhand vs . Union Of India & Ors.) on 13 July, 2022
Author: S.N. Pathak
Bench: S.N.Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 4296 of 2021
( Ayush Association of Jharkhand Vs. Union of India & Ors.)
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK For the Petitioner : Mr. Diwakar Upadhyay, Advocate For the Respondents : AC to ASGI
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06/ 13.07.2022 Mr. Diwakar Upadhyay, learned counsel for the petitioner submits that the petitioners being Ayush Doctors, are claiming salary at par with the allopathic doctors since their service conditions are same and similar.
Since, counter-affidavit has not been filed, the respondents are directed to file the same, taking into consideration the judicial pronouncements of the different High Courts as well as Hon'ble Apex Court particularly in case of State of Uttarakhand & Ors. Vs. Sanjay Singh Chauhan & Ors. passed in SLP (C) No.33645/2018.
Put up this case after four weeks.
(Dr. S.N. Pathak, J.) punit/-