SURESH KUMAR ROYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) While inviting Court's attention towards the judgment dated 23.6.2005 rendered in the case of Dr. Vedwati Pareek v. State of Rajasthan and Ors. (SBCWP No.755/2004), Mr. Hanuman Singh Choudhary, learned counsel appearing for the petitioners submits that this Court has held that the PG students of Indian System of Medicine, Ayurveda are also entitled to equal stipend as is being paid to the Modern System of Medicine, Allopathy.

(2.) Learned counsel further submits that the State Government has been proportionately increasing the stipend time and again which is evident from perusal of order dated 20.8.2010.

(3.) He adds that by way of communication dated 8.4.2019, the Principal of the Government Ayurveda College has recommended to increase the stipend payable to the persons doing Post Graduation in Indian System of Medicine, Ayurveda.