Sharda Choudhary vs The State Of Rajasthan
2021 Latest Caselaw 9178 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6228/2021

Sharda Choudhary W/o Shri Bhanwar Lal, Aged About 44 Years, Resident Of At Present Working As Nurse Grade-Ii, At Primary Health Center, Tinwari, District Jodhpur.

----Petitioner Versus

1. The State Of Rajasthan, Through Its Director, Medical And Health Services, Jaipur.

2. Chief Medical And Health Officer, Jodhpur.

3. The Medical Officer, Community Health Center, Tinwari, District Jodhpur.

4. The Chief Executive Officer, Zila Parishad, Jodhpur.

5. The Block Chief Medical And Health Officer, Osiyan, District Jodhpur.

----Respondents

For Petitioner(s) : Mr. CP Trivedi For Respondent(s) : Mr. KS Rajpurohit, AAG

JUSTICE DINESH MEHTA Order 09/04/2021

Learned counsel for the petitioner submits that the impugned

order dated 01.04.2021 (Annex.5) is clearly contrary to the

judgment of this Court dated 15.01.2020, rendered in the case of

Kiran Kumari Vs. State & Ors. (SBCWP No.14964/2019).

Matter requires consideration.

Issue notice. Issue notice of stay application also, returnable

on 22.04.2021.

Meanwhile, effect and operation of the order impugned dated

01.04.2021 (Annex.5) qua the petitioner shall remain stayed.

(DINESH MEHTA),J 162-Amar/-

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