Hari Ram Bishnoi vs State Of Rajasthan
2021 Latest Caselaw 12332 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10212/2021

Hari Ram Bishnoi S/o Shri Ram Lal, Aged About 38 Years, Banton Ka Goliya, Veerawa, Tehsil Chitalwana, District Jalore.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Medical And Health Care, Jaipur, Rajasthan.

2. Director, Medical, Health And Family Welfare Department, Jaipur, Rajasthan.

3. Chief Medical And Health Officer, Jalore.

4. Chief Executive Officer, Zila Parishad, Jalore.

5. Rajesh Kumar, Male Nurse Grade Ii, Community Health Center, Ramsin, Jalore, Through Cmho, Jalore.

----Respondents

For Petitioner(s) : Mr. KL Vishnoi For Respondent(s) : Mr. KS Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

06/08/2021 Learned counsel for the petitioner submits that the impugned

order dated 23.07.2021 (Annex.3) 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).

The matter requires consideration.

Issue notice. Issue notice of stay application. Mr. KS Rajpurohit, learned AAG accepts notice on behalf of the respondents and prays for and is granted four weeks' time to complete his instructions.

List this case on 7.9.2021, as prayed.

(2 of 2) [CW-10212/2021]

Meanwhile, effect and operation of the order impugned dated

23.7.2021 (Annex.3) shall remain stayed qua the petitioner.

(DINESH MEHTA),J

225-CPGoyal/-

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