Leela Gaamot vs State Of Rajasthan
2021 Latest Caselaw 12549 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10680/2021

Leela Gaamot S/o Rameshwar Gamot W/o Chetan Lal Pandya, Aged About 37 Years, Ganesh Nagar, Near Kalal Hostel, Siyaldary Road, Industrial Area, District Dungarpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Medical And Health Services, Secretariat, Jaipur, Rajasthan.

2. The Principal Secretary, Department Of Rural Development And Panchayati Raj, Jaipur, Rajasthan.

3. The Director (Non-Gazetted), Medical And Health Services, Directorate, Medical, Health And Family Welfare Services, Jaipur, Rajasthan.

4. The Chief Medical And Health Officer, District Dungarpur, Rajasthan.

5. The Medical Officer, Primary Health Centre, Panchayat Samiti Metali, District Dungarpur.

6. The Chief Executive Officer, Zila Parishad District Dungarpur, Rajasthan.

7. Smt Sujata Katara, Female Health Worker (A.n.m.), Public Health Centre, Karhaata, Dowda, District Dungarpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. JVS Deora For Respondent(s) : Mr. KS Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

11/08/2021 Learned counsel for the petitioner submits that the impugned

order dated 3.08.2021 (Annex.2) is clearly contrary to the

(2 of 2) [CW-10680/2021]

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.

Meanwhile, effect and operation of the order impugned dated

3.8.2021 (Annex.2) shall remain stayed qua the petitioner.

(DINESH MEHTA),J

377-CPGoyal/-

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