Dr. Banwari Lal Meena vs State Of Rajasthan
2021 Latest Caselaw 12803 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 708/2021

Dr. Banwari Lal Meena S/o Shri Nand Kishore Meena, Aged About 48 Years, Resident Of 68/25-26 Heerapath, Mansarowar, Jaipur, At Present Posted As Chief Medical And Health Officer, Bikaner, At Present Posted As Chief Medical And Health Officer, Bikaner.

----Petitioner Versus

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

2. Deputy Secretary (Group-2), Medical And Health Department, Secretariat, Jaipur.

3. Director, Medical And Health Services,tilak Marg, Jaipur.

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

----Respondents

For Petitioner(s) : Mr. Vikas Bijarnia For Respondent(s) : Mr. KS Rajpurohit, AAG

For Applicant(s) : Mr. Yashpal Khileree

JUSTICE DINESH MEHTA Judgment

16/08/2021

(1) Mr. Bijarnia, learned counsel appearing for the petitioner

submits that the issue involved in the present writ petition is

squarely covered by decision dated 15.10.2020 in the case of

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

judgment dated 2.8.2021 rendered in the case of Krishna Devi &

Ors. Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.

312/2021).

(2) Mr. Rajpurohit, learned AAG is not in a position to dispute the

aforesaid position of facts and law.

(2 of 2) [CW-708/2021]

(3) Hence, the writ petition is allowed. The impugned order

dated 30.12.2020 is hereby quashed qua the petitioner.

(4) All the interlocutory applications, including stay application

stand disposed of accordingly.

(DINESH MEHTA),J

C/3-CPGoyal/-

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