Smt. Rama Devi vs The State Of Rajasthan
2021 Latest Caselaw 2705 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1786/2021

Smt. Rama Devi W/o Shri Viji Kumar P.r., Aged About 54 Years, Resident Of Shaher Gali, Sadar Bazar, Gulabpura, District Bhilwara (Rajasthan).

----Petitioner Versus

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

2. The Director, Medical And Health Services,, Rajasthan, Govt. Of Rajasthan, Jaipur.

3. Deputy Director, Medical And Health Services, E.s.i.

Scheme, Laxmi Nagar, Ajmer Road, Jaipur.

4. The Additional Director (Administration), Department Of Medical And Health, Jaipur.

5. The Chief Medical And Health Officer, Bhilwara.

----Respondents

For Petitioner(s) : Mr. Pukh Das Vaishnav. For Respondent(s) : Mr. Surendra Singh for Mr. K.S. Rajpurohit, AAG.

HON'BLE MR. JUSTICE ARUN BHANSALI Order

01/02/2021

Learned counsel for the petitioner submits that the issue

raised in the present writ petition is covered by judgment in the

case of Kiran Kumari v. State of Rajasthan & Ors., the same

impugned order dated 29.09.2019.

Mr. K.S. Rajpurohit, AAG appears on caveat. Copy of the

petition has been supplied to him, who prays for time to complete

his instructions in the matter.

List on 15.2.2021.

(2 of 2) [CW-1786/2021]

In the meanwhile and till the next date, operation of the

order dated 22.12.2020 (Annex.8) qua the petitioner shall remain

stayed.

(ARUN BHANSALI),J 110-Sumit/-

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