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Pushpa Chopra vs State Of Rajasthan
2021 Latest Caselaw 1009 Raj

Citation : 2021 Latest Caselaw 1009 Raj
Judgement Date : 14 January, 2021

Rajasthan High Court - Jodhpur
Pushpa Chopra vs State Of Rajasthan on 14 January, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 599/2021

Pushpa Chopra W/o Shri Omprakash Chopra, Aged About 51 Years, Resident Of Sadulpur, Tehsil Rajgarh, District Churu, At Present Posted As Lady Health Visitor At Primary Health Center Chainpura Chhota, Tehsil Rajgarh, Churu.

----Petitioner Versus

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

2. Director (Non-Gazetted), Medical And Health Services, Tilak Marg, Jaipur.

3. Chief Medical And Health Officer, Ratangarh, Churu.

4. Block Chief Medical And Health Officer, Rajgarh, District Churu

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

6. Banarasi Devi, Lady Health Visitor At Block Cm And Ho, Office, Sujangarh, Churu

----Respondents

For Petitioner(s) : Mr. Vikas Bijarnia For Respondent(s) : -

JUSTICE DINESH MEHTA

Order

14/01/2021

Learned counsel for the petitioner submits that the impugned

order dated 04.01.2021 (Annex.2) is clearly contrary to the

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

Kiran Kumari Vs. State of Rajasthan & Ors. (SBCWP

No.14964/2019).

The matter requires consideration.

(2 of 2) [CW-599/2021]

Issue notice. Issue notice of stay application also, returnable

on 15.02.2021.

Meanwhile, effect and operation of the order impugned dated

04.01.2021 (Annex.2) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 202-Amar/-

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