Shushila Devi vs State Of Rajastahn
2021 Latest Caselaw 1026 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 597/2021

Shushila Devi W/o Shri Rajveer Singh, Aged About 47 Years, Resident Of Bairasar Chhota, Tehsil Rajgarh, District Churu, At Present Posted As Female Health Worker At Sub Health Center Bairasar Chhota, Tehsil Rajgarh, Churu.

----Petitioner Versus

1. State Of Rajastahn, 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. Manesh, Female Health Worker At Sub Health Center, Phc Hamirwas, Block Rajgarh, District Churu.

----Respondents

For Petitioner(s) : Mr. Vikash Bijarnia For Respondent(s) : Mr. Surendra Singh for Mr. K. S. Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

14/01/2021

1. 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).

2. The matter requires consideration.

(2 of 2) [CW-597/2021]

3. Issue notice. Issue notice of stay application also, returnable

on 15.02.2021.

4. Meanwhile, effect and operation of the order impugned dated

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

(DINESH MEHTA),J 66-A.Arora/-

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