Radha Meena vs State Of Rajasthan
2021 Latest Caselaw 1028 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 592/2021

Radha Meena W/o Shri Radhev Shyam Meena, Aged About 42 Years, Resident Of Village Ramsara, District Churu, At Present Posted As Female Health Worker At Sub Health Centre, Ramsara, District 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. Additional Director (Administration), Medical And Health Services, Tilak Marg, Jaipur.

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

5. Block Chief Medical And Health Officer, Churu, District Churu

6. Principal Secretary, Department Of Rural Development And Panchayati Raj, Secretariat, Jaipur.

----Respondents

For Petitioner(s) : Mr. Vikas 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 31.12.2020 (Annex.1) 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-592/2021]

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

on 15.02.2021.

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

31.12.2020 (Annex.1) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 64-A.Arora/-

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