Manjulata vs State Of Rajasthan
2021 Latest Caselaw 1029 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 374/2021

Manjulata W/o Devi Lal, Aged About 39 Years, Village Khoksar (South), Tehsil Gida, District Barmer.

----Petitioner Versus

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

2. The Director (Non Gazetted), Medical And Health Services, Rajasthan, Jaipur.

3. The Chief Medical And Health Officer, Barmer.

4. The Block Chief Medical And Health Officer, Shiv, District Barmer.

----Respondents

For Petitioner(s) : Mr. Manoj Kumar Pareek For Respondent(s) : Mr. K.S. Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

14/01/2021

Learned counsel for the petitioner submits that the impugned

order dated 31.12.2020 (Annex.2) is clearly contrary to the

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

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

The matter requires consideration.

Issue notice. Issue notice of stay application also, returnable

on 15.02.2021.

Meanwhile, effect and operation of the order impugned dated

31.12.2020 (Annex.2) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 48-Ramesh/-

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