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Thana Ram vs State Of Rajasthan
2021 Latest Caselaw 1081 Raj

Citation : 2021 Latest Caselaw 1081 Raj
Judgement Date : 14 January, 2021

Rajasthan High Court - Jodhpur
Thana Ram vs State Of Rajasthan on 14 January, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 691/2021

Thana Ram S/o Shri Rama Ram, Aged About 35 Years, R/o Meghwalo Ka Bas, Bali Tehsil Bali, District Pali (Raj.) Present Working As Nurse Grade Ii In Primary Health Center (Phc), Junibali, Block Bhinmal, District Jalore.

----Petitioner Versus

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

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

3. The Chief Medical And Health Officer, Jalore

4. Block Chief Medical Officer, Bhinmal, District Jalore.

5. Dala Ram, Present Working As Nurse Grade Ii In Primary Health Center (Phc), Junibali, Block Bhinmal, District Jalore.

----Respondents

For Petitioner(s) : Mr. Inderjeet Yadav For Respondent(s) : Mr. Shreyansh Mehta

JUSTICE DINESH MEHTA

Order

14/01/2021

Learned counsel for the petitioner submits that the impugned

order dated 04.01.2021(Annex.3) 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.

(2 of 2) [CW-691/2021]

Meanwhile, effect and operation of the order impugned dated

04.01.2021(Annex.3) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 226-Rahul/-

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