Vidya vs State Of Rajasthan
2021 Latest Caselaw 1083 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 684/2021

Vidya W/o Rohitash Kumar, Aged About 54 Years, Khanika Ki Dhan, Gudagorji, Tehsil Udaipurwati, District Jhunjhunu.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary To The Government, Medical And Heatlh (Group-Ii) Department, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

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

3. Director, Department Of Medical And Health Services, Rajasthan Jaipur

4. Sulochana, Female Health Worker, Posted At Present Primary Health Centre, Dhamli, Block Kharchi, District Pali.

----Respondents

For Petitioner(s) : Mr. Manoj Bohra 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.1) 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-684/2021]

Meanwhile, effect and operation of the order impugned dated

04.01.2021(Annex.1) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 220-Rahul/-

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