Krishna Devi vs State Of Rajasthan
2021 Latest Caselaw 275 Raj

(1 of 2) [CW-312/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 312/2021

Krishna Devi W/o Shri Surendra Singh, Aged About 52 Years, Resident Of Vill- Kandhran, Teh- Rajgarh, Distt- Churu, At Present Working As Anm, Chc - Rajgarh, Teh- Rajgarh, District - Churu.

----Petitioner Versus

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

2. Director, Medical And Health Services, Tilak Marg, Jaipur.

3. Chief Medical And Health Officer, District Churu.

4. Block Chief Medical And Health Officer, Rajgarh, District Churu.

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

----Respondents

For Petitioner(s) : Mr. Rohit Kaswan (through VC) For Respondent(s) : Mr. K.S. Rajpurohit, AAG (through VC)

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

08/01/2021

It is submitted by learned counsel for the petitioner that the

issue raised in the present writ petition is squarely covered by

judgment of this Court in Kiran Kumari v. State of Raj. & Ors. :

SBCWP No. 14964/2019, decided on 15.01.2020.

A copy of the writ petition has been made available to

counsel appearing on caveat, who may complete his instructions

in the matter/file reply by the next date.

Needful may be done within a period of two weeks.

List after two weeks.

(2 of 2) [CW-312/2021]

In the meanwhile and till further orders, effect & operation of

order dated 31.12.2020 (Annex.1), qua the petitioner, shall

remain stayed.

(ARUN BHANSALI),J

73-Rmathur/-

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