Manju Ola vs State Of Rajasthan
2021 Latest Caselaw 654 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 264/2021

Manju Ola W/o Shri Ramdhan Singh, Aged About 40 Years, R/o Repswalan Ki Dhani, Gudagorji, Tehsil Udaipurwati, District Jhunjhunu.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary To The Government, Medical And Health (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. Suman Kumari, Female Health Worker, Posted At Present Sub - Center Vaan Primary Health Centre, Reodar, District Sirohi.

                                                                   ----Respondents


For Petitioner(s)           :     Mr. Manoj Bohra
For Respondent(s)           :



                       JUSTICE DINESH MEHTA

                                       Order

11/01/2021

With the permission of the Court, the defect no.1 pointed out

by the Registry has been removed by learned counsel for the

petitioner during the course of hearing.

In view of the fact that petitioner has been transferred to

Sirohi, it is clear that part of cause of action has arisen in

territorial jurisdiction of the Principal Seat. The office objection

no.2 is, thus, over ruled.

(2 of 2) [CW-264/2021]

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 & Ors. (SBCWP No.14964/2019).

The matter requires consideration.

Issue notice. Issue notice of stay application also, returnable

on 18.2.2021.

Meanwhile, effect and operation of the order impugned dated

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

(DINESH MEHTA),J

113-CPGoyal/-

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