Amar Kaur vs State Of Rajasthan
2021 Latest Caselaw 680 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 298/2021

Amar Kaur W/o Sh. Harmander Singh, Aged About 53 Years, Resident Of Ward No. 9 Tehsil Sangariya, District Hanumangarh (Rajasthan).

----Petitioner Versus

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

2. Director (Non-Gaz), Medical And Health Services, Rajasthan, Jaipur.

3. Chief Medical And Health Officer, District Hanumangarh.

4. Block Chief Medical And Health Officer, Sangaria, District Hanumangarh.

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

6. Saveer Kaur, Anm, At Present Posted At Primary Health Centre, Rangmahal, Suratgarh, District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. K. R. Saharan

JUSTICE DINESH MEHTA

Order

11/01/2021

1. Learned counsel for the petitioner submits that the impugned

order dated 22.12.2020 (Annex.1) is clearly contrary to the

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

Kiran Kumari Vs. State of Rajasthan & Ors. (SB Civil Writ Petition

No.14964/2019).

2. The matter requires consideration.

3. Issue notice. Issue notice of stay application also, returnable

on 15.02.2021.

(2 of 2) [CW-298/2021]

3. Meanwhile, effect and operation of the order impugned dated

22.12.2020 (Annex.1) shall remain stayed qua the petitioner.

4. Connect with SB CWP No.10645/2020, No.10595/2020 and

No.11723/2020.

(DINESH MEHTA),J 134-A.Arora/-

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