Neeru Vishnoi vs The State Of Rajasthan
2021 Latest Caselaw 683 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 286/2021

Neeru Vishnoi D/o Shri Mangilal, Aged About 38 Years, Resident Of Punjiyas Ki Dhani, Via Merta Road, Tehsil Merta, District Nagaur.

----Petitioner Versus

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

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

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

4. District Establish Committee, Nagaur.

5. Suman Mehra, Female Health Worker, Posted At Present Comunity Health Centre, Parbatsar, District Nagaur.

                                                                ----Respondents


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



                    JUSTICE DINESH MEHTA

                                    Order

11/01/2021

With the permission of the Court, the defects pointed out by

the Registry have been removed by learned counsel for the

petitioner during the course of hearing.

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.

(2 of 2) [CW-286/2021]

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

115-CPGoyal/-

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