Citation : 2021 Latest Caselaw 857 Raj
Judgement Date : 13 January, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 774/2021
Sharda Choudhary W/o Shri Bhanwar Lal Choudhary, Aged About 42 Years, R/o Present Working As A Female Nurse Grade Ii At C.h.c. Tinwari, District Jodhpur.
----Petitioner Versus
1. State Of Rajasthan, Through Its Director, Medical And Health Services, Jaipur.
2. The Chief Medical Officer, Zila Parishad, Jodhpur.
3. Chief Medical And Health Officer, Jodhpur.
4. The Block Chief Medical And Health Officer, Osiyan, District Jodhpur.
5. The Medical Officer, Primary Health Center, Tinwari, District Jodhpur.
----Respondents
For Petitioner(s) : Mr. CP Trivedi For Respondent(s) : Mr. KS Rajpurohit, AAG
JUSTICE DINESH MEHTA Order
13/01/2021 Learned counsel for the petitioner submits that the impugned order dated 4.1.2021 (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 15.2.2021.
Meanwhile, effect and operation of the order impugned dated 4.1.2021 (Annex.1) shall remain stayed qua the petitioner.
(DINESH MEHTA),J
142-CPGoyal/-
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