Smt. Sangeeta Aseri vs The State Of Rajasthan
2021 Latest Caselaw 910 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 744/2021

Smt. Sangeeta Aseri D/o Shri Babu Lal Aseri W/o Shri Jitendra Kumar, Aged About 37 Years, Resident Of House No. 449, Indra Colony Vistar Pali. At Present Working As Nurse Grade - Ii, Posted At Medical College Pali, District Pali.

----Petitioner Versus

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

2. Director, Medical And Health Services, Rajasthan, Jaipur.

3. Addl. Director (Admn.), Medical And Health Services, Rajasthan, Jaipur.

4. The Principal Medical College Pali, District Pali.

5. The State Of Rajasthan, Through Secretary, Department Of Panchayati Raj, Government Of Rajasthan, Secretariat, Jaipur.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. RS Choudhary
For Respondent(s)         :



                      JUSTICE DINESH MEHTA

                                     Order

13/01/2021

Learned counsel for the petitioner submits that the impugned

order dated 22.12.2020 (Annex.4) 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-744/2021]

Issue notice. Issue notice of stay application also, returnable

on 15.2.2021.

Meanwhile, effect and operation of the order impugned dated

22.12.2020 (Annex.4) shall remain stayed qua the petitioner.

(DINESH MEHTA),J

140-CPGoyal/-

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