Sudershana vs State Of Rajasthan
2021 Latest Caselaw 911 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 600/2021

Sudershana W/o Shri Desraj, Aged About 36 Years, Resident Of Ward No. 15, Mp Colony, Near Gayatri Ashram, Rajgarh, Distt- Churu, At Present Working As Anm, Sub Center - Kishanpura, Teh- Rajgarh, District - Churu.

----Petitioner Versus

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

2. Director, Medical And Health Services, Tilak Marg, Jaipur.

3. Chief Medical And Health Officer, District Churu.

4. Block Chief Medical And Health Officer, Rajgarh, District Churu.

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

----Respondents

For Petitioner(s) : Mr. Rohit Kaswan through Cisco Webex App For Respondent(s) : Mr. KS Rajpurohit, AAG Mr. Shreyansh Mehta

JUSTICE DINESH MEHTA

Order

13/01/2021

Learned counsel for the petitioner submits that the impugned

order dated 04.01.2021 (Annex.2) 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. (SBCWP

No.14964/2019).

The matter requires consideration.

(2 of 2) [CW-600/2021]

Issue notice. Issue notice of stay application also, returnable

on 15.02.2020.

Meanwhile, effect and operation of the order impugned dated

04.01.2021 (Annex.2) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 135-Amar/-

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