Bhunesh Kumar Kalla vs State Of Rajasthan
2021 Latest Caselaw 912 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 471/2021

Bhunesh Kumar Kalla S/o Kanti Lal Kallal, Aged About 36 Years, Vpo Anandpuri, Tehsil Anandpuri, District Banswara.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural Development And Panchayati Ra Department, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Director (Non Gadgeted), Medical And Health Services, Directorate, Medical, Health And Family Welfare Services, Jaipur, Rajasthan.

3. Chief Executive Officer, Zila Parishad Banswara, District Banswara, Rajasthan.

4. Chief Medical And Health Officer, Banswara, Rajasthan.

5. Block Chief Medical And Health Officer, Pratappura, District Banswara, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Vikram Singh Bhati 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 22.12.2020 (Annex.2) 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.

(2 of 2) [CW-471/2021]

Meanwhile, effect and operation of the order impugned dated

22.12.2020 (Annex.2) shall remain stayed qua the petitioner.

(DINESH MEHTA),J

121-CPGoyal/-

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