Suman Verma vs State Of Rajasthan
2021 Latest Caselaw 988 Raj

(1 of 2) [CW-725/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 725/2021

Suman Verma W/o Shri Narendra Kumar, Aged About 37 Years, R/o 1-K-9, Kudi Bhagtasani Housing Board, Jodhpur (Raj.) Mobile No. 9413547968

----Petitioner Versus

1. State Of Rajasthan, Through Its Additional Chief Secretary, Department Of Medical And Health, Government Of Rajasthan, Secretariat, Jaipur.

2. The Principal Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur.

3. Director (Non - Gazetted), Medical And Health Services, Health Bhawan, Tilak Marg, Jaipur.

4. The Chief Medical And Health Officer, Jodhpur.

5. Zila Parishad Jodhpur, Through Its Chief Executive Officer.

6. Medical Officer In-Charge , Primary Health Centre, Kudi Bhagtasani Housing Board, Gram Panchayat Kudi Bhagtasani, Panchayat Samiti Luni, District Jodhpur (Raj.)

7. Shri Prakash Bola, Nurse Grade - 2Nd, Posted At Mg Hospital, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Yash Pal Khileree

JUSTICE DINESH MEHTA

Order

14/01/2021

1. Learned counsel for the petitioner submits that the impugned

order dated 31.12.2020 (Annex.3) 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).

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2. The matter requires consideration.

3. Issue notice. Issue notice of stay application also, returnable

on 15.02.2021.

4. Meanwhile, effect and operation of the order impugned dated

31.12.2020 (Annex.3) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 253-A.Arora/-

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