Sulochana vs State Of Rajasthan
2021 Latest Caselaw 996 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 702/2021

Sulochana W/o Shri Madan Lal, Aged About 34 Years, R/o Village

- Birmi Khalsa, Teh. Rajgarh, Distt. Churu, At Present Working As Anm, Phc - Ghanau, 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 For Respondent(s) : Mr. K.S. Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

14/01/2021

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 & Ors. (SBCWP No.14964/2019).

The matter requires consideration.

Issue notice. Issue notice of stay application also, returnable

on 15.02.2021.

Meanwhile, effect and operation of the order impugned dated

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

(DINESH MEHTA),J 234-Ramesh/-

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