Manju vs State Of Rajasthan
2021 Latest Caselaw 997 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 884/2021

Manju D/o Shr Mansinghi, Aged About 42 Years, Resident Of Village Bas Kirtan, Tehsil Rajgarh, District Churu, At Present Posted As Female Health Worker At Sub Health Centre, Jorawarpura, Ratangarh, District Churu.

----Petitioner Versus

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

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

3. Additional Director (Administration), Medical And Health Services, Tilak Marg, Jaipur.

4. Chief Medical And Health Officer, Ratangarh, District Churu.

5. Block Chief Medical And Health Officer, Ratangarh, District Churu.

6. Principal Secretary, Department Of Rural Development And Panchayati Raj, Secretariat, Jaipur.

                                                                       ----Respondents


For Petitioner(s)           :     Mr. Vikas Bijarnia
For Respondent(s)           :     -



                       JUSTICE DINESH MEHTA

                                       Order

14/01/2021

Learned counsel for the petitioner submits that the impugned

order dated 31.12.2020 (Annex.1) 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-884/2021]

Issue notice. Issue notice of stay application also, returnable

on 15.02.2021.

Meanwhile, effect and operation of the order impugned dated

31.12.2020 (Annex.1) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 286-Amar/-

Powered by TCPDF (www.tcpdf.org)