Ambika Kumari vs State Of Rajasthan
2021 Latest Caselaw 999 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 739/2021

Ambika Kumari W/o Shri Vijayan T.p., Aged About 54 Years, Resident Of House No. 1085, Ward No. 13, Purani Aabadi, Tehsil And District Sri Ganganagar (Raj.) Present Working As Women Health Worker In Sub Center, 10 Eea, Block Padampur, District Sri Ganganagar.

----Petitioner Versus

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

2. The Director (Non-Gazetted), Medical And Health Services, Rajasthan, Jaipur.

3. The Chief Medical And Health Officer, Sri Ganganagar.

4. Block Chief Medical Officer, Padampur, District Sri Ganganagar.

5. Saloni Gill, Present Working As Women Health Worker In Sub Center, Pugal, Block Pugal, District Bikaner.

----Respondents

For Petitioner(s) : Mr. Inderjeet Yadav For Respondent(s) : Mr. Shreyansh Mehta for 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.4) 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).

(2 of 2) [CW-739/2021]

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.4) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 261-A.Arora/-

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