Smt. Kamla vs The State Of Rajasthan
2021 Latest Caselaw 11441 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 304/2021

Smt. Kamla W/o Shri Ram Chandra, Aged About 57 Years, Resident Of Village Payali, Tehsil Deedwana District Nagaur.

----Petitioner Versus

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

2. Dr. K.k. Sharma, Director, Medical, Health And Family Welfare Services, Rajasthan, Jaipur.

3. Shri Mukul Sharma, Addl. Director (Admn.) Cum Director (Non - Gazetted), Medical, Health And Family Welfare Services, Rajasthan, Jaipur.

----Respondents

For Petitioner(s) : Mr. R. S. Choudhary

JUSTICE DINESH MEHTA

Order

23/07/2021

1. The petitioner's writ petition was allowed vide order dated

19.01.2021 following the judgment dated 15.12.2020 rendered in

the case of Anadu Vs. State of Rajasthan & Ors (SB Civil Writ

Petition No.104/2020).

2. The effect and operation of the aforesaid judgment has been

stayed by the Division Bench of this Court.

3. In view of the aforesaid, this Court is not inclined to continue

with the present contempt proceedings.

4. The contempt petition stands dismissed.

(2 of 2) [WCP-304/2021]

5. Needless to observe that the petitioner will be free to file a

fresh contempt petition, if the judgment rendered in the case of

Anadu (supra) is affirmed by the Division Bench.

(DINESH MEHTA),J 97-A.Arora/-

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