Krishna Devi vs State Of Rajasthan
2021 Latest Caselaw 6594 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3719/2021

Krishna Devi W/o Shri Raj Kiran, Aged About 42 Years, R/o Ward No 9, Dhanka Basti , Srikaranpur , Distt. Sri Ganganagar .

----Petitioner Versus

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

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

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

4. Chief Medical And Health Officer, Sri Ganganagar

5. Block Chief Medical And Health Officer, Srikaranpur , Distt. Sriganganagar

6. Jagdev Rai, Nurse Grade -Ii, Community Health Center , Panchu Nakha , Distt. Bikaner

----Respondents

For Petitioner(s) : Mr. Shailesh Agarwal

JUSTICE DINESH MEHTA

Order

04/03/2021

Learned counsel for the petitioner submits that the impugned

order dated 24.02.2021 (Annex.1) 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 15.03.2021.

(2 of 2) [CW-3719/2021]

Meanwhile, effect and operation of the order impugned dated

24.02.2021 (Annex.1) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 34-Ramesh/-

Powered by TCPDF (www.tcpdf.org)