Sanjay Joshi vs State Of Rajasthan
2021 Latest Caselaw 7200 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4191/2021

Sanjay Joshi S/o Dhagal Chand Joshi, Aged About 43 Years, Near Meera Temple, Pipar City, Tehsil Pipar City, District Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Director, Medical And Health Services, Government Of Rajasthan, Jaipur.

2. The Additional Director (Admn.), Medical And Health Services, Jaipur.

3. The Chief Medical And Health Officer, Jodhpur, District Jodhpur, Rajasthan.

4. The Chief Medical And Health Officer, Nagaur, District Nagaur, Rajasthan.

5. The Senior Medical Officer-In-Charge, Community Health Center, Bilara, District Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kailash Jangid For Respondent(s) : Mr. Shreyansh Mehta

JUSTICE DINESH MEHTA

Order

15/03/2021

1. Mr. Jangid, learned counsel for the petitioner submits that

the issue involved in the present writ petition is squarely covered

by the judgment of this Court dated 15.01.2020 rendered in

bunch of cases led by Kiran Kumari Vs. State of Rajasthan & Ors.

(SB Civil Writ Petition No.14964/2019).

2. Learned counsel submits that pursuant to impugned orders

dated 31.12.2020 (Annex.3) and 18.02.2021 (Annex.5), the

petitioner has not been relieved so far.

(2 of 2) [CW-4191/2021]

3. The matter requires consideration.

4. Issue notice. Issue notice of stay application also, returnable

within six weeks.

5. Meanwhile, effect and operation of the order dated

31.12.2020 (Annex.3) so also the order dated 18.02.2021

(Annex.5) qua the petitioner shall remain stayed, in case

petitioner has not been relieved so far.

(DINESH MEHTA),J 175-Amar/-

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