Shanthamma P.K vs State Of Rajasthan
2021 Latest Caselaw 7203 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4083/2021

Shanthamma P.k. W/o Late Shri Sukumaran, Aged About 55 Years, Resident Of House No. 5/160, Mahi Colony, Banswara. At Present Working As Nurse Grade-Ii Posted At Primary Health Centre, Anjana, District Banswara.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Medical And Health Services, Govt. Of Rajasthan, Secretariat, Jaipur.

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

3. The Director, Medical, Health And Family Welfare Services, Rajasthan, Jaipur.

4. Chief Medical And Health Officer, Banswara.

5. Block Chief Medical Officer, Block Partapur District Banswara.

6. Shri Prakash Chand Damor, Nurse Grade-Ii, Primary Health Centre, Jaitana District Udaipur.

----Respondents

For Petitioner(s) : Mr. Parikshit Nayak For Respondent(s) : Mr. Shreyansh Mehta for Mr. K. S. Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

15/03/2021

Learned counsel for the petitioner submits that the impugned

order dated 24.02.2021 (Annex.6) 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-4083/2021]

Issue notice. Issue notice of stay application also, returnable

on 15.02.2021.

Meanwhile, effect and operation of the order impugned dated

24.02.2021 (Annex.6) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 153-A.Arora/-

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