Maina Devi vs State Of Rajasthan
2021 Latest Caselaw 7915 Raj

(1 of 2) [CW-5054/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5054/2021

Maina Devi D/o Shri Ramnarayan, Aged About 35 Years, Resident Of Chak 78 Lnp Post Office Ratanpura Tehsil Padampur District Sri Ganganagar.

----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, Sri Ganganagar.

5. Block Chief Medical Officer, Block Raisinghnagar District Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Devi Lal Mothsra For Respondent(s) : Mr. Surendra Goguda for Mr. K. S. Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

22/03/2021

Learned counsel for the petitioner submits that the impugned

order dated 24.02.2021 (Annex.2) 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.

Issue notice. Issue notice of stay application also.

(2 of 2) [CW-5054/2021]

Mr. K. S. Rajpurohit, AAG, accepts notices on behalf of the

respondents and prays for four weeks' time to file reply.

List the matter 20.04.2021.

Meanwhile, effect and operation of the order impugned dated

24.02.2021 (Annex.2) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 322-A.Arora/-

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