Sunita Devi vs State Of Rajasthan
2021 Latest Caselaw 8030 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5154/2021

Sunita Devi W/o Shri Ashok Kumar Seervi, Aged About 34 Years, R/o 4, Siddhi Vinayak Colony, Bilara, District Jodhpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Its Additional Chief Secretary, Department Of Medical And Health, Government Of Rajasthan, Secretariat, Jaipur.

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

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

4. The Chief Medical And Health Officer, Jodhpur.

5. Sr. Medical Officer In-Charge, Community Health Centre Bilara, District Jodhpur.

----Respondents

For Petitioner(s) : Mr. Yash Pal Khileree For Respondent(s) : Mr. Shreyansh Mehta for Mr. KS Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

23/03/2021

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 of 2) [CW-5154/2021]

2. Learned counsel submits that pursuant to impugned orders

dated 31.12.2020 (Annex.3) and 31.12.2020 (Annex.4), the

petitioner has not been relieved so far.

3. The matter requires consideration.

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

within six weeks.

5. Mr. Shreyansh Mehta, associate to Mr. K.S. Rajpurohit, AAG,

accepts notice on behalf of respondents.

6. Meanwhile, effect and operation of the orders dated

31.12.2020 (Annex.3 and 4), qua the petitioner, shall remain

stayed, in case petitioner has not been relieved so far.

(DINESH MEHTA),J

208-pooja/-

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