Bhupesh Rawal vs State Of Rajasthan
2021 Latest Caselaw 9355 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7074/2021

Bhupesh Rawal S/o Mani Lal Rawal, Aged About 30 Years, Resident of Mehata Fala, Rishabhdev, Udaipur (Raj.)

----Petitioner Versus

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

2. The Special Secretary, Department Of Medical And Health And Mission Director, National Health Mission, Directorate, Public Health And Welfare, Swasthya Bhawan, C-Scheme, Tilak Marg, Jaipur.

3. The Project Director, NHM, Swasthya Bhawan, C-Scheme, Tilak Marg, Jaipur.

4. The Chief Medical And Health Officer, Udaipur.

5. The Reproductive Child Health Officer Udaipur And President, Rajasthan Medical Relief Society, Chitrakoot Nagar, Udaipur.

----Respondents

For Petitioner(s) : Mr. R.K. Gouttam (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/05/2021

Defects pointed out by the Registry are ignored.

Learned counsel for the petitioner has submitted that as per

the agreement executed between the petitioner and the

respondents, the contractual services of the petitioner can only be

terminated after notice of one month, however, in the case of the

petitioner, no such notice has been served upon him and

(2 of 2) [CW-7074/2021]

straightway the petitioner's contractual services were terminated

by the CMHO, Udaipur vide order dated 24.04.2021.

Issue notice. Issue notice of stay application also, returnable

within a period of six weeks.

In the meantime, effect and operation of the order dated

24.04.2021 (Annex.6) terminating the contractual services of the

petitioner shall remain stayed.

(VIJAY BISHNOI),J

39-akash/-

Powered by TCPDF (www.tcpdf.org)