Heeralal Dewasi vs State Of Rajasthan
2021 Latest Caselaw 16103 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 14618/2021

Heeralal Dewasi S/o Shri Babar Ram, Aged About 55 Years, R/o
Village Post Kotadi, Via Samdari, District Barmer.
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through Secretary Department Of
        Medical And Health Services, Government Of Rajasthan,
        Secretariat, Jaipur.
2.      Director (Non-Gazetted), Medical And Health Services,
        Government Of Rajasthan, Jaipur.
3.      Shri Ashok Kumar Joshi (Nurse Grade-I), Primary Health
        Centre Ajeet, Tehsil Samdari, District Barmer.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Rajesh Choudhary
For Respondent(s)         :     Mr. K.S.Rajpurohit, AAG a/w Mr. Rajat
                                Arora



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

23/10/2021

     In wake of second surge in the COVID-19 cases, abundant

caution is being maintained, while hearing the matters in Court,

for the safety of all concerned.

     Learned counsel for the parties jointly submit that the

present matter is squarely covered by the judgment passed by

this Court in the case of Kiran Kumari Vs. State & Ors. (SBCWP

No.14964/2019) decided on 15.01.2020.

     Issue notice.

     Mr. K.S. Rajpurohit, learned AAG, is directed to accept notice

on behalf of the respondents No.1 and 2, which he accepts.



                     (Downloaded on 23/10/2021 at 09:58:00 PM)
                                                                             (2 of 2)                      [CW-14618/2021]



                                        Let the notice be issued to respondent no.3, returnable

                                   within four weeks.

                                        Meanwhile,      effect    and      operation        of      the   order   dated

                                   30.09.2021 qua the petitioner shall remain stayed.



                                                                  (DR.PUSHPENDRA SINGH BHATI),J.

42-Sudheer/-

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