State Of Rajasthan Through The ... vs Sunita
2023 Latest Caselaw 14 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 896/2022

1. State Of Rajasthan Through The Secretary, Department Of Medical And Health, Secretariat, Jaipur.

2. Director Non Gazetted, Medical And Health Services, Tilak Marg, Jaipur.

3. Chief Medical And Health Officer, Ratangarh, District Churu.

4. Junior Specialist And Incharge, Chc Rajgarh, Churu.

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

6. Chief Executive Officer, Zila Parishad, Churu.

7. Development Officer, Panchayat Samiti, Rajgarh, Churu.

----Appellants Versus Sunita W/o Balbir Singh, Aged About 41 Years, Resident Of Sardarpura, Tehsil Rajgarh, Churu.

                                                                 ----Respondent


For Appellant(s)          :     Mr. Rajat Arora, associate to
                                Mr. K.S. Rajpurohit, AAG
For Respondent(s)         :     -

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

02/01/2023

Filing of certified copy of the impugned judgment and order

is dispensed with.

It is submitted that similar appeals have already been

allowed and reference has been given to the judgment and order

dated 17.08.2022 passed in D.B.S.A.W. No.284/2022 [State of

Rajasthan & Ors. Vs. Rekha Kumari].

(2 of 2) [SAW-896/2022]

In view of the above, issue notice to the respondent,

returnable in six weeks.

In the meantime, the effect and operation of the impugned

judgment and order dated 09.03.2022 shall remain stayed.

Connect and list alongwith D.B.S.A.W. No.399/2022.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

53-Ravi Kh/-

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