Khinvraj Singh vs State Of Rajasthan
2023 Latest Caselaw 611 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 457/2023

Khinvraj Singh S/o Devi Singh, Aged About 28 Years, R/o Dhaysar, District Jaisalmer, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, through the Secretary, Rural Development and Panchayati Raj Department, Government of Rajasthan, Jaipur, Rajasthan.

2. Joint Administrative Secretary, Medical and Health (Group-II) Department and Panchayati Raj (Medical) Department, Jaipur, Rajasthan.

3. The Director (Non-Gadgeted), Medical and Health Services, Directorate, Medical, Health and Family Welfare Services, Jaipur, Rajasthan.

4. Chief Executive Officer, Zila Parishad Jaisalmer, District Jaisalmer, Rajasthan.

5. Chief Medical and Health Officer, Jaisalmer, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Vikram Singh Bhati For Respondent(s) : Mr. Shreyansh Mehta for Mr. K. S. Rajpurohit, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

16/01/2023

Learned counsel for the petitioner submits that the impugned

order dated 27.12.2022 (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. (S.B. Civil Writ Petition

No.14964/2019).

Matter requires consideration.

Issue notice. Issue notice of stay application also.

(2 of 2) [CW-457/2023]

Mr. Shreyansh Mehta, learned counsel accepts notices on

behalf of the respondents and prays for and is granted four weeks'

time to file reply.

Meanwhile, effect and operation of the impugned order dated

27.12.2022 shall remain stayed.

Consequently, the relieving order passed qua the petitioner

shall also remain stayed.

Connect with S. B. Civil Writ Petition No.15628/2022.

(VINIT KUMAR MATHUR),J 380-Shahenshah/-

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