Rajasthan High Court - Jaipur
Deepti Sharma D/O Laxmi Kant Sharma vs Union Of India on 19 July, 2021
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 4793/2021
Deepti Sharma D/o Laxmi Kant Sharma
----Petitioner
Versus
Union Of India
----Respondent
For Petitioner(s) : Mr. Vijay Poonia For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 19/07/2021 Learned counsel for the petitioners submits that the issue involved in this writ petition has been considered by a Co-ordinate Bench of this Court at Principal Seat Jodhpur in S.B. Civil Writ Petition No. 5998/2021 (Dr. Dharmendra Beniwal & Ors. Vs. Union of India & Ors.) where-in on 06.04.2021 following order was passed-;
Issue notice. Issue notice of stay application also, returnable within six weeks.
Meanwhile, petitioners' services shall not be dispensed with, in furtherance of Para No. 5.6 of the minutes of the meeting dated 07.08.2020 (Annexure-16) and effect and operation of the consequential order dated 26.03.2021 (Annexure-21) shall remain stayed.
Connect with CWP- 5869/2021.
None appeared for respondent(s). Meanwhile, the effect and operation of the order dated 05.04.2021 (Annexure-11) passed by the respondent(s) shall (Downloaded on 23/07/2021 at 09:18:09 PM) (2 of 2) [CW-4793/2021] remain stayed.
List along with S.B. Civil Writ Petition No. 4794/2021 on 09.08.2021.
(INDERJEET SINGH),J Chetna/29 (Downloaded on 23/07/2021 at 09:18:09 PM) Powered by TCPDF (www.tcpdf.org)