Rajasthan High Court - Jodhpur
Smt. Amit Pacherwal vs State Of Rajasthan on 5 March, 2020
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3451/2020
1. Smt. Amit Pacherwal W/o Shri Vishal Middha, Aged About 36 Years, B/c Dhanak, R/o Durga Colony, Hanumangarh Junction, District Hanumangarh (Raj.).
2. Smt. Dipti Singhal D/o Shri Suresh Kumar, Aged About 32 Years, B/c Singhal, R/o 15, New Vinobha Basti, Near Sukharia Circle, Sri Ganganagar, District Sri Ganganagar (Raj.).
----Petitioners Versus
1. State Of Rajasthan, Through The Secretary, Department Of Medical And Health Services, Govt. Of Rajasthan, Secretariat, Jaipur.
2. The Project Director, National Health Mission, Medical Health And Family Welfare Department, Govt.of Rajasthan, Swasthya Bhawan, Jaipur.
3. The Chief Medical And Health Officer, Hanumangarh, District Hanumangarh.
4. The Block Chief Medical Officer, Block Hanumangarh, District Hanumangarh.
----Respondents For Petitioner(s) : Mr. Jitendra Singh Bhaleria JUSTICE DINESH MEHTA Order 05/03/2020 Learned counsel for the petitioner informs that in identical writ petition being SB Civil Writ Petition No.17443/2019 : Sunil Kumar Vs. State of Rajasthan & Ors., Jaipur Bench of this Court has granted interim order in favour of the petitioner, while issuing notices, vide order dated 18.11.2019.
(Downloaded on 05/03/2020 at 09:12:10 PM)(2 of 2) [CW-3451/2020] Issue notice. Issue notice of stay application also, returnable within eight weeks.
Meanwhile, the respondents shall not recover the amount from the petitioner, pursuant to the order dated 23.01.2020 (Annex.P/4).
(DINESH MEHTA),J 286-Ramesh/-
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