Rajasthan High Court - Jodhpur
Gvk, Emri vs Pavnesh Chandra on 12 February, 2019
Bench: Sangeet Lodha, Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 1625/2018
GVK, EMRI, Through Its State HR Head, Head Office Opp.
Durdarshan Kendra, Jhalana Doongari, Jaipur, Rajasthan.
----Appellant
Versus
1. Pavnesh Chandra S/o Shri Hansa Ram, Aged About 32
Years, R/o Village Post Raniwada Kalla, Tehsil Raniwada,
District Jalore, Rajathan.
2. The State of Rajasthan through Principal Secretary,
Medical and Health Department, Government Of
Rajasthan, Secretariat, Rajasthan, Jaipur.
3. Director, National Rural Health Mission, Medical Health
And Welfare Department, Government Of Rajasthan,
Jaipur, Rajasthan.
----Respondents
For Appellant(s) : Mr. Madan Lal Sharma, Head-HR, GVK
EMRI, Jaipur, present in person
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE DINESH MEHTA Order 12/02/2019 Heard.
Issue notice. Issue notice of the stay application also. Notices are made returnable within a period of four weeks.
In the meanwhile and until further orders, the impugned order dated 18.07.2018 passed by learned Single Judge shall remain stayed.
(DINESH MEHTA),J (SANGEET LODHA),J 53-Anurag/-
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