Hanuman Singh vs State Of Rajasthan
2021 Latest Caselaw 12100 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9996/2021

Hanuman Singh S/o Mohabbat Singh Shaktawat, Aged About 57 Years, Village And Post Ghatiyawali, Tehsil And District Chittorgarh, Rajasthan.

----Petitioner Versus

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

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

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

4. The Chief Medical And Health Officer, Chittorgarh, Rajasthan.

5. The Additional Chief Medical And Health Officer (Family Welfare), District Chittorgarh, Rajasthan.

6. The Chief Executive Officer, Zila Parishad, District Chittorgarh, Rajasthan.

----Respondents

For Petitioner(s) : Mt. Keshav Bhati For Respondent(s) : Mr. Shreyansh Mehta for Mr. K.S. Rajpurohit

JUSTICE DINESH MEHTA

Order

03/08/2021

1. Learned counsel for the petitioner submits that the impugned

transfer order dated 23.07.2021 (Annex.2) is clearly contrary to

the judgment of this Court dated 15.01.2020, rendered in the

case of Kiran Kumari Vs. State & Ors. (SBCWP No.14964/2019).

(2 of 2) [CW-9996/2021]

2. The matter requires consideration.

3. Issue notice. Issue notice of stay application also.

4. Mr. Shreyansh Mehta, associate to Mr. K.S. Rajpurohit,

accepts notice on behalf of the respondents and prays for some

time to complete his instructions.

5. List this case on 07.09.2021.

6. Meanwhile, effect and operation of the impugned order dated

23.07.2021 (Annex.2) shall remain stayed qua the petitioner.

(DINESH MEHTA),J

251-skm/-

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