Mohan Lal Choudhary vs State Of Rajasthan
2021 Latest Caselaw 12246 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10221/2021

Mohan Lal Choudhary S/o Shri Puna Ram Choudhary, Aged About 53 Years, Vpo Devali Auwa, Tehsil Marwar Junction, District Pali (Raj.) Present Working As Nurse Grade I In Primary Health Centre (PHC), Saran, Block Kharchi, District Pali.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Medical, Health And Family Welfare, Government Of Rajasthan, Secretariat, Jaipur.

2. The Director (Non-Gazetted), Medical And Health Services, Rajasthan, Jaipur.

3. The Chief Medical And Health Officer, Pali.

4. Block Chief Medical Officer, Kharchi, District Pali.

5. Durgesh Mobarasa, Present Working As Nurse Grade I In Primary Health Center (PHC), Saran, Block Kharchi, District Pali.

----Respondents

For Petitioner(s) : Mr. Inderjeet Yadav For Respondent(s) : Mr. Shreyansh Mehta for Mr. K.S. Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

05/08/2021

1. Learned counsel for the petitioner submits that the impugned

transfer order dated 23.07.2021 (Annex.6) 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. The matter requires consideration.

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

(2 of 2) [CW-10221/2021]

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.6) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 223-Ramesh/-

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