Satpal Netar vs State Of Rajasthan
2021 Latest Caselaw 12553 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10446/2021

Satpal Netar S/o Late Shri Sanwataram, Aged About 44 Years, Resident Of Suadiya Bas, Rajod Road, Jayal, District Nagaur (Raj.) Mobile No. 9414863374.

----Petitioner Versus

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

2. Director (Non-Gazetted), Medical Health Services, Health Bhawan, Tilak Marg, Jaipur.

3. The Chief Medical Nd Health Officer, Nagaur.

4. Block Chief Medical Officer, Jayal, District Nagaur.

5. The Administration And Establishment Committee, Panchayat Samiti Jayal, District Nagaur, Through Its Development Officer.

6. The Administration And Establishment Committee, Zila Parishad, Nagaur Through Its Chief Executive Officer.

----Respondents

For Petitioner(s) : Mr. Yashpal Khileree For Respondent(s) : Mr. Shreyansh Mehta

JUSTICE DINESH MEHTA

Order

11/08/2021

1. Learned counsel for the petitioner submits that the impugned

transfer order dated 03.08.2021 (Annex.3) 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-10446/2021]

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

learned AAG, 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

03.08.2021 (Annex.3) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 120-Rahul/-

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