Mahendra Singh Meena vs State Of Rajasthan
2021 Latest Caselaw 12633 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10659/2021

Mahendra Singh Meena S/o Shri Prem Singh Meena, Aged About 46 Years, 34, Sant Balram Das Colony, Nagaur (Raj.).

----Petitioner Versus

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

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

3. Deputy Secretary To The Government, Department Of Medical And Health (Gr-2), Government Of Rajasthan, Secretariat, Jaipur.

4. Director (Public Health), Medical And Health Services, Health Bhawan, Jaipur.

5. Zila Parishad Nagaur, Through Its Chief Executive Officer

6. Chief Medical And Health Officer, Nagaur.

7. The Joint Director, Medical And Health Services, Zone Ajmer, Ajmer (Raj.).

----Respondents

For Petitioner(s) : Mr. Yash Pal Khileree For Respondent(s) : Mr. Shreyansh Mehta for Mr. K.S.

Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

12/08/2021

1. Learned counsel for the petitioner submits that the impugned

transfer order dated 04.08.2021 (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 of 2) [CW-10659/2021]

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

04.08.2021 (Annex.3) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 305-Ramesh/-

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