Prakash Chandra Solanki vs State Of Rajasthan
2021 Latest Caselaw 12639 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10759/2021

Prakash Chandra Solanki S/o Panchu Lal Solanki, Aged About 40 Years, R/o Village Post Patwa, Jaitaran, Dist. Pali, Rajasthan- 306302..

----Petitioner Versus

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

2. Director, Department Of Medical, Health And Family Welfare, Government Of Rajasthan At Jaipur.

3. Principal Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

4. Chief Medical Health Officer (Cmho), Pali, Near Rto Office, Pali Rajasthan.

5. Zila Parishad, Pali, Rajasthan Through Its Ceo.

----Respondents

For Petitioner(s) : Mr. Kunal Bishnoi 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 05.08.2021 (Annex.1) 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-10759/2021]

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

05.08.2021 (Annex.1) shall remain stayed qua the petitioner.

(DINESH MEHTA),J

319-skm/-

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