Ramkumar Tailor vs State Of Rajasthan
2021 Latest Caselaw 12688 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 227/2021

Ramkumar Tailor S/o Late Shri Mangal Chand Tailor, Aged About 59 Years, R/o Jaharwari, Nagaur (Raj.) Mobile No. 9414729761

----Petitioner Versus

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

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

3. The Chief Medical And Health Officer, Nagaur.

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

----Respondents

For Petitioner(s) : Mr. Yashpal Khileree For Respondent(s) : Mr. K.S. Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

12/08/2021 Mr. Khileree, learned counsel for the petitioner submits that

the petitioner is going to be superannuated on 31.03.2022.

Having regard to the aforesaid, the impugned transfer order

dated 31.12.2020 (Annex.5) qua the petitioner, is hereby quashed

in light of judgment of this Court rendered in the case of Dr.

Pushpa Mehta Vs. RCSAT & Ors. reported in RLW 2000 (1) (Raj)

233.

The writ petition is allowed.

(2 of 2) [CW-227/2021]

The stay application also stands disposed of.

(DINESH MEHTA),J 145-Rahul/-

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