Maneesh Kumar vs The State Of Rajasthan
2021 Latest Caselaw 12961 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11152/2021

Maneesh Kumar S/o Kiran Singh, Aged About 28 Years, R/o Norwa, Jalore, Norwa, Rajasthan.

----Petitioner Versus

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

2. Deputy Secretary (Group-2), Medical And Health Department, Secretariat, Jaipur.

3. Director, Medical And Health Services, Tilak Marg, Jaipur.

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

----Respondents

For Petitioner(s) : Mr. Surendra Thanvi For Respondent(s) : Mr. Shreyansh Mehta for Mr. K.S.

Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

18/08/2021

1. Learned counsel for the petitioner submits that the impugned

transfer order dated 14.08.2021 (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.

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.

(2 of 2) [CW-11152/2021]

5. List this case on 07.09.2021.

6. Meanwhile, effect and operation of the impugned order dated

14.08.2021 (Annex.1) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 217-Ramesh/-

Powered by TCPDF (www.tcpdf.org)