Jasraj vs State Of Rajasthan
2021 Latest Caselaw 13139 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11639/2021

Jasraj S/o Shri Radheshyam Sharma, Aged About 38 Years, Vpo Raniwal, Tehsil Jaitaran, District Pali, Rajasthan.

----Petitioner Versus

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

2. The Director, Medical And Health Services, Jaipur, Rajasthan.

3. The Additional Director (Admn.), Medical And Health Services, Jaipur, Rajasthan.

4. The Chief Medical And Health Officer, Pali, District Pali, Rajasthan.

5. The Senior Medical Officer-Incharge, Community Health Center, Nimaz, District Pali, Rajasthan.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Kailash Jangid
For Respondent(s)         :



                    JUSTICE DINESH MEHTA

                                    Order

26/08/2021

1. Learned counsel for the petitioner submits that the impugned

transfer order dated 05.08.2021 (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-11639/2021]

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.3) shall remain stayed qua the petitioner.

(DINESH MEHTA),J

561-skm/-

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