Krishna vs State Of Rajasthan
2021 Latest Caselaw 628 Raj

(1 of 2) [CW-371/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 371/2021

Krishna W/o Balwan Singh, Aged About 35 Years, Vill Than Muthai, Teh Rajgarh, Dist Churu, At Present Working As Anm, Sub Center - Gagadwas, Phc - Rampura Beri, Teh Rajgarh, District Churu.

----Petitioner Versus

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

2. Director, Medical And Heatlh Services, Tilak Marg, Jaipur.

3. Chief Medical And Health Officer, District Churu.

4. Block Chief Medical And Health Officer, Rajgarh, District Churu.

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

----Respondents

For Petitioner(s) : Mr. Rohit Kaswan, through Cisco Webex App For Respondent(s) : Mr. Shreyansh Mehta for Mr. K.S. Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

11/01/2021

Mr. Kaswan, learned counsel for the petitioner submits that

petitioner's transfer from Sub-Center Gagadwas, PHC Rampura

Beri,Tehsil Rajgarh, District Churu to Sub-Center Bajana Kala,

Tehshil Hindaun City, District Karauli is contrary to judgment dated

15.01.2020, rendered by this Court in bunch of cases led by Kiran

Kumari Vs. State of Rajasthan (SB Civil Writ Petition

No.14964/2019).

(2 of 2) [CW-371/2021]

Issue notice. Issue notice of stay application also.

Mr. Shreyansh Mehta, associate to Mr. K.S. Rajpurohit, AAG,

accepts notice and prays for four weeks' time to file reply.

List this case on 15.02.2021.

Meanwhile, effect and operation of order dated 31.12.2020

shall remain stayed qua the petitioner.

(DINESH MEHTA),J

137-skm/-

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