Bharpai Devi vs The State Of Rajasthan
2021 Latest Caselaw 773 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 627/2021

Bharpai Devi W/o Shri Bhoja Ram, Aged About 45 Years, Resident Of Dungrana Tehsil Bhadra District Hanumangarh. At Present Working As A.n.m., Posted At Chc Gandhi Badi, Block Bhadra District Hanumangarh.

----Petitioner Versus

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

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

3. The Director, Medical, Health And Family Welfare Services, Rajasthan, Jaipur.

4. Chief Medical And Health Officer, Hanumangarh

5. Block Chief Medical Officer, Bhadra District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. DL Motsara For Respondent(s) : Mr. KS Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

12/01/2021

Mr. Motsara, learned counsel for the petitioner submits that

petitioner's transfer from CHC Gandhi Badi, Block Bhadra Tehsil

Bhadra District Hanumangarh to PHC Rampura Matoria Block

Rawatsar Tehsil Rawatsar District Hanumangarh 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).

Issue notice. Issue notice of stay application also.

(2 of 2) [CW-627/2021]

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

(Annex.2) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 107-Rahul/-

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