Mool Shanker vs State Of Rajasthan
2021 Latest Caselaw 799 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 476/2021

Mool Shanker S/o Deva Ram, Aged About 38 Years, By Caste Jat, R/o Village Murtala Gala, Post Mahabar, Tehsil Barmer, Dist. Barmer (Raj.)

----Petitioner Versus

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

2. The Principal Secretary, Panchayati Raj Department, Government Of Rajasthan, Jaipur.

3. Director (Non Gazetted), Medical And Health Services, Rajasthan, Jaipur

4. Principal Medical Officer, Barmer

----Respondents

For Petitioner(s) : Mr. Rishabh Tayal For Respondent(s) : Mr. K.S. Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

12/01/2021

Mr. Tayal, learned counsel for the petitioner submits that

petitioner's transfer from Government Hospital, Barmer to PHC

Bamrala, Dhorimanna, Barmer 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.

Mr. K.S. Rajpurohit, AAG, accepts notice and prays for four

weeks' time to file reply.

List this case on 15.02.2021.

(2 of 2) [CW-476/2021]

Meanwhile, effect and operation of order dated 31.12.2020

(Annex.4) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 96-Rahul/-

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