Pawan Kumar vs State Of Rajasthan
2021 Latest Caselaw 800 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 431/2021

Pawan Kumar S/o Sh. Rama Ji, Aged About 36 Years, B/c S.t. Bheel, R/o Mukam Kanela, Post Devda, Tehsil Ghatol, District Banswara.

----Petitioner Versus

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

2. The Additional Director (Adm.), Medical, Health And Family Welfare Department, Jaipur.

3. The Chief Medical And Health Officer, Pratapgarh.

4. The Chief Medical And Health Officer, Banswara.

----Respondents

For Petitioner(s) : Mr. SD Vyas For Respondent(s) : Mr. KS Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

12/01/2021

Mr. Vyas, learned counsel for the petitioner submits that

petitioner's transfer from Primary Health Centre Senawasa,

Bansawara to Government District Hospital, Pratapgarh 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-431/2021]

Meanwhile, effect and operation of order dated 31.12.2020

shall remain stayed qua the petitioner.

(DINESH MEHTA),J 94-Rahul/-

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