Manju Solanki vs State Of Rajasthan
2021 Latest Caselaw 801 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 294/2021

Manju Solanki W/o Sh. Jay Prakash Lal, Aged About 55 Years, By Caste Meghwal, Resident Of Village Sanju, Tehsil Degana, District Nagaur (Rajasthan).

----Petitioner Versus

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

2. Additional Director (Administration), Medical And Health Services, Tilak Marga, Jaipur.

3. Chief Medical And Health Officer, District Nagaur.

4. Block Chief Medical And Health Officer, Degana, District Nagaur.

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

----Respondents

For Petitioner(s) : Mr. Manish Patel For Respondent(s) : Mr. KS Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

12/01/2021

Mr. Patel, learned counsel for the petitioner submits that

petitioner's transfer from PHC Sanju, Block Degana, District

Nagaur to CMHO office, Rajsamand, District Rajsamand 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.

(2 of 2) [CW-294/2021]

List this case on 15.02.2021.

Meanwhile, effect and operation of order dated 29.09.2019

(Annex.1) and 31.12.2020 (Annex.3) shall remain stayed qua the

petitioner.

(DINESH MEHTA),J 91-Rahul/-

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