Manju Devi vs State Of Rajasthan
2021 Latest Caselaw 863 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 206/2021

Manju Devi W/o Shri Man Singh, Aged About 42 Years, Presently Residing At Sub Health Centre Bajoli, Tehsil Makrana, District Nagaur (Raj.), Mobile Number 8890145517.

----Petitioner Versus

1. State Of Rajasthan, Through Its Additional Chief Secretary, Department Of Medical And Health, Government Of Rajasthan, Secretariat, Jaipur.

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

3. Director (Non-Gazetted), Medical And Health Services, Health Bhawan, Tilak Marg, Jaipur.

4. The Chief Medical And Health Officer, Nagaur.

5. Block Chief Medical Officer, Makrana, District Nagaur.

----Respondents

For Petitioner(s) : Mr. Yash Pal Khileree For Respondent(s) : Mr. K.S. Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

13/01/2021

Learned counsel for the petitioner submits that petitioner's

transfer from Sub-Center, Bajoli, Block- Makrana, Tehsil Makrana,

District Nagaur to the office of Chief Medical & Health Officer,

Jaisalmer 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-206/2021]

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.4) shall remain stayed qua the petitioner.

(DINESH MEHTA),J

64-skm/-

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