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Ranjeet Katariya vs State Of Rajasthan
2021 Latest Caselaw 921 Raj

Citation : 2021 Latest Caselaw 921 Raj
Judgement Date : 13 January, 2021

Rajasthan High Court - Jodhpur
Ranjeet Katariya vs State Of Rajasthan on 13 January, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 197/2021

Ranjeet Katariya S/o Late Shri Sita Ram Katariya, Aged About 27 Years, Resident Of Village/ Post Athiyasan, Tehsil And District Nagaur (Raj.), Mobile Number No. 8209625737.

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Secretary, Department Of Medical, Health And Family Welfare, Government Of Rajasthan, Secretariat, Jaipur.

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

3. The Chief Medical And Health Officer, Nagaur.

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

----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 the office of Chief Medical & Health Officer, Nagaur

to the office of Chief Medical & Health Officer, Jalore 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-197/2021]

List this case on 15.02.2021.

Meanwhile, effect and operation of order dated 31.12.2020

(Annex.3) shall remain stayed qua the petitioner.

(DINESH MEHTA),J

60-skm/-

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